The New India Assurance Co.Ltd vs Vijay Laxmanbhai Makwana
2021 Latest Caselaw 303 Guj

         C/CA/1972/2020                                             ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CIVIL APPLICATION NO.                1972 of 2020

               In F/FIRST APPEAL NO. 17401 of 2020

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                 THE NEW INDIA ASSURANCE CO.LTD.
                               Versus
                     VIJAY LAXMANBHAI MAKWANA
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Appearance:
MR R G DWIVEDI(6601) for the Applicant(s) No. 1
MR VIBHUTI NANAVATI(513) for the Respondent(s) No. 4
NISHIT A BHALODI(9597) for the Respondent(s) No. 1
RULE NOT RECD BACK(63) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 2
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                                Date : 11/01/2021

                                   ORAL ORDER

1. Heard Shri R.G. Dwivedi, learned advocate for the applicant and Shri Vibhuti Nanavati, learned advocate for the respondent no.4-Insurance Company.

2. This application is filed for condoning the delay of 237 days occurred in filing of the First appeal. It is stated by learned advocate for the applicant that the delay is mainly occurred as the certified copies of the impugned judgment and award were received on 04.10.2019, which subsequently, forwarded to the Regional Office of the applicant- Insurance company, Rajkot with the advice to challenge the same by way of an appeal. It is further stated that the delay has also occurred in view of Covid-19 pandemic.

          C/CA/1972/2020                                         ORDER




3.     The    applicant     has      sufficiently         explained            the
delay        and      the   same          requires        consideration.

Accordingly, the delay is condoned. The application seeking condonation of delay of 237 days occurred in filing of the First Appeal is hereby allowed. Rule is made absolute to the aforesaid extent.

(VAIBHAVI D. NANAVATI,J)

NEHA