Reliance General Insurance Co Ltd vs Ravinaben Hiteshbhai Sodha
2021 Latest Caselaw 1992 Guj

          C/CA/3099/2020                                          ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/CIVIL APPLICATION NO. 3099 of 2020

                    In F/FIRST APPEAL NO. 27313 of 2020

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                RELIANCE GENERAL INSURANCE CO LTD
                               Versus
                    RAVINABEN HITESHBHAI SODHA
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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 MS. JUSTICE VAIBHAVI D. NANAVATI

                               Date : 10/02/2021

                                  ORAL ORDER

1. Heard Mr. Rathin P. Raval, learned advocate for the applicant. Mr. Nishit Bhalod, learned advocate states that he has instructions to appear for respondents No.1 to 4.

2. By this application, the applicant has prayed for condonation of delay of 43 days which has occurred in preferring the first appeal.

3. It is stated that the applicant applied for certified copy of the judgment/award on 1.10.2019. Certified copy was received after few days. The applicant had to obtain legal opinion from the advocate appearing before the learned Tribunal. Upon receipt of the opinion, a decision was taken to file the appeal. The applicant thereafter obtained

C/CA/3099/2020 ORDER

necessary receipt by paying Rs.25,000/­ and provided the fee receipt to the concerned advocate.

4. Going through the contents of the application this Court is of the view that the delay is required to be condoned. Accordingly, the delay of 43 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