The New India Assurance Co. Ltd. vs Nasirhusain Najibulla Ansari
2021 Latest Caselaw 14972 Guj

        C/FA/369/2021                                IA ORDER DATED: 23/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                                     In
                        R/FIRST APPEAL NO. 369 of 2021
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THE NEW INDIA ASSURANCE CO. LTD.

Versus NASIRHUSAIN NAJIBULLA ANSARI ================================================================ Appearance:

for the PETITIONER(s) No. MR SUNIL B PARIKH for the PETITIONER(s) No. MR AMIT C NANAVATI for the RESPONDENT(s) No. MR CHIRAYU A MEHTA for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. RULE UNSERVED for the RESPONDENT(s) No. ================================================================ CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 23/09/2021 IA ORDER

Heard learned advocate for the Insurance Company and learned advocate for the claimant.

Learned advocate for the Insurance Company submits that the amount of compensation along-with interest and proportionate costs is deposited in the Tribunal in compliance of order of this Court. He, therefore, urges that stay of the impugned judgment and award may be confirmed till disposal of appeal.

In view of the above, the stay of the impugned judgment and award granted earlier is confirmed till disposal of appeal. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj