Gujarat High Court
Dhfl Pramerica Life Insurance Company ... vs Office Of Insurance Ombudsman on 26 February, 2020
Author: Vikram Nath
Bench: Vikram Nath, Ashutosh J. Shastri
C/CA/2523/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO. 2523 of 2019
In R/LETTERS PATENT APPEAL NO. 201 of 2020
With
R/CIVIL APPLICATION NO. 2569 of 2019
In
LETTERS PATENT APPEAL NO. 202 of 2020
With
R/CIVIL APPLICATION NO. 2570 of 2019
In
LETTERS PATENT APPEAL NO. 203 of 2020
With
R/CIVIL APPLICATION NO. 2572 of 2019
In
LETTERS PATENT APPEAL NO. 204 of 2020
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DHFL PRAMERICA LIFE INSURANCE COMPANY LIMITED
Versus
OFFICE OF INSURANCE OMBUDSMAN
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Appearance:
MR BHAVESH B CHOKSHI(3109) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2
RULE UNSERVED(68) for the Respondent(s) No. 1
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH
and
HONOURABLE MR.JUSTICE ASHUTOSH J. SHASTRI
Date : 26/02/2020
COMMON ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH) Heard Shri Bhavesh B. Chokshi, learned counsel for the applicant. Notice issued to respondent No.2 is served. With respect to respondent No.1, he is formal party. There is no objection filed as on date to the delay condonation applications.
Page 1 of 2 Downloaded on : Fri Feb 28 20:42:30 IST 2020 C/CA/2523/2019 ORDERWe have perused the reasons for delay and find that delay of 40 days has been satisfactorily explained.
Accordingly, delay in all these applications is condoned. The applications are allowed. Rule is made absolute.
Office to register the appeals on regular side.
(VIKRAM NATH, CJ) (ASHUTOSH J. SHASTRI, J) A.M. PIRZADA Page 2 of 2 Downloaded on : Fri Feb 28 20:42:30 IST 2020