Gujarat High Court
New India Assurance Co Ltd vs Jaysukhlal Magnlal Doshi & on 6 March, 2013
Author: Chief Justice
Bench: Bhaskar Bhattacharya
NEW INDIA ASSURANCE CO LTD.....Appellant(s)V/SJAYSUKHLAL MAGNLAL DOSHI C/FA/2345/2005 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD FIRST APPEAL NO. 2345 of 2005 With FIRST APPEAL NO. 2346 of 2005 ================================================================ NEW INDIA ASSURANCE CO LTD.....Appellant(s) Versus JAYSUKHLAL MAGNLAL DOSHI & 4....Defendant(s) ================================================================ Appearance: MR PALAK H THAKKAR, ADVOCATE for the Appellant(s) No. 1 MR KIRTIDEV R DAVE, ADVOCATE for the Defendant(s) No. 1 - 3 , 5 MR RAHUL K DAVE, ADVOCATE for the Defendant(s) No. 5 RULE SERVED for the Defendant(s) No. 4 ================================================================ CORAM: HONOURABLE THE CHIEF JUSTICE MR. BHASKAR BHATTACHARYA and HONOURABLE MR.JUSTICE J.B.PARDIWALA Date : 06/03/2013 COMMON ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. BHASKAR BHATTACHARYA) Learned advocate for the appellants is directed to place the translated version of the paper book within four weeks from today. Let the matters appear after four weeks.
(BHASKAR BHATTACHARYA, CJ.) (J.B.PARDIWALA, J.) pirzada/-
Page 2 of 2