Gujarat High Court
New India Assurance Company Ltd. vs Harilal Ravabhai Gagal on 1 December, 2020
Author: Bhargav D. Karia
Bench: Bhargav D. Karia
C/FA/2260/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 2260 of 2020
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 2260 of 2020
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NEW INDIA ASSURANCE COMPANY LTD.
Versus
HARILAL RAVABHAI GAGAL
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5
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CORAM: HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 01/12/2020
ORAL ORDER
Heard learned advocate Mr. Vibhuti Nanavati for the appellant through video conference.
Learned advocate Mr. Nanavati prays for time to place on record TDS certificates which are given tentative Exhibit Nos. 54 to 60 by the Tribunal.
Stand over to 11th January, 2021.
(BHARGAV D. KARIA, J) RAGHUNATH NAIR Page 1 of 1 Downloaded on : Wed Dec 02 21:05:39 IST 2020