Reliance General Insurance Co. ... vs Mangalsinh Gulabsinh Bariya
2021 Latest Caselaw 4333 Guj

         C/CA/2483/2020                                   ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/CIVIL APPLICATION NO. 2483 of 2020

                   In F/FIRST APPEAL NO. 19309 of 2020

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               RELIANCE GENERAL INSURANCE CO. LTD.
                             Versus
                  MANGALSINH GULABSINH BARIYA
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Appearance:
MR RATHIN P RAVAL(5013) for the Applicant(s) No. 1
MR VIBHUTI NANAVATI(513) 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 Mr. Rathin P. Raval on behalf of

applicant / appellant, learned advocate Mr. Maulik Soni for

respondents No.1 and 2 and learned advocate Mr. Vibhuti

Nanavati for respondent No.4.

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

the delay of 26 days in preferring the appeal against the

judgment and award passed by the learned MACT (Auxi.),

Dahod at Limkheda in MACP No.1945/2017 dated 08.11.2019.

3. Considering the averments made in the application and

C/CA/2483/2020 ORDER

considering the submissions made by learned advocate

Mr. Raval for the applicant, this court is of the view that

reasonable cause is made out for condoning delay of 26 days

in preferring the appeal against the judgment and award

passed by the learned MACT (Auxi.), Dahod at Limkheda in

MACP No.1945/2017 dated 08.11.2019. Hence delay is

condoned. Civil application is disposed of as allowed.

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