Gujarat High Court
National Insurance Co vs Nainaben Wd/O. Decd. ... on 5 January, 2015
Author: M.R. Shah
Bench: M.R. Shah, G.B.Shah
C/FA/4485/2007 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 4485 of 2007
With
FIRST APPEAL NO. 5347 of 2007
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NATIONAL INSURANCE CO.....Appellant(s)
Versus
NAINABEN WD/O. DECD. BHUPENDRAKANAIYALAL SHAH &
3....Defendant(s)
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Appearance:
MR DAKSHESH MEHTA, ADVOCATE for the Appellant(s) No. 1
MR AJAY R MEHTA, ADVOCATE for the Defendant(s) No. 1 - 3
UNSERVED-EXPIRED (R) for the Defendant(s) No. 4
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE G.B.SHAH
Date : 05/01/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Shri Dakshesh Mehta, learned advocate appearing for the appellant in First Appeal No.4485/2007 and Shri Sunil Parikh, learned advocate appearing for Shri Ajay Mehta, learned advocate appearing for the appellant in First Appeal No.5347/2007 seeks permission to delete respondent no.4 in First Appeal No.4485/2007 and respondent no.1 in First Appeal No.5347/2007. Permission is accordingly granted. The aforesaid respective respondents stand deleted. Now, the matter is ready for final hearing. Registry is directed to notify both the First Appeals for final hearing on 12/01/2015.
(M.R. SHAH, J.) (G.B. SHAH, J.) Siji Page 1 of 1