Gujarat High Court
United India Insurance Co Ltd vs Legal Heris And Representativeof ... on 3 March, 2006
Author: H.K.Rathod
Bench: H.K.Rathod, Abhilasha Kumari
FA/445/2006 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL No. 445 of 2006
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UNITED INDIA INSURANCE CO LTD - Appellant(s)
Versus
LEGAL HERIS AND REPRESENTATIVEOF DECEASED VIMAL KESHAVLAL & 5 -
Defendant(s)
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Appearance :
MR BC DAVE for Appellant(s) : 1,
MS SEJAL K MANDAVIA for Defendant(s) : 1,
None for Defendant(s) : 2 - 6.
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CORAM : HONOURABLE MR.JUSTICE H.K.RATHOD
and
THE HON'BLE SMT. JUSTICE ABHILASHA KUMARI
Date : 03/03/2006
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE H.K.RATHOD) Learned advocate Mr. Bharat C. Dave wants time to verify whether the Insurance Company has obtained permission under section 170 of the Motor Vehicles Act, 1988 or not. Considering his request, matter is adjourned to March 17, 2006.
(H.K. Rathod,J.) (Abhilasha Kumari,J.) Vyas