Gujarat High Court
National Insurance Company Limited vs Hamidkhan Usmankhan Pathan on 20 November, 2019
Author: G.R.Udhwani
Bench: G.R.Udhwani
C/FA/30709/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
F/FIRST APPEAL NO. 30709 of 2019
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
In F/FIRST APPEAL NO. 30709 of 2019
With
F/FIRST APPEAL NO. 30710 of 2019
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
In F/FIRST APPEAL NO. 30710 of 2019
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NATIONAL INSURANCE COMPANY LIMITED
Versus
HAMIDKHAN USMANKHAN PATHAN
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 20/11/2019
ORAL ORDER
Learned counsel Mr. Vibhuti Nanavati states that owing to inadvertence of the learned counsel for the applicant insurance company, the cheque issued to the learned counsel, for being deposited against the award under Section 173 of the Motor Vehicles Act, could not be deposited in time, and now, the cheque has become outdated and has been returned to the insurance company for issuance of fresh cheque.
If fresh cheque is issued, the Tribunal will acknowledge. Time to remove Office Objections, as such, is extended by 4 weeks.
(G.R.UDHWANI, J) KAUSHIK D. CHAUHAN Page 1 of 1 Downloaded on : Thu Feb 27 03:01:21 IST 2020