Gujarat High Court
Kusumben vs United on 27 January, 2011
Author: R.Tripathi
Bench: Ravi R.Tripathi
Gujarat High Court Case Information System
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SCA/1694/2010 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 1694 of 2010
=========================================================
KUSUMBEN
JASVANTRAY TRIVEDI - Petitioner(s)
Versus
UNITED
INDIA INSURANCE CO LTD & 2 - Respondent(s)
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Appearance
:
MR
BJ TRIVEDI for
Petitioner(s) : 1,MR JT TRIVEDI for Petitioner(s) : 1,MS JIGNASA B
TRIVEDI for Petitioner(s) : 1,
RULE SERVED for Respondent(s) : 1 -
2.
MR PALAK H THAKKAR for Respondent(s) : 1,
SERVED BY
AFFIX.-(R) for Respondent(s) :
3,
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CORAM
:
HONOURABLE
MR.JUSTICE RAVI R.TRIPATHI
Date
: 27/01/2011
ORAL
ORDER
1. Pursuant to order dated 24.01.2011, one Shri Balkrishna Radia working as Manager in United India Insurance Company Ltd. at Regional Office, Ahmedabad, has tendered unconditional apology on affidavit to this Court, for the manner in which the entire case has been handled by respondent No.1 - Insurance Company.
2. Learned Advocate for the petitioner invited attention of the Court to the fact that despite service of process of Rule and despite service of order dated 19.10.2010 by Registered Post A.D., respondent No.2 has not caused any appearance before this Court. Learned Advocate for the petitioner invited attention of the Court to Annexure-G, page No.43, which is a rejection letter addressed to the petitioner by respondent No.2.
3. The author of the letter Dr.Pratima Patankar, Manager-Operation, Alankit Healthcare TPA Ltd., is directed to remain personally present before this Court on 07.02.2011 at 11.00 a.m. S.O. to 07.02.2011.
Direct service is permitted.
It will be open for the petitioner to effect direct service by Speed Post at her own cost.
(Ravi R.Tripathi, J.) *Shitole Top