Gujarat High Court
National Insurance Company Limited vs Shantiben Vineshbhai Parmar on 20 August, 2018
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/FA/3162/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 3162 of 2018
With
CIVIL APPLICATION NO. 1 of 2018
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NATIONAL INSURANCE COMPANY LIMITED
Versus
SHANTIBEN VINESHBHAI PARMAR
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Appearance:
MR MAULIK J SHELAT(2500) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1,2,3
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 20/08/2018
ORAL ORDER
Order in Appeal:
ADMIT. Registry is directed to call for the record and proceedings from the learned Trial Court.
Order in Civil Application:
Notice returnable on 19.9.2018. Adinterim relief in terms of Prayer (A) is granted on condition that the applicant shall deposit the awarded amount within a period of four weeks from today.
(R.M.CHHAYA, J) MAULIK R. PANDYA Page 1 of 1