Reliance General Insurance ... vs Jariya Mahendrabhai Nansingbhai
2021 Latest Caselaw 17772 Guj

       C/CA/999/2020                                ORDER DATED: 25/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 999 of 2020

                       In F/FIRST APPEAL NO. 4902 of 2020

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     RELIANCE GENERAL INSURANCE COMPANY LIMITED BHAVNAGAR
                             Versus
                JARIYA MAHENDRABHAI NANSINGBHAI
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Appearance:
MR VIBHUTI NANAVATI(513) for the Applicant(s) No. 1
RULE NOT RECD BACK(63) for the Respondent(s) No. 1
RULE SERVED BY DS(65) for the Respondent(s) No. 4
RULE SERVED(64) for the Respondent(s) No. 2,3
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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 185 days caused in filing the First Appeal against the impugned judgment and award.

Though served, none appears for the respondent nos.2,3 and

4. 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 185 days caused in filing the First Appeal is hereby condoned. Rule is made absolute.

(VIPUL M. PANCHOLI, J) SRILATHA