Icici Lombard General Insurance vs Ratiben Alias Pupiben Badabhai ...
2021 Latest Caselaw 15965 Guj

      C/CA/3488/2019                                    ORDER DATED: 08/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 3488 of 2019

                       In F/FIRST APPEAL NO. 25447 of 2019

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               ICICI LOMBARD GENERAL INSURANCE
                             Versus
    RATIBEN ALIAS PUPIBEN BADABHAI ALIAS BADIYABHAI DODIYA
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Appearance:
MR SUNIL B PARIKH(582) for the Applicant(s) No. 1
MR.HIREN M MODI(3732) for the Respondent(s) No. 1,2
RULE SERVED(64) for the Respondent(s) No. 3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 08/10/2021

                                  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