Shriram General Insurance Co Ltd vs Nikitaben Kishorbhai Solanki
2021 Latest Caselaw 3751 Guj

            C/CA/614/2021                                  ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CIVIL APPLICATION NO.           614 of 2021

               In F/FIRST APPEAL NO. 36127 of 2019

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          SHRIRAM GENERAL INSURANCE CO LTD
                        Versus
            NIKITABEN KISHORBHAI SOLANKI
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Appearance:
MR RATHIN P RAVAL(5013) for the Applicant(s) No. 1
 for the Respondent(s) No. 1,2,3,4,5
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                            Date : 03/03/2021

                               ORAL ORDER

Heard learned Advocate Mr. Rathin P. Raval on behalf of the applicant.

By way of this application, the applicant prays for condoning delay of 127 days which has occurred in preferring First Appeal challenging the judgment and order dated 11th February, 2019 passed by the learned Motor Accident Claims Tribunal (Aux.), 4th Additional District Court, Kheda at Nadiad in Motor Accident Claims Petition No.1376 of 2009.

Considering the same, Issue Rule returnable on 15th April, 2021.

(NIKHIL S. KARIEL,J)

Pallavi