Citation : 2021 Latest Caselaw 4077 Guj
Judgement Date : 10 March, 2021
C/CA/656/2021 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO. 656 of 2021
In F/FIRST APPEAL NO. 4278 of 2021
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THE ORIENTAL INSURANCE CO LTD
Versus
FARHANA MOH. IRFAN FARIDUDDIN SHAIKH
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Appearance:
MS AMI N BHATT(3372) for the Applicant(s) No. 1
for the Respondent(s) No. 1,2,3
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CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL
Date : 10/03/2021
ORAL ORDER
Heard learned advocate Ms. Ami Bhatt on behalf of the applicant Insurance Company.
By way of this Application, the Applicant prays for condoning delay of 25 days, which has occurred in challenging judgment and award dated 10.10.2019 passed by the MACT (Auxi) Ankleshwar in MACP No. 1152/2013.
Considering the submissions made on behalf of learned advocate Ms. Bhatt and considering the averments made in the application, issue Notice returnable on 7.4.2021.
(NIKHIL S. KARIEL,J) SAJ GEORGE
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