The Oriental Insurance Co Ltd vs Babilben Wd/O Bharatbhai ...
2021 Latest Caselaw 17767 Guj

      C/CA/3845/2019                                 ORDER DATED: 25/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 3845 of 2019

                       In F/FIRST APPEAL NO. 35354 of 2019

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                  THE ORIENTAL INSURANCE CO LTD
                              Versus
           BABILBEN WD/O BHARATBHAI DHULABHAI PATELIYA
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Appearance:
MR RATHIN P RAVAL(5013) for the Applicant(s) No. 1
DELETED(20) for the Respondent(s) No. 7
MR SUNIL B PARIKH(582) for the Respondent(s) No. 11
RULE SERVED(64) for the Respondent(s) No. 1,10,12,13,2,3,4,5,6,8,9
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  CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI

                                 Date : 25/11/2021

                                  ORAL ORDER

This application is filed under Section 5 of the Limitation Act for condonation of delay of 53 days caused in filing the First Appeal against the impugned judgment and award.

Considering the averments made in the application and the submissions canvassed by learned advocates for the parties, it transpires that the applicant has shown sufficient cause for not filing the appeal within the limitation period. Accordingly, this civil application is allowed. Delay of 53 days caused in filing the First Appeal is hereby condoned. Rule is made absolute.

(VIPUL M. PANCHOLI, J) SRILATHA