Gujarat High Court
New India Assurance Co Ltd vs Saberabibi Wd/O Sikandar A Dhantia & 8
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL No 2317 of 1994
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NEW INDIA ASSURANCE CO LTD Versus SABERABIBI WD/O SIKANDAR A DHANTIA & 8
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MR MR GEHANI for Petitioner MR DF AMIN for Respondent No. 1
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CORAM : MR.JUSTICE J.N.BHATT and MR.JUSTICE M.H.KADRI Date of Order: 30/04/97 ORDER BELOW SPEAKING TO MINUTES Heard learned advocate Mr M.R.Gehani for the appellant and learned advocate Mr D.F.Amin for the opponent.
Mr Gehani pointed out that the appeal came to be withdrawn upon his request on account of mistaken fact. The note of the Insurance Company received was placed in the file by mistake which prompted him to mention for this matter whereas the matter which was instructed and intended to be withdrfawn has already been withdrawn. In the circumstances, learned advocate Mr Amin has rightly not objected. Consequently, the oral order recorded by us on 24.4.97 shall stand revoked and First Appeal No.2317 of 1994 shall stand revived with Civil Applciation No.4441/94.
(J.N.Bhatt, J.) (M.H.Kadri, J.)