Bajaj Allianz General Insurance ... vs Kabira Nitesh Nagarbhai
2021 Latest Caselaw 17769 Guj

      C/CA/1065/2020                                 ORDER DATED: 25/11/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1065 of 2020

                         In F/FIRST APPEAL NO. 177 of 2020

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           BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED
                                  Versus
                        KABIRA NITESH NAGARBHAI
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Appearance:
MR VIBHUTI NANAVATI(513) for the Applicant(s) No. 1
DS AFF.NOT FILED (R)(71) for the Respondent(s) No. 1,2,3,4,5
HCLS COMMITTEE(4998) for the Respondent(s) No. 7
RAVI B SHAH(5346) for the Respondent(s) No. 7
RULE UNSERVED(68) for the Respondent(s) No. 6
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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 39 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 39 days caused in filing the First Appeal is hereby condoned. Rule is made absolute.

(VIPUL M. PANCHOLI, J) SRILATHA