Iffco Tokio General Insurance ... vs Sanjay S/O Kachrabhai Rathod
2021 Latest Caselaw 3684 Guj

            C/CA/2788/2020                                     ORDER



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/CIVIL APPLICATION NO. 2788 of 2020

                      In F/FIRST APPEAL NO. 21949 of 2020

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                IFFCO TOKIO GENERAL INSURANCE CO.LTD.
                                 Versus
                    SANJAY S/O KACHRABHAI RATHOD
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Appearance:
MR RATHIN P RAVAL(5013) for the Applicant(s) No. 1
MR.KARNA H DHOMSE(6684) for the Respondent(s) No. 1,2,3,4,5
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL
                    Date : 02/03/2021
                     ORAL ORDER

1. Heard learned Advocate Mr. Rathin P. Raval for the applicant and learned Advocate Mr. Karna H. Dhomse for the opponents.

2. By way of this application the applicant has prayed for condoning the delay of 34 days in filing the captioned First Appeal against the judgment and award dated 04.11.2019 passed by the learned M.A.C. Tribunal (Auxi-2), Gandhidham at Kachchh in M.A.C.P. No. 114 of 2014.

3. Learned Advocate Mr. Dhomse for the opponents has opposed this application by submitting that delay in filing the captioned First Appeal may not be condoned by this Court.

4. Considering the submissions made by learned Advocate Mr. Raval and reasons set out in the application, the delay of 34 days in preferring the captioned First Appeal against the judgment and award dated 04.11.2019 passed by the learned M.A.C. Tribunal (Auxi-2), Gandhidham at Kachchh in M.A.C.P. No. 114 of 2014 is hereby condoned. This application is allowed. Rule is made absolute.

(NIKHIL S. KARIEL,J) BDSONGARA