Reliance General Ins Co Ltd vs Devjibhai Sukhabhai
2021 Latest Caselaw 16160 Guj

      C/CA/954/2021                                ORDER DATED: 13/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 954 of 2021

                      In F/FIRST APPEAL NO. 6721 of 2020

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                        RELIANCE GENERAL INS CO LTD
                                   Versus
                            DEVJIBHAI SUKHABHAI
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Appearance:
MR MAULIK J SHELAT(2500) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 13/10/2021
                                ORAL ORDER

Heard learned advocate for the applicant. Though served, none appears on behalf of 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) ALI