Full Judgment Text
ITEM NO.1501 Virtual Court 2 SECTION III
(for Judgment)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 1170/2019
(Arising out of impugned final judgment and order dated 26-07-2018
in RFA No. 1201/2012 passed by the High Court Of Gujarat At
Ahmedabad)
SUSHILABEN INDRAVADAN GANDHI & ANR. Petitioner(s)
VERSUS
THE NEW INDIA ASSURANCE COMPANY LIMITED & ORS. Respondent(s)
([HEARD BY : HON. ROHINTON FALI NARIMAN AND HON. S. RAVINDRA BHAT,
JJ.] )
Date : 15-04-2020 This petition was called on for pronouncement
of judgment today.
For Petitioner(s) Mr. O. P. Bhadani, AOR
For Respondent(s) Mr. Varinder Kumar Sharma, AOR
Mr. Deepak Anand, AOR
The Court convened through video conferencing.
Hon'ble Mr. Justice R. F. Nariman pronounced the reportable
judgment of the Bench comprising His Lordship and Hon’ble Mr.
Justice S. Ravindra Bhat.
Leave granted.
The appeal is allowed in terms of the signed reportable
judgment.
Pending applications, if any, stand disposed of.
Signature Not Verified
Digitally signed by R
Natarajan
Date: 2021.01.22
15:42:01 IST
Reason:
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER
(Signed reportable judgment is placed on the file)