Gujarat High Court
Dhaval K Joshipura vs Life Insurance Corporation Of India & on 26 June, 2013
Author: Jayant Patel
Bench: Jayant Patel
DHAVAL K JOSHIPURA....Applicant(s)V/SLIFE INSURANCE CORPORATION OF INDIA C/MCA/1072/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD MISC.CIVIL APPLICATION NO. 1072 of 2013 In LETTERS PATENT APPEAL NO. 1133 of 2012 In SPECIAL CIVIL APPLICATION NO. 33 of 2012 ============================================================== DHAVAL K JOSHIPURA....Applicant(s) Versus LIFE INSURANCE CORPORATION OF INDIA & 2....Opponent(s) ============================================================== Appearance: PARTY-IN-PERSON, ADVOCATE for the Applicant(s) No. 1 ============================================================== CORAM: HONOURABLE MR.JUSTICE JAYANT PATEL and HONOURABLE MR.JUSTICE G.R.UDHWANI Date : 26/06/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE JAYANT PATEL) We have heard party-in-person Mr. Dhaval K. Joshipura.
Considering the facts and circumstances, we find that there is no valid ground made out for review of the order. Hence, the present application deserves to be dismissed. Therefore, dismissed.
(JAYANT PATEL, J.) (G.R.UDHWANI, J.) bjoy Page 1 of 1