Bombay High Court
Mala Ashok Khetwani vs New India Assurance Co.Ltd. And Anr on 27 November, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
IA/1/2019
In
FAST/33954/2017
Mala Ashok Khetwani ....Petitioner
V/S
New India Assurance Co.ltd. And Anr. ....Respondent
CORAM : R.D. DHANUKA, J
DATE : 27th November, 2019
P.C. :
Due to paucity of time the matter is adjourned to 17/12/2019 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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