Citation : 2021 Latest Caselaw 3808 Guj
Judgement Date : 4 March, 2021
C/FA/16778/2020 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY)
NO. 3 of 2020
In F/FIRST APPEAL NO. 16778 of 2020
============================================
LEGAL HEIRS OF DECD. SUDHIRBHAI PRATAPRAO GUNJAL Versus LEGAL HEIRS OF DECD. GAUTAMKUMAR DAN ============================================ Appearance:
MR MTM HAKIM FOR MR DHRUV K DAVE for the PETITIONER(s) No.
for the RESPONDENT(s) No. MR VIBHUTI NANAVATI for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ============================================
CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL
Date : 04/03/2021
IA ORDER Learned Advocate for the parties submit that the cognate First Appeals challenging the same judgment and award passed by the learned Motor Accident Claims Tribunal, Vadodara, are pending before the Division Bench of this Court being First Appeal Nos.4917 of 2019 and 4733 of 2019.
Considering the same, Registry is directed to verify whether this First Appeal to be listed before this Court or before the Division Bench.
Learned Advocate states that said First Appeals are coming up on Board on 23.03.2021. S.O. to 23.03.2021.
(NIKHIL S. KARIEL,J) Y.N. VYAS
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