Dangar Ashokbhai Kalabhai vs Jigneshbhai D Dangar
2021 Latest Caselaw 4552 Guj

             C/CA/375/2021                                     ORDER



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 375 of 2021
                       In F/FIRST APPEAL NO. 1221 of 2020

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                             DANGAR ASHOKBHAI KALABHAI
                                       Versus
                               JIGNESHBHAI D DANGAR
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Appearance:
MR.HIREN M MODI(3732) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,3
RULE UNSERVED(68) for the Respondent(s) No. 2
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                   Date : 22/03/2021

                                    ORAL ORDER

Heard learned advocate Mr.Hiren Modi on behalf of applicant. Though served, nobody appeared on behalf of the respondents no.1 to 3.

By way of this application the applicant prays for condoning delay of 5 days in preferring the First Appeal challenging the impugned judgment and order dated 27..09.2019 passed by the learned Motor Accident Claim Tribunal, Bhavnagar vide in Motor Accident Claim Petition No.96 of 2017.

Considering the submissions made by the learned advocate Mr.Modi on behalf of applicant and considering the averments made in the application, the delay of 5 days in preferring the appeal against the impugned judgment and award sufficiently explained and therefore is condoned.

In view of the above, the present application stands allowed.

(NIKHIL S. KARIEL,J) URIL RANA