Gujarat High Court
New India Assurance Co Ltd vs Mukhtyarbibi Wd/O Sitabkha on 22 February, 2013
Author: D.H.Waghela
Bench: D.H.Waghela
NEW INDIA ASSURANCE CO LTD....Appellant(s)V/SMUKHTYARBIBI WD/O SITABKHA @ KALUBHAI C/FA/1549/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD FIRST APPEAL NO. 1549 of 2012 With CIVIL APPLICATION NO. 12572 of 2012 In CIVIL APPLICATION NO. 6163 of 2012 With FIRST APPEAL NO. 1550 of 2012 With CIVIL APPLICATION NO. 12577 of 2012 In CIVIL APPLICATION NO. 6164 of 2012 ================================================================ NEW INDIA ASSURANCE CO LTD....Appellant(s) Versus MUKHTYARBIBI WD/O SITABKHA @ KALUBHAI & 5....Defendant(s) ================================================================ Appearance: (MR HASMUKH THAKKER), ADVOCATE for the Appellant(s) No. 1 MR MTM HAKIM WITH MR MOHSIN M HAKIM, ADVOCATE for the Defendant(s) No. 1 - 5 RULE SERVED for the Defendant(s) No. 1 - 5 RULE UNSERVED for the Defendant(s) No. 6 ================================================================ CORAM: HONOURABLE MR.JUSTICE D.H.WAGHELA and HONOURABLE MR.JUSTICE G.R.UDHWANI Date : 22/02/2013 ORAL ORDER PASSED BELOW
SPEAKING TO MINUTES NOTE DATED 13.2.2013.
(PER : HONOURABLE MR.JUSTICE G.R.UDHWANI) It appears that by inadvertent error the judgment and order delivered in First Appeal No.1549 of 2012 was not made reportable. The said judgment and order shall be made reportable. Accordingly the note for speaking to minutes stands disposed of with no order as to costs.
(D.H.WAGHELA, J.) (G.R.UDHWANI, J.) syed/ Page 2 of 2