Chaudhary Dilipbhai Narsangbhai vs Chaudhary Desai Ramjibhai ...
2021 Latest Caselaw 18282 Guj

      C/CA/1611/2021                                 ORDER DATED: 09/12/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1611 of 2021

                       In F/FIRST APPEAL NO. 20558 of 2021

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                  CHAUDHARY DILIPBHAI NARSANGBHAI
                               Versus
               CHAUDHARY DESAI RAMJIBHAI SHANKARBHAI
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Appearance:
MR KK THAKKAR(2834) for the Applicant(s) No. 1,2
MR N P CHAUDHARY(3980) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI

                                 Date : 09/12/2021

                                  ORAL ORDER

This application is filed under Section 5 of the Limitation Act for condonation of delay of 574 days caused in filing the First Appeal against the impugned judgment and award.

Though served, none appears for the respondent no.2- insurance company.

Considering the averments made in the application and the submissions canvassed by learned advocates for the applicant and respondent no.1, it transpires that the applicant has shown sufficient cause for not filing the appeal within the limitation period. Accordingly, this civil application is allowed. Delay of 574 days caused in filing the First Appeal is hereby condoned. Rule is made absolute.

(VIPUL M. PANCHOLI, J) SRILATHA