The United India Insurance ... vs Chaudhari Amarben Ganeshbhai
2021 Latest Caselaw 4627 Guj

             C/CA/78/2021                                   ORDER



       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/CIVIL APPLICATION NO. 78 of 2021

                   In F/FIRST APPEAL NO. 8830 of 2020

==========================================================
               THE UNITED INDIA INSURANCE COMPANY LTD
                                  Versus
                   CHAUDHARI AMARBEN GANESHBHAI
==========================================================
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
==========================================================

 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                            Date : 23/03/2021
                              ORAL ORDER

Heard learned advocate Mr. Bhavin Thaker on behalf of learned advocate Mr. Maulik Shelat for the applicant­ Appellant.

By way of this application, the applicant prays to condone delay of 15 days which has occurred in filing the First Appeal challenging the judgment and award dated 23.10.2019 passed by MACT (Aux.), [email protected] in MACP No. 325/2018.

Though served, nobody has appeared on behalf of the respondents.

Considering the submissions made by learned advocate Mr. Thaker and considering the averments made in the application, this Court is of the opinion that delay caused is sufficiently explained and, therefore, the same is condoned. The Application is allowed.

(NIKHIL S. KARIEL,J) SAJ GEORGE