Meeraben Dilipkumar Makhecha vs Dilipkumar Haridas Makhecha
2021 Latest Caselaw 4335 Guj

         C/CA/3043/2020                                    ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/CIVIL APPLICATION NO. 3043 of 2020

                    In F/FIRST APPEAL NO. 3647 of 2020

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                   MEERABEN DILIPKUMAR MAKHECHA
                                Versus
                    DILIPKUMAR HARIDAS MAKHECHA
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Appearance:
MR PARESH M DARJI(3700) for the Applicant(s) No. 1
MS DIMPLE A THAKER(6838) for the Respondent(s) No. 3
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. Paresh Darji on behalf of the

applicant. Though served, nobody appears for respondents

No. 1 and 2. Learned advocate Ms. Dimple Thaker appears for

respondent No.3 - insurance company.

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

delay of 61 days occurred in challenging judgment and award

dated 29.08.2019 by the MACT (Auxi.), Surat in MACP

No.316/2009.

3. Considering the submissions made by learned advocate

C/CA/3043/2020 ORDER

Mr. Darji 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 61

days occurred in challenging judgment and award dated

29.08.2019 by the MACT (Auxi.), Surat in MACP No.316/2009 is

hereby condoned. Civil application stands allowed.

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