Citation : 2021 Latest Caselaw 937 Guj
Judgement Date : 20 January, 2021
C/FA/1220/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 1220 of 2019
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THE UNITED INDIA INSURANCE CO. LTD
Versus
MAULIKBHAI ASHWINBHAI DAVE (HUSBAND)
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
MR HS MUNSHAW(495) for the Defendant(s) No. 3
MR SANDEEP N BHATT(190) for the Defendant(s) No. 1
NOTICE SERVED(4) for the Defendant(s) No. 2
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CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA
and
HONOURABLE MR. JUSTICE A.S. SUPEHIA
Date : 20/01/2021
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)
Heard learned advocates for the respective parties.
First Appeal No.1311 of 2019 arising out of the judgment and award of the Claims Tribunal pertaining to the same accident came to be admitted by the Court [Coram: Hon'ble Mr. Justice K.M.Thaker (as he then was) and Hon'ble Ms. Justice Sangeeta Vishen] as per order dated 2.4.2019. This appeal being cognate deserves to be admitted.
Accordingly, Appeal is admitted.
The same shall be listed with First Appeal No.1311 of 2019.
(N.V.ANJARIA, J)
(A. S. SUPEHIA, J) Manshi
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