M/S Atul Motors Private Limited vs Regional Director Employees ...
2021 Latest Caselaw 17215 Guj

        C/CA/1323/2021                             ORDER DATED: 15/11/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 1323 of 2021
                                     In
                      F/FIRST APPEAL NO. 17584 of 2021
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              M/S ATUL MOTORS PRIVATE LIMITED
                          Versus
REGIONAL DIRECTOR EMPLOYEES STATE INSURANCE CORPORATION
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Appearance:
MR DIPAK R DAVE(1232) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                            Date : 15/11/2021
                             ORAL ORDER

Heard Mr. Dipak R. Dave, learned advocate for the applicant. There is no appearance on behalf of the respondents though served.

Present application is preferred for condonation of delay which has occurred in preferring the First Appeal to assail the impugned judgment and award of reference court.

Considering the averments made in this application, the delay is condoned. The application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj