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Gujarat High Court

United India Insurance Co.Ltd vs Prajapati Jashiben Wd/O Bhikhabhai on 1 July, 2019

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

C/FA/15383/2019                                  ORDER




IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            F/FIRST APPEAL NO. 15383 of 2019

                        With
    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
         In F/FIRST APPEAL NO. 15383 of 2019
                        With
       F/CIVIL APPLICATION NO. 15384 of 2019
                        With
          F/FIRST APPEAL NO. 15385 of 2019
                        With
    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
         In F/FIRST APPEAL NO. 15385 of 2019
                        With
       F/CIVIL APPLICATION NO. 15386 of 2019
                        With
          F/FIRST APPEAL NO. 15387 of 2019
                        With
    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
         In F/FIRST APPEAL NO. 15387 of 2019
                        With
       F/CIVIL APPLICATION NO. 15388 of 2019
                        With
          F/FIRST APPEAL NO. 15389 of 2019
                        With
    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
         In F/FIRST APPEAL NO. 15389 of 2019
                        With
       F/CIVIL APPLICATION NO. 15390 of 2019
                        With
          F/FIRST APPEAL NO. 15391 of 2019
                        With
    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
         In F/FIRST APPEAL NO. 15391 of 2019
                        With
       F/CIVIL APPLICATION NO. 15392 of 2019
                        With
          F/FIRST APPEAL NO. 15393 of 2019
                        With
    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
         In F/FIRST APPEAL NO. 15393 of 2019
                        With
       F/CIVIL APPLICATION NO. 15394 of 2019


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 C/FA/15383/2019                               ORDER



                        With
          F/FIRST APPEAL NO. 15396 of 2019
                        With
    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
         In F/FIRST APPEAL NO. 15396 of 2019
                        With
       F/CIVIL APPLICATION NO. 15397 of 2019
                        With
          F/FIRST APPEAL NO. 15399 of 2019
                        With
    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
         In F/FIRST APPEAL NO. 15399 of 2019
                        With
       F/CIVIL APPLICATION NO. 15400 of 2019
                        With
          F/FIRST APPEAL NO. 15401 of 2019
                        With
    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
         In F/FIRST APPEAL NO. 15401 of 2019
                        With
          F/FIRST APPEAL NO. 15403 of 2019
                        With
    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
         In F/FIRST APPEAL NO. 15403 of 2019
                        With
       F/CIVIL APPLICATION NO. 15404 of 2019
                        With
          F/FIRST APPEAL NO. 15405 of 2019
                        With
    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
         In F/FIRST APPEAL NO. 15405 of 2019
                        With
       F/CIVIL APPLICATION NO. 15406 of 2019
                        With
          F/FIRST APPEAL NO. 15733 of 2019
                        With
       F/CIVIL APPLICATION NO. 15734 of 2019
                        With
          F/FIRST APPEAL NO. 15735 of 2019
                        With
       F/CIVIL APPLICATION NO. 15736 of 2019
                        With
          F/FIRST APPEAL NO. 15737 of 2019
                        With
       F/CIVIL APPLICATION NO. 15738 of 2019


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 C/FA/15383/2019                               ORDER



                        With
          F/FIRST APPEAL NO. 15739 of 2019
                        With
       F/CIVIL APPLICATION NO. 15740 of 2019
                        With
          F/FIRST APPEAL NO. 15742 of 2019
                        With
       F/CIVIL APPLICATION NO. 15743 of 2019
                        With
          F/FIRST APPEAL NO. 15745 of 2019
                        With
       F/CIVIL APPLICATION NO. 15746 of 2019
                        With
          F/FIRST APPEAL NO. 15786 of 2019
                        With
    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
         In F/FIRST APPEAL NO. 15786 of 2019
                        With
       F/CIVIL APPLICATION NO. 15787 of 2019
                        With
          F/FIRST APPEAL NO. 15789 of 2019
                        With
    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
         In F/FIRST APPEAL NO. 15789 of 2019
                        With
       F/CIVIL APPLICATION NO. 15790 of 2019
                        With
          F/FIRST APPEAL NO. 15791 of 2019
                        With
    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
         In F/FIRST APPEAL NO. 15791 of 2019
                        With
       F/CIVIL APPLICATION NO. 15792 of 2019
                        With
          F/FIRST APPEAL NO. 15793 of 2019
                        With
    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
         In F/FIRST APPEAL NO. 15793 of 2019
                        With
       F/CIVIL APPLICATION NO. 15794 of 2019
                        With
          F/FIRST APPEAL NO. 15799 of 2019
                        With
    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
         In F/FIRST APPEAL NO. 15799 of 2019


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 C/FA/15383/2019                               ORDER



                        With
       F/CIVIL APPLICATION NO. 15800 of 2019
                        With
          F/FIRST APPEAL NO. 15802 of 2019
                        With
    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
         In F/FIRST APPEAL NO. 15802 of 2019
                        With
       F/CIVIL APPLICATION NO. 15804 of 2019
                        With
          F/FIRST APPEAL NO. 15807 of 2019
                        With
    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
         In F/FIRST APPEAL NO. 15807 of 2019
                        With
       F/CIVIL APPLICATION NO. 15808 of 2019
                        With
          F/FIRST APPEAL NO. 15811 of 2019
                        With
    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
         In F/FIRST APPEAL NO. 15811 of 2019
                        With
       F/CIVIL APPLICATION NO. 15813 of 2019
                        With
          F/FIRST APPEAL NO. 15814 of 2019
                        With
    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
         In F/FIRST APPEAL NO. 15814 of 2019
                        With
       F/CIVIL APPLICATION NO. 15815 of 2019
                        With
          F/FIRST APPEAL NO. 15817 of 2019
                        With
    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
         In F/FIRST APPEAL NO. 15817 of 2019
                        With
       F/CIVIL APPLICATION NO. 15818 of 2019
                        With
          F/FIRST APPEAL NO. 15819 of 2019
                        With
    CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
         In F/FIRST APPEAL NO. 15819 of 2019
                        With
       F/CIVIL APPLICATION NO. 15821 of 2019
                        With


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            C/FA/15383/2019                                    ORDER



                    F/FIRST APPEAL NO. 15824 of 2019
                                  With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                   In F/FIRST APPEAL NO. 15824 of 2019
                                  With
                 F/CIVIL APPLICATION NO. 15826 of 2019
                                  With
             F/SPECIAL CIVIL APPLICATION NO. 13703 of 2019
                                  With
             F/SPECIAL CIVIL APPLICATION NO. 16670 of 2019
==========================================================
                    UNITED INDIA INSURANCE CO.LTD
                                 Versus
                  PRAJAPATI JASHIBEN WD/O BHIKHABHAI
==========================================================
Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
==========================================================

 CORAM: HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                               Date : 01/07/2019

                                ORAL ORDER

Office Objections to be removed on or before 31.07.2019, failing which the matters shall stand dismissed for non­prosecution.

(BHARGAV D. KARIA, J) GIRISH Page 5 of 5 Downloaded on : Mon Jul 01 21:57:32 IST 2019