Reliance General Ins Co Ltd vs Merin Jacob T D
2021 Latest Caselaw 4563 Guj

            C/CA/2799/2020                                     ORDER



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/CIVIL APPLICATION NO. 2799 of 2020
                   In F/FIRST APPEAL NO. 25309 of 2020
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                        RELIANCE GENERAL INS CO LTD
                                   Versus
                         MERIN JACOB T D & 4 other(s)
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Appearance:
MR MAULIK J SHELAT(2500) for the Applicant(s) No. 1
 for the Respondent(s) No. 4
. for the Respondent(s) No. 1,2,3
NOTICE SERVED BY DS(5) for the Respondent(s) No. 1,2,3
UNSERVED EXPIRED (R)(69) for the Respondent(s) No. 5
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                               Date : 22/03/2021
                                ORAL ORDER

Heard learned advocate Mr.Maulik Shelat on behalf of applicant­ Appellant, learned advocate Mr.Zahir Saiyed appearing on behalf of Mr.R.K.Manssuri, learned advocate submits that Mr.Mansuri has instructions to appear for opponents no.1 to 3.

By way of this application the applicant prays for condoning delay of 31 days in preferring the First Appeal challenging the impugned judgment and order passed by the learned Motor Accident Claim Tribunal (Main), Sabarkantha at Himmatnagar in Motor Accident Claim Petition No.133 of 2013.

Having considered submissions made by the learned advocate Mr.Shelat on behalf of appellant and having perused the documents, the delay of 31 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