Gujarat High Court
New India Assurance Co Ltd vs Ratuben Shamjibhai L.R.Of Shamjibhai & ... on 20 July, 2009
Author: H.K.Rathod
Bench: H.K.Rathod
FA/268520/2009 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL No. 2685 of 2009
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NEW INDIA ASSURANCE CO LTD - Appellant(s)
Versus
RATUBEN SHAMJIBHAI L.R.OF SHAMJIBHAI & 6 - Defendant(s)
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Appearance :
MR GC MAZMUDAR for Appellant(s) : 1,MR HG MAZMUDAR for Appellant(s) :
1,
MR AB GATESHANIYA for Defendant(s) : 1,
None for Defendant(s) : 2 - 7.
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CORAM : HONOURABLE MR.JUSTICE H.K.RATHOD
Date : 20/07/2009
ORAL ORDER
Heard learned advocates appearing on behalf of respective parties.
Considering submissions made by both learned advocates, present First Appeal is ADMITTED.
Learned advocate Mr. Gateshaniya waives service of notice of admission on behalf of respondent claimant.
[H.K. RATHOD, J.] #Dave HC-NIC Page 1 of 1 Created On Wed Dec 23 02:18:12 IST 2015