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United India Insurance Company ... vs Naranbhai Samjubhai Khalel ...
2021 Latest Caselaw 4345 Guj

Citation : 2021 Latest Caselaw 4345 Guj
Judgement Date : 17 March, 2021

Gujarat High Court
United India Insurance Company ... vs Naranbhai Samjubhai Khalel ... on 17 March, 2021
Bench: R.M.Chhaya, R.P.Dholaria
             C/FA/12/2020                                         ORDER



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/FIRST APPEAL NO. 12 of 2020
=============================================
                    UNITED INDIA INSURANCE COMPANY LTD
                                    Versus
                    NARANBHAI SAMJUBHAI KHALEL GADHAVI
=============================================
Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
MR AMAR D MITHANI(484) for the Defendant(s) No. 1,2,3,4
RULE NOT RECD BACK(63) for the Defendant(s) No. 5
RULE UNSERVED(68) for the Defendant(s) No. 4
=============================================
  CORAM: HONOURABLE MR. JUSTICE R.M.CHHAYA
         and
         HONOURABLE MR. JUSTICE R.P.DHOLARIA
                       Date : 17/03/2021
                         ORAL ORDER

(PER : HONOURABLE MR. JUSTICE R.M.CHHAYA)

It is pointed out by the learned advocates for the respective parties that cognate appeal being First Appeal No. 6150 of 2019 is also pending. This order is passed in view of the fact that common judgment and award is challenged in both the appeals. Registry to list the First Appeal No.6150 of 2019 along with present appeal.

(R.M.CHHAYA, J)

(R.P.DHOLARIA, J) KAUSHIK J. RATHOD

 
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