Cholamandalam Ms General ... vs Minor Divyaben Vasantbhai ...
2021 Latest Caselaw 15889 Guj

      C/CA/409/2020                                   ORDER DATED: 07/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 409 of 2020

                      In F/FIRST APPEAL NO. 43318 of 2019

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          CHOLAMANDALAM MS GENERAL INSURANCE CO LTD
                            Versus
          MINOR DIVYABEN VASANTBHAI DAHYABHAI VASAVA
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Appearance:
MR RATHIN P RAVAL(5013) for the Applicant(s) No. 1
MR.KRUTIK A PARIKH(7268) for the Respondent(s) No. 6
NISHIT A BHALODI(9597) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2,3,4,5
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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 advocates 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