Gujarat High Court
New India Assurance Company Limited vs Ashok Nandumal Hardasani @ Mangalani on 23 February, 2021
Author: Vaibhavi D. Nanavati
Bench: Vaibhavi D. Nanavati
C/FA/1798/2010 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 1798 of 2010
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NEW INDIA ASSURANCE COMPANY LIMITED
Versus
ASHOK NANDUMAL HARDASANI @ MANGALANI & 2 other(s)
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Appearance:
MS LILU K BHAYA(1705) for the Appellant(s) No. 1
MR ADIL R MIRZA(2488) for the Defendant(s) No. 1
MR SUNIL C PATEL(651) for the Defendant(s) No. 3
RULE SERVED(64) for the Defendant(s) No. 2
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CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
Date : 23/02/2021
ORAL ORDER
Mr. Akshay Vakil, learned advocate states that he has received instructions to appear for the opponent no.3. He seeks time.
At his request, stand over to 29.04.2021.
(VAIBHAVI D. NANAVATI,J) NEHA Page 1 of 1 Downloaded on : Thu Feb 25 02:07:58 IST 2021