Iffco Tokio General Insurance ... vs Manabhai Kalubhai Rathod
2021 Latest Caselaw 407 Guj

           C/CA/91/2021                                          ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/CIVIL APPLICATION NO.          91 of 2021

                In F/FIRST APPEAL NO. 25673 of 2020

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             IFFCO TOKIO GENERAL INSURANCE CO.LTD.
                              Versus
                    MANABHAI KALUBHAI RATHOD
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Appearance:
MR RATHIN P RAVAL(5013) for the Applicant(s) No. 1
 for the Respondent(s) No. 1,2,3
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                          Date : 12/01/2021

                              ORAL ORDER

1. Heard Shri Rathin P. Raval, learned advocate for the applicant.

2. This application is filed for condoning the delay of 7 days occurred in filing of the appeal. It is stated by learned advocate for the applicant that after receiving certified copy of the judgment and award, the applicant had to obtain opinion from the advocate and upon receipt of the opinion, decision was taken to file an appeal. The documents for appeal were sent in last week of June, 2020 because office of the applicant was close due to lockdown. The concerned advocate immediately prepared appeal memo. Thus, filing of appeal memo was delayed in view of lockdown due to Covid-19 pandemic.

3. The applicant has explained the delay in paragraphs nos. 3 to 6. The explanation rendered by

C/CA/91/2021 ORDER

the applicant requires consideration. Accordingly, the delay of 7 days in filing of the First Appeal is condoned. The application seeking condonation of delay is hereby allowed to the aforesaid extent.

(VAIBHAVI D. NANAVATI,J)

NEHA