Gujarat High Court
United India Insurace Co.Ltd vs Mohammed Haji Abdulla Decd.Through The ... on 28 January, 2016
Author: M.R. Shah
Bench: M.R. Shah
C/FA/3936/2009 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 3936 of 2009
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UNITED INDIA INSURACE CO.LTD....Appellant(s)
Versus
MOHAMMED HAJI ABDULLA DECD.THROUGH THE LRS & 6....Defendant(s)
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Appearance:
MR VIBHUTI NANAVATI, ADVOCATE for the Appellant(s) No. 1
MR MA KHARADI, ADVOCATE for the Defendant(s) No. 1.1 1.3
MR.HIREN M MODI, ADVOCATE for the Defendant(s) No. 2 7
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
Date : 28/01/2016
ORAL ORDER
The provisional board is notified by the Registry at 12.30 p.m. and the matters are placed accordingly. However, all the matters are not shown in daily listing board of learned advocates appearing for the parties and obviously they do not have case papers and, therefore, they are not in a position to argue their case. In the above circumstances, the only course left open for this Court is to adjourn the matter. Hence, stand over to 29.01.2016.
(M.R. SHAH, J.) Ajay Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Jan 29 01:36:43 IST 2016