Bombay High Court
Smt.Kavita Amarsinha Desai And Ors vs United India Unsurance Company Limited ... on 4 December, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
CIVIL APPLICATION IN FA NO. 2685 OF 2018
In
REJECTED CASE 1126 OF 2018
Smt.kavita Amarsinha Desai And Ors. ....Applicant
V/S
United India Unsurance Company Limited ....Respondent
Branch Sangli WITH CIVIL APPLICATION IN FA NO. 2510 OF 2018 In REJECTED CASE 1126 OF 2018 United India Insurance Company Ltd. Branch ....Applicant Sangli V/S Smt.kavita Amarsinha Desai And Ors. ....Respondent CORAM : R.D. DHANUKA, J DATE : 4th December, 2019 P.C. :
Due to paucity of time the matter is adjourned to 30/01/2020 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.Page 1/2 ::: Uploaded on - 04/12/2019 ::: Downloaded on - 05/12/2019 04:08:37 :::
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