Gujarat High Court
New India Assurance Co. Ltd vs Giraben Dilipbhai Patel & 2 on 5 January, 2016
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, K.J.Thaker
C/FA/2331/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 2331 of 2015
TO
FIRST APPEAL NO. 2334 of 2015
With
CIVIL APPLICATION NO. 12412 of 2015
In
FIRST APPEAL NO. 2331 of 2015
TO
CIVIL APPLICATION NO. 12415 of 2015
In
FIRST APPEAL NO. 2334 of 2015
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NEW INDIA ASSURANCE CO. LTD.....Appellant(s)
Versus
GIRABEN DILIPBHAI PATEL & 2....Defendant(s)
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Appearance:
MR AJAY R MEHTA, ADVOCATE for the Appellant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE K.J.THAKER
Date : 05/01/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) ADMIT.
ORDER IN CIVIL APPLICATION NOS. 12412 TO 12415 OF 2015 NOTICE, returnable on 16TH FEBRUARY, 2016, on condition of depositing the entire amount with the concerned Tribunal. The order for disbursement shall be passed on service of notice on the Respondent-original claimants.
(S.R.BRAHMBHATT, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Jan 07 00:40:59 IST 2016 C/FA/2331/2015 ORDER (K.J.THAKER, J) UMESH Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Jan 07 00:40:59 IST 2016