Reliance General Insurance ... vs Laliben Wd/O Chandubhai ...
2021 Latest Caselaw 3748 Guj

            C/CA/618/2021                                  ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CIVIL APPLICATION NO.           618 of 2021

               In F/FIRST APPEAL NO. 19500 of 2020

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       RELIANCE GENERAL INSURANCE COMPANY LTD.
                         Versus
   LALIBEN WD/O CHANDUBHAI JASHVANTBHAI, LH OF DECD
           CHANDUBHAI JASHVANTBHAI VAGADIYA
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Appearance:
MR CHIRAYU A MEHTA(3256) for the Applicant(s) No. 1
 for the Respondent(s) No. 1,2,3,4,5,6,7
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                            Date : 03/03/2021

                               ORAL ORDER

Heard learned Advocate Mr. Chirayu A. Mehta on behalf of the applicant.

By way of this application, the applicant prays for condoning delay of 74 days which has occurred in preferring First Appeal challenging the judgment and order dated 5th November, 2019 passed by the learned Motor Accident Claims Tribunal (Aux.), Mahisagar at Lunawada in Motor Accident Claims Petition No.2010 of 2017 (Old M.A.C.P. No.211 of 2012).

Considering the same, Issue Rule returnable on 16th April, 2021.

(NIKHIL S. KARIEL,J) Pallavi