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Gujarat High Court

The Oriental Insurance Co Ltd vs Anjuben Manjibhai Chauhan on 22 August, 2019

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

       C/FA/2807/2019                                    IA ORDER




        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
           CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                In R/FIRST APPEAL NO. 2807 of 2019
==========================================================

THE ORIENTAL INSURANCE CO LTD Versus ANJUBEN MANJIBHAI CHAUHAN ========================================================== Appearance:

MR RATHIN P RAVAL for the PETITIONER(s) No. RULE NOT RECD BACK for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR. JUSTICE BHARGAV D. KARIA Date : 22/08/2019 IA ORDER Learned advocate for the applicant states that order dated 10.07.2019 has already been complied with and the awarded amount is deposited before the Tribunal.
Mr.Hiren Modi, learned advocate for the claimant states that he will file his appearance/vakalatnama within a week.
Learned advocate for the applicant states that for the purpose of confirmation of stay presence of driver and owner may be dispensed with.
The Tribunal is directed to invest 70% thereof in any nationalized bank in the names of claimant initially for a period of five years, to be renewed from time to time till final disposal of the appeal.
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            C/FA/2807/2019                                              IA ORDER



The       claimant           shall      not           be     allowed        premature
withdrawal thereof or to raise any borrowings on the basis of such investment without permission of this Court. Original of the fixed deposit receipt be retained in the custody of the Tribunal. The claimant shall, however, receive periodical interest which may accrue from time to time. Remaining 30% amount shall be disbursed in favour of the original claimant through Account Payee cheque after due verification.
Interim relief, granted earlier, to continue till the final disposal of the appeal.
The Civil Application stands disposed of, accordingly.
(BHARGAV D. KARIA, J) Girish Page 2 of 2 Downloaded on : Fri Aug 23 23:30:43 IST 2019