New India Assurance Company Ltd vs Heenaben Hamirji Thakor
2021 Latest Caselaw 18306 Guj

      C/CA/969/2019                                 ORDER DATED: 10/12/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 969 of 2019

                       In F/FIRST APPEAL NO. 5496 of 2019

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                      NEW INDIA ASSURANCE COMPANY LTD
                                    Versus
                          HEENABEN HAMIRJI THAKOR
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Appearance:
MR SANDIP C SHAH(792) for the Applicant(s) No. 1
MR JM BAROT(143) for the Respondent(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 2,3
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  CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI

                                Date : 10/12/2021

                                 ORAL ORDER

This application is filed under Section 5 of the Limitation Act for condonation of delay of 79 days caused in filing the First Appeal against the impugned judgment and award.

Heard learned advocate Ms.Kirti Pathak for the applicant. Considering the averments made in the application and the submissions canvassed by learned advocates for the parties, 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 79 days caused in filing the First Appeal is hereby condoned.

(VIPUL M. PANCHOLI, J) SRILATHA