Reliance General Ins. Co. Ltd vs Savitaben Bhotiyabhai Rathwa
2021 Latest Caselaw 4564 Guj

            C/CA/291/2021                                   ORDER



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/CIVIL APPLICATION NO. 291 of 2021

                      In F/FIRST APPEAL NO. 1624 of 2021

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                       RELIANCE GENERAL INS. CO. LTD
                                  Versus
                      SAVITABEN BHOTIYABHAI RATHWA
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Appearance:
MR MAULIK J SHELAT(2500) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2,3,4,5,6,7,8,9
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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.

By way of this application the applicant prays for condoning delay of 45 days in preferring the First Appeal challenging the impugned judgment and order passed by the learned Motor Accident Claim Tribunal (Aux.), Panchmahal at Godhara in Motor Accident Claim Petition No.469 of 2017.

Though served, nobody appeared on behalf of the respondents.

Considering the submissions made by the learned advocate Mr.Shelat on behalf of applicant and considering the averments made in the application, the delay of 45 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