Gujarat High Court
United India Insurance Company Limited vs Ramdevbhai Dahyabhai Mokaria & 2 on 1 April, 2015
Author: Harsha Devani
Bench: Harsha Devani
C/FA/505/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 505 of 2015
With
CIVIL APPLICATION NO. 4019 of 2015
In
FIRST APPEAL NO. 505 of 2015
With
FIRST APPEAL NO. 506 of 2015
With
CIVIL APPLICATION NO. 4020 of 2015
In
FIRST APPEAL NO. 506 of 2015
With
MISC. CIVIL APPLICATION NO. 901 of 2015
In
FIRST APPEAL (STAMP NUMBER) NO. 39 of 2015
TO
MISC. CIVIL APPLICATION NO. 904 of 2015
In
FIRST APPEAL NO. 1790 of 2002
With
MISC.CIVIL APPLICATION (STAMP NUMBER) NO. 695 of 2015
In
FIRST APPEAL NO. 2810 of 2010
With
MISC.CIVIL APPLICATION (STAMP NUMBER) NO. 741 of 2015
In
FIRST APPEAL NO. 142 of 2015
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UNITED INDIA INSURANCE COMPANY LIMITED....Appellant(s)
Versus
RAMDEVBHAI DAHYABHAI MOKARIA & 2....Defendant(s)
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Appearance:
MS AMEE YAJNIK, ADVOCATE for the Appellant(s) No. 1
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Page 1 of 2
C/FA/505/2015 ORDER
CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
Date : 01/04/2015
ORAL ORDER
Office objections to be removed on or before 22nd April, 2015, failing which, matters will stand dismissed for non-prosecution.
Registry is directed to place a copy of this order in each of the matters.
(HARSHA DEVANI, J.) ashish Page 2 of 2