Gujarat High Court
Mohammad Salim And Brothers vs New United India Insurance Co. Ltd. & 3 on 19 January, 2018
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, R.P.Dholaria
C/SCA/350/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 350 of 2018
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MOHAMMAD SALIM AND BROTHERS....Petitioner
Versus
NEW UNITED INDIA INSURANCE CO. LTD. & 3....Respondents
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Appearance:
PUNITA H JOSHI, ADVOCATE for the Petitioner
RITESH D PATADIA, CAVEATOR for the Respondent No. 3
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 19/01/2018
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Notice returnable on 24.01.2018. The counsel for the petitioner as well as Shri Parth Brahmbhatt, learned counsel for Shri Patadia for the respondent no.3 appearing on caveat, have submitted under instruction to appear in the bid process and both of them are interested in raising their bids.
In that view of the matter, status quo till the returnable date be maintained by the respondents.
Direct service to all the concerned, is permitted.
(S.R.BRAHMBHATT, J.) (R.P.DHOLARIA,J.) Pankaj Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Jan 19 23:02:30 IST 2018