Basrunben Malukmiya Sindhi vs Haidarmiya Nathumiya Sindhi
2021 Latest Caselaw 16432 Guj

        C/CA/1431/2020                             ORDER DATED: 20/10/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 1431 of 2020
                                     In
                       F/FIRST APPEAL NO. 4793 of 2020
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                         BASRUNBEN MALUKMIYA SINDHI
                                    Versus
                         HAIDARMIYA NATHUMIYA SINDHI
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Appearance:
MR ANKIT SHAH(6371) for the Applicant(s) No. 1,2,3
for the Respondent(s) No. 1,3,4
MR RATHIN P RAVAL(5013) for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 20/10/2021
                                ORAL ORDER

Heard learned advocate for the applicant and learned advocate for respondent No.2 - Insurance Company.

Considering the length of delay presence of respondent No.1 is not necessary for disposal of this application.

The present application under Section 5 of the Limitation Act is preferred to condone the delay which has occurred in preferring First Appeal to assail the impugned judgment and award of the Tribunal.

Considering the averments made in this application, the delay is condoned.

The application stands disposed of.

(A.G.URAIZEE, J)

Manoj