Reliance General Ins Co Ltd vs Pravinbhai Ramjibhai Katara
2021 Latest Caselaw 5067 Guj

            C/CA/696/2020                        ORDER




         IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

                R/CIVILAPPLICATIONNO. 696 of 2020

                 In F/FIRSTAPPEALNO. 43087of 2019

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                 RELIANCEGENERALINS CO LTD
                             Versus
                 PRAVINBHAIRAMJIBHAIKATARA
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Appearance:
MRMAULIKJ SHELAT(2500)for the Applicant(s)No. 1
MRPARESHM DARJI(3700)for the Respondent(s)No. 3
RULESERVED(64)for the Respondent(s)No. 2
RULEUNSERVED(68)for the Respondent(s)No. 1
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CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                            Date : 05/04/2021

                             ORALORDER

Heard learned Advocate Shri Maulik J. Shelat for the applicant­Insurance Company, learned Advocate Shri H.M Shah for respondent no.1­original claimant and learned Advocate Shri Paresh M. Darji for respondent no.3.

2. By way of this application, the applicant prays for condoning the delay of 96 days which has occurred in preferring First Appeal challenging the judgment and award dated 15.6.2019 passed by MACT, (main), Gandhinagar in MACP No. 22/2013.

3. Considering the submissions made by learned Advocate

C/CA/696/2020 ORDER

Shri Shelat and considering the averments made in the application, delay of 96 days has been sufficiently explained.

4. Considering the same, delay is condoned. Application stands disposed of. Rule is made absolute.

5. First Appeal may be heard for admission hearing on 15.04.2021.

(NIKHILS. KARIEL,J) MARYVADAKKAN