Gujarat High Court
United India Ins. Co. Ltd vs Yakum Alibhai Molvi on 3 April, 2018
Author: R.P.Dholaria
Bench: R.P.Dholaria
C/FA/2355/2006 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 2355 of 2006
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UNITED INDIA INS. CO. LTD
Versus
YAKUM ALIBHAI MOLVI
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Appearance:
(MR PV NANAVATI)(509) for the PETITIONER(s) No. 1
MR VIBHUTI NANAVATI(513) for the PETITIONER(s) No. 1
MR MTM HAKIM(1190) for the RESPONDENT(s) No. 1,2
MR SUNIL B PARIKH(582) for the RESPONDENT(s) No. 8
RULE SERVED(64) for the RESPONDENT(s) No. 5,6,7
RULE UNSERVED(68) for the RESPONDENT(s) No. 3,4
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CORAM: HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 03/04/2018
ORAL ORDER
Since respondent No.3 came to be deleted as per order dated 19.02.2018 and respondent No.4 is the insured of the appellant Insurance Company and he need not be served, list for final hearing along with First Appeal Nos. 1432 of 2011 and 1433 of 2011 on 19.04.2018.
(R.P.DHOLARIA, J) CHANDRASHEKHAR Page 1 of 1