Gujarat High Court
Oriental Insurance Co. Ltd vs Chirag Nayankumar Shah & 7 on 5 January, 2015
Author: M.R. Shah
Bench: M.R. Shah, G.B.Shah
C/FA/4829/2007 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 4829 of 2007
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ORIENTAL INSURANCE CO. LTD.....Appellant(s)
Versus
CHIRAG NAYANKUMAR SHAH & 7....Defendant(s)
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Appearance:
MR RAJNI H MEHTA, ADVOCATE for the Appellant(s) No. 1
MR PALAK H THAKKAR, ADVOCATE for the Defendant(s) No. 8
RULE SERVED for the Defendant(s) No. 1 - 6
UNSERVED-EXPIRED (R) for the Defendant(s) No. 7
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE G.B.SHAH
Date : 05/01/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Shri Sunil Parikh, learned advocate appearing on behalf of Shri Rajni Mehta, learned advocate appearing on behalf of the appellant seeks permission to delete respondent no.7 herein. Permission is accordingly granted. Respondent no.7 stands deleted. Now, the appeal is ready for final hearing. Registry is directed to notify the First Appeal for final hearing on 13/01/2015.
(M.R. SHAH, J.) (G.B. SHAH, J.) Siji Page 1 of 1