Bombay High Court
Reliance General Insurance ... vs Kumar Shravan Narendra ... on 29 November, 2018
Author: G. S. Patel
Bench: G.S. Patel
902-FA433-18.DOC
Arun
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO. 433 OF 2018
Reliance General Insurance Company Ltd ...Appellant
through Its Manager Mr Anit Ashwini Sharma
Versus
Nagalaxmi N Gentyala & Anr ...Respondents
WITH FIRST APPEAL NO. 1069 OF 2016 WITH CIVIL APPLICATION NO. 2832 OF 2016 IN FIRST APPEAL NO. 1069 OF 2016 WITH FIRST APPEAL NO. 431 OF 2018 WITH FIRST APPEAL NO. 437 OF 2018 WITH FIRST APPEAL NO. 801 OF 2018 None present.
CORAM: G.S. PATEL, J
DATED: 29th November 2018
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29th November 2018
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902-FA433-18.DOC
PC:-
1. Not on board. Mentioned. Taken on board at the instance of the Registry.
2. There are typographical errors in the Annexure to the Judgment and Order dated 26th July 2017 in First Appeal No. 1058 of 2016 and other group matters. These are following:
Sr. No in the First Appeal No. Correct First Appeal No. Annexure wrongly mentioned
3. FA/8136/2016 FAST/8136/2016
6. FA/8958/2016 FAST/8958/2016
9. FAST/12744/2017 FAST/12744/2016
35. FAST/18216/2016 FAST/18216/2017
62. FAST/17909/2016 FAST/17909/2017
3. Since this is a group of First Appeals disposed of by a common judgment, it is not possible to carry out the corrections in the original order. This order will form part of the original order dated 26th July 2017.
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