Reliance General Insurance Co. ... vs Lalabhai Dahyabhai Vaghari
2021 Latest Caselaw 1602 Guj

          C/CA/2497/2020                                       ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/CIVIL APPLICATION NO. 2497 of 2020

                    In F/FIRST APPEAL NO. 19861 of 2020

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                RELIANCE GENERAL INSURANCE CO. LTD.
                                Versus
                     LALABHAI DAHYABHAI VAGHARI
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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
SERVED BY AFFIX. (R)(67) for the Respondent(s) No. 3
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                             Date : 03/02/2021

                               ORAL ORDER

1. Heard Mr. Rathin P. Raval, learned advocate for the applicant. Though rule is served to the respondents No.1 and 2, none appears on behalf of the respondents No.1 and 2.

2. By this application, the applicant has prayed for condonation of delay of 26 days which has occurred in preferring the first appeal.

3. It is stated that the applicant applied for the certified copy of the judgment/award upon pronouncement of the judgment. Thereafter the applicant had to obtain legal opinion from the advocate appearing before the learned Tribunal. It is an administrative delay.

               C/CA/2497/2020                                         ORDER



    4.        Going            through        the      contents           of         the

application and the reasons this Court is of the view that the delay appears to be genuine and is required to be condoned. Accordingly, the delay of 26 days which has occurred in instituting the first appeal is condoned. The application is allowed. Rule is made absolute to the aforesaid extent.

(VAIBHAVI D. NANAVATI,J) K.K. SAIYED