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Oriental Insurance Co. Ltd. ... vs Smt. Vidya Dinesh Gavankar And 5 ...
2021 Latest Caselaw 7227 Bom

Citation : 2021 Latest Caselaw 7227 Bom
Judgement Date : 5 May, 2021

Bombay High Court
Oriental Insurance Co. Ltd. ... vs Smt. Vidya Dinesh Gavankar And 5 ... on 5 May, 2021
Bench: S. M. Modak
                                             1                                    19-FA-50-11.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                           NAGPUR BENCH, NAGPUR.

                       CIVIL APPLICATION (CAF) NO.755 OF 2021
                                                    IN
                             FIRST APPEAL NO. 50 OF 2011 (D)
                          ORIENTAL INSURANCE COMPANY LTD.
                                                   Vrs.
                             SMT. VIDHYA DINESH GAVANKAR
--------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of                              Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
---------------------------------------------------------------------------------------------------------
                          Shri Khan, Advocate h/f Shri A.M. Quazi, Advocate for the
                          applicant.

                                          CORAM:-          S. M. MODAK, J.
                                          DATED :          05/05/2021.

                          1.               Hearing        is    conducted          through        Video

Conferencing and all the learned Advocates agreed that the audio and visual quality was proper.

2. Shri Khan, learned Advocate h/f Shri A.M. Quazi, learned Advocate for the applicant seeks time to file affidavit.

3. The Principal Seat at Bombay has pronounced one Judgment in Writ Petition No.2902/2016.

4. The applicant/appellant may go through that Judgment and then may address the Court.

5. This Court at present has not expressed any opinion about the applicability of the observations made therein to the facts of present case.

2 19-FA-50-11.odt

6. The matter may be kept in second week of June, 2021.

(JUDGE)

Choulwar

 
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