Bajaj Allainz General Insurance ... vs Jagdishbhai Raisangbhai ...
2021 Latest Caselaw 4183 Guj

            C/CA/1874/2020                                        ORDER



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/CIVIL APPLICATION NO. 1874 of 2020

                      In F/FIRST APPEAL NO. 43042 of 2019

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               BAJAJ ALLAINZ GENERAL INSURANCE CO LTD
                                Versus
                  JAGDISHBHAI RAISANGBHAI PADHIYAR
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Appearance:
MS SHIKHA PANCHAL, ADVOCATE for ADITI S RAOL(8128) for the Applicant(s) No. 1
MS. NIYATI K JUTHANI(7014) for the Respondent(s) No. 4
RULE SERVED(64) for the Respondent(s) No. 1,2,3,6
SERVED BY AFFIX. (R)(67) for the Respondent(s) No. 5
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL
                    Date : 15/03/2021
                     ORAL ORDER

1. Heard learned Advocate Ms. Shikha Panchal for learned Advocate Ms. Aditi S. Raol for the applicant and learned Advocate Ms. Niyati K. Juthani for the opponent No.4 - Insurance Company.

2. By way of this application the applicant has prayed for condoning the delay of 138 days caused in filing the captioned First Appeal against the judgment and award dated 13.05.2019 passed by the learned M.A.C. Tribunal (Auxi.), Vadodara in M.A.C.P. No. 03 of 2012.

3. Considering the submissions made by learned Advocate Ms. Shikha Panchal for the applicant and averments made in the application, the delay of 138 days caused in filing the captioned First Appeal against the judgment and award dated 13.05.2019 passed by the learned M.A.C. Tribunal (Auxi.), Vadodara in M.A.C.P. No. 03 of 2012, is hereby condoned. This application is allowed. Rule is made absolute.

(NIKHIL S. KARIEL,J) BDSONGARA