National Insurance Company ... vs Kantaben Ramanbhai Patel
2021 Latest Caselaw 14881 Guj

        C/FA/1901/2021                             IA ORDER DATED: 22/09/2021



               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                                      In
                        R/FIRST APPEAL NO. 1901 of 2021
================================================================

NATIONAL INSURANCE COMPANY LIMITED Versus KANTABEN RAMANBHAI PATEL ================================================================ Appearance:

for the PETITIONER(s) No. MR MAULIK J SHELAT for the PETITIONER(s) No. RULE SERVED for the RESPONDENT(s) No. ================================================================ CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 22/09/2021 IA ORDER

Heard learned advocate for the applicant - Insurance Company. There is no appearance on behalf of the respondents despite service of notice of rule.

Learned advocate for the Insurance Company submits that the entire awarded amount together with interest and costs is deposited in the tribunal. He, therefore, urges that the stay of impugned judgment and award may be confirmed till the disposal of the appeal.

In view of the above, stay of the impugned judgment and award granted earlier is confirmed till the disposal of the appeal with liberty in favour of the claimant to move an application for disbursement on deposited amount. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj