Gujarat High Court
United India Ins.Co.Ltd. Rajkot vs Patel Engineering Ltd. & 5 on 10 March, 2016
Author: R.P.Dholaria
Bench: R.P.Dholaria
C/CA/1091/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR ORDERS) NO. 1091 of 2016
In FIRST APPEAL NO. 4630 of 2009
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UNITED INDIA INS.CO.LTD. RAJKOT....Applicant(s)
Versus
PATEL ENGINEERING LTD. & 5....Respondent(s)
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Appearance:
MR VIBHUTI NANAVATI, ADVOCATE for Applicant(s) No.1
MR NAGESH C SOOD, ADVOCATE for Respondent(s) No. 2
MS AMRITA AJMERA, ADVOCATE for Respondent(s) No.46
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CORAM: HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 10/03/2016
ORAL ORDER
This matter has been previously listed several times but due to leave note(s) or sick note(s) on behalf of the learned advocates, the matter could not be taken up for hearing.
This is an application for taking on record of the First Appeal the certified copy of the certificate of insurance as well as policy with its wordings, which came to be issued by the United India Insurance Company Limited in respect of the vehicle in question along with terms and conditions. This document is a primary document for contesting on the part of the insurance company. Since before the Tribunal only the certificate of insurance was produced, the insurance company wants to bring on record the policy containing terms and conditions.
Applicant is permitted to do so. However, the learned counsel appearing on behalf of the respective parties shall be at liberty to agitate their Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Mar 11 02:35:10 IST 2016 C/CA/1091/2016 ORDER contentions at the time of hearing of the first appeal on merits. With the aforesaid condition, the application stands allowed.
Registry to list the main appeal on 18.03.2016.
Sd/ [R.P.DHOLARIA,J] *** Bhavesh[pps]* Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Mar 11 02:35:10 IST 2016