The United India Insurance ... vs Ramabhai Ranchodbhai Rabari
2021 Latest Caselaw 14900 Guj

     C/FA/225/2021                            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. 225 of 2021
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THE UNITED INDIA INSURANCE COMPANY LTD Versus RAMABHAI RANCHODBHAI RABARI ========================================================== Appearance:

for the PETITIONER(s) No. MR MAULIK J SHELAT for the PETITIONER(s) No. MR.HIREN M MODI for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ========================================================== CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE Date : 22/09/2021 IA ORDER

1. Heard learned advocates for the respective parties.

2. Learned advocate for the applicants submits that the awarded amount of compensation along with interest and costs is deposited in the Tribunal in compliance of the order of this Court. He, therefore, submits that stay granted earlier may be confirmed.

3. Learned advocate for the claimants confirms that amount of compensation awarded by the learned Tribunal is deposited in the Tribunal.

4. Having heard the learned advocates for the respective parties and having considered the facts and circumstances of the case, the stay granted earlier of the impugned judgment and awarded is confirmed till the final disposal of the appeal

5. With the aforesaid directions, present Civil Application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) SURESH SOLANKI