Iffco Tokyo General Insurance ... vs Rosanbanu Amanullakhan Padhan
2021 Latest Caselaw 4330 Guj

         C/CA/111/2021                                  ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/CIVIL APPLICATION NO. 111 of 2021

                  In F/FIRST APPEAL NO. 25082 of 2020

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        IFFCO TOKYO GENERAL INSURANCE COMPANY LTD
                          Versus
              ROSANBANU AMANULLAKHAN PADHAN
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Appearance:
MS KIRTI S PATHAK(9966) for the Applicant(s) No. 1
MR CHIRAYU A MEHTA(3256) for the Respondent(s) No. 4
RULE SERVED(64) for the Respondent(s) No. 1,2,3
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                           Date : 17/03/2021

                             ORAL ORDER

1. Heard learned advocate Ms. Kirti Pathak on behalf of the

applicant. Though served, nobody appears for opponents No.1

to 3. Learned advocate Ms. Himani Shah appears for learned

advocate Mr. Chirayu Mehta for respondent No.4.

2. By way of this application, applicant prays for condoning

delay of 142 days occurred in challenging judgment and award

dated 18.07.2019 passed by the learned MACT (Auxi.),

Lunawada in MACP No.39/2019.

3. Considering the submissions made by learned advocate

C/CA/111/2021 ORDER

Mr. Shelat and considering the averments made in this

application, this Court is of the view that reasonable cause has

been made out for condoning the delay. Hence the delay of

142 days occurred in challenging judgment and award dated

18.07.2019 passed by the learned MACT (Auxi.), Lunawada in

MACP No.39/2019 is hereby condoned. Civil application stands

allowed.

(NIKHIL S. KARIEL,J) MAYA S. CHAUHAN