Gujarat High Court
Reliance Industries Limited vs New India Assurance Co. Ltd. & 2 on 3 March, 2014
Author: R.M.Chhaya
Bench: R.M.Chhaya
O/AS/6/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
ADMIRALITY SUIT NO. 6 of 2014
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RELIANCE INDUSTRIES LIMITED....Plaintiff(s)
Versus
NEW INDIA ASSURANCE CO. LTD. & 2....Defendant(s)
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Appearance:
BY POST for the Plaintiff(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 03/03/2014
ORAL ORDER
Mr. Dilip Kanojiya, learned advocate states that he shall file Vakalatnama within a period of two weeks.
Notice to the defendants returnable on 7.4.2014. Over and above the usual mode of service, the plaintiff shall cause service of this order by RPAD additionally.
(R.M.CHHAYA, J.) mrp Page 1 of 1