Bombay High Court
The Iffco Tokio General Insurance ... vs Smt. Bhagyashri Ganesh Gaikwad And Ors on 13 March, 2020
Author: Bharati Dangre
Bench: Bharati Dangre
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
FIRST APPEAL NO. 111 OF 2019
The Iffco Tokio General Insurance Company ....Appellant
Ltd.
V/S
Smt. Bhagyashri Ganesh Gaikwad And Ors. ....Respondent
CORAM : SMT. BHARATI DANGRE, J
DATE : 13th March, 2020
P.C. :
Due to paucity of time the matter is adjourned to 03/04/2020 . 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.
( FOR REGISTRAR JUDICIAL - I ) Page 1/1 ::: Uploaded on - 13/03/2020 ::: Downloaded on - 14/03/2020 10:39:33 :::