United India Insurance Co.Ltd vs Patel Nimpleben Vijaybhai
2021 Latest Caselaw 16741 Guj

      C/FA/3812/2018                            ORDER DATED: 25/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/FIRST APPEAL NO. 3812 of 2018
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                       UNITED INDIA INSURANCE CO.LTD
                                    Versus
                        PATEL NIMPLEBEN VIJAYBHAI
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Appearance:
MR PALAK H THAKKAR(3455) for the Appellant(s) No. 1
DELETED(20) for the Defendant(s) No. 2
MR CHIRAYU A MEHTA(3256) for the Defendant(s) No. 5
MR.HIREN M MODI(3732) for the Defendant(s) No. 1
MR.KARNA H DHOMSE(6684) for the Defendant(s) No. 4
NOTICE SERVED(4) for the Defendant(s) No. 3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 25/10/2021
                    ORAL ORDER

Heard learned advocates for the parties. Learned advocate for the appellant submits that the First Appeal No. 3736 of 2018 was preferred by the appellant insurance company which also arose from the selfsame judgment. He submits that the certified copy of the judgment and award is produced by the appellant insurance company in the said First Appeal No.3736 of 2018. He, therefore, urges that the registry may be directed to place certified copy of the judgment and award which is produced in First Appeal No. 3736 of 2018, in this Appeal.

In view of the above, registry is directed to place certified copy of the impugned judgment and award in this Appeal from the First Appeal No. 3736 of 2018 before the next date of hearing.

S.O. to 1.12.2021.

(A.G.URAIZEE, J) SURESH SOLANKI