Gujarat High Court
Kusumben vs United on 9 February, 2011
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi
Gujarat High Court Case Information System
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SCA/1694/2010 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 1694 of 2010
=====================================
KUSUMBEN
JASVANTRAY TRIVEDI - Petitioner(s)
Versus
UNITED
INDIA INSURANCE CO LTD & 2 - Respondent(s)
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Appearance
:
MR BJ TRIVEDI for Petitioner(s)
: 1,MR JT TRIVEDI for Petitioner(s) : 1,MS JIGNASA B TRIVEDI for
Petitioner(s) : 1,
RULE SERVED for Respondent(s) : 1 - 2.
MR
PALAK H THAKKAR for Respondent(s) : 1,
MR VIBHUTI NANAVATI for
Respondent(s) : 2,
SERVED BY AFFIX.-(R) for Respondent(s) :
3,
=====================================
CORAM
:
HONOURABLE
MR.JUSTICE RAVI R.TRIPATHI
Date
: 09/02/2011
ORAL
ORDER
1.0 Learned advocate Mr. Vibhuti Nanavati for respondent nos. 2 and 4 files affidavit of Dr. Pratima Patankar, Manager - Operations of Alankit Healthcare TPA Ltd., tendering unconditional apology for the observations made by this Court in order dated 7th February 2011.
1.1 The learned advocate also files affidavit of one Shri Minesh Kumar Jangid, Manager of respondent no. 2 tendering unconditional apology for the lack of diligence in causing appearance in response to the Notice issued by this Court.
1.2 The learned advocate for the respondent nos. 2 and 4 has also produced on record zerox copy of two Drafts of Rs.25,000/- each, one in favour of the Gujarat State Legal Services Authority and another in favour of the petitioner - Smt. Kusumben J. Trivedi.
2.0 On a request made by the learned advocate for the respondent nos. 2 and 4, the unconditional apology is accepted. The petition is disposed of.
[ Ravi R. Tripathi, J. ] hiren Top