Gujarat High Court
Max New York Life Insurance Co Ltd vs Office Of Insurance Ombudsman ... on 8 October, 2009
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi
SCA/10845/2009 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 10845 of 2009
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MAX NEW YORK LIFE INSURANCE CO LTD
Versus
OFFICE OF INSURANCE OMBUDSMAN (GUJARAT) AND ANOTHER
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Appearance :
MR HARDIK S SONI for the Petitioner
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CORAM : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
Date : 08/10/2009
ORAL ORDER
Taking into consideration the facts involved in the matter, it is deemed fit that the matter be considered only after 100% amount is deposited by Max New York Life Insurance Co. Ltd. - petitioner herein.
The matter is adjourned to 09.10.2009, to report the deposit of the amount.
A copy of this order be made available to the learned advocate for the petitioner for its onward communication for compliance.
(Ravi R.Tripathi, J.) *Shitole HC-NIC Page 1 of 1 Created On Fri Feb 10 03:30:13 IST 2017