Reliance General Insurance Co Ltd vs Thakor Savitaben Ramsangji
2021 Latest Caselaw 15887 Guj

      C/CA/966/2020                                   ORDER DATED: 07/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 966 of 2020

                      In F/FIRST APPEAL NO. 43310 of 2019

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                  RELIANCE GENERAL INSURANCE CO LTD
                                Versus
                     THAKOR SAVITABEN RAMSANGJI
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Appearance:
MR RATHIN P RAVAL(5013) for the Applicant(s) No. 1
DS AFF.NOT FILED (R)(71) for the Respondent(s) No. 4
MR KK THAKKAR(2834) for the Respondent(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 07/10/2021

                                 ORAL ORDER

Heard learned advocate for the applicant and learned advocate for 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) SURESH SOLANKI