Gujarat High Court
National Insurance Company Ltd vs Mohamad Ibrahim Abdul Sattar Sheikh & ... on 13 February, 2014
Author: M.D.Shah
Bench: M.D. Shah
C/MCA/414/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC.CIVIL APPLICATION (FOR RESTORATION) NO. 414 of 2014
In FIRST APPEAL NO. 1663 of 2013
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NATIONAL INSURANCE COMPANY LTD....Applicant(s)
Versus
MOHAMAD IBRAHIM ABDUL SATTAR SHEIKH & 2....Opponent(s)
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Appearance:
MR NAGESH C SOOD, ADVOCATE for the Applicant(s) No. 1
MR PARESH M DARJI, ADVOCATE for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE M.D. SHAH
Date : 13/02/2014
ORAL ORDER
Heard learned counsel for the applicant. As profess fee was not paid, the matters stood dismissed for default. Taking into consideration the averments made in this application, this application is allowed and First Appeal and connected Civil Application are restored to original file on condition that process fee shall be paid on or before 28-2-2014.
(M.D.SHAH, J.) RADHAN Page 1 of 1