Iffco Tokio General Insurance Co ... vs Sartanji Sangramji Thakore
2021 Latest Caselaw 17307 Guj

      C/CA/761/2020                                ORDER DATED: 16/11/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 761 of 2020

                      In F/FIRST APPEAL NO. 24284 of 2019

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                IFFCO TOKIO GENERAL INSURANCE CO LTD
                                Versus
                     SARTANJI SANGRAMJI THAKORE
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Appearance:
MS KRUPALI BHATT, ADV for MR PALAK H THAKKAR(3455) for the
Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 16/11/2021
                                ORAL ORDER

Heard learned advocate for the applicant. Though served, none appears on behalf of the respondents.

The present application under Section 5 of the Limitation Act is preferred to condone the delay which is occurred in preferring First Appeal to assail the impugned judgment and award.

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

(A.G.URAIZEE, J) ALI