Iffco Tokio General Insurance Co ... vs Ramilaben W/O Dilipbhai Vad
2021 Latest Caselaw 18199 Guj

        C/CA/3047/2020                            ORDER DATED: 07/12/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 3047 of 2020
                                     In
                      F/FIRST APPEAL NO. 26650 of 2020
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                   IFFCO TOKIO GENERAL INSURANCE CO LTD
                                   Versus
                        RAMILABEN W/O DILIPBHAI VAD
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Appearance:
MR RATHIN P RAVAL(5013) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2,3,4,5,6
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 07/12/2021
                               ORAL ORDER

Heard Ms. Esha Bhavsar, learned advocate for Mr. Rathin P. Raval, learned advocate for the applicant. There is no appearance on behalf of the respondents though served.

The present application under Section 5 of the Limitation Act is preferred to condone the delay which has occurred in preferring First Appeal to assail impugned judgment and award of the reference Court.

Considering the averments made in this application, the delay is condoned. Present application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj