Gujarat High Court
New India Assurance Co. Ltd vs Saliyabai Abderehman Jat & 6 on 23 October, 2015
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
C/FA/2291/2003 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 2291 of 2003
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NEW INDIA ASSURANCE CO. LTD....Appellant(s)
Versus
SALIYABAI ABDEREHMAN JAT & 6....Defendant(s)
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Appearance:
MR SUNIL B PARIKH, ADVOCATE for the Appellant(s) No. 1
MR KAMLESH B MEHTA, ADVOCATE for the Defendant(s) No. 1
MR.HIREN M MODI, ADVOCATE for the Defendant(s) No. 1 - 5
NOTICE SERVED for the Defendant(s) No. 6 - 7
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
Date : 23/10/2015
ORAL ORDER
In view of leave note of Shri Sunil B. Parikh, learned advocate appearing for appellant and sick note of Shri Kamlesh B. Mehta, learned advocate appearing for respondent no.1, matter is required to be adjourned. Hence, it is adjourned.
(S.R.BRAHMBHATT, J.) pallav Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Oct 24 02:16:58 IST 2015