The United India Insurance ... vs Murkhabhai Gablabhai Rathva
2021 Latest Caselaw 16433 Guj

        C/CA/812/2021                            ORDER DATED: 20/10/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 812 of 2021
                                   In
                     F/FIRST APPEAL NO. 29318 of 2020
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                 THE UNITED INDIA INSURANCE COMPANY LTD
                                   Versus
                 MURKHABHAI GABLABHAI RATHVA & 3 other(s)
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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
RULE UNSERVED(68) for the Respondent(s) No. 3,4
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 20/10/2021
                              ORAL ORDER

Heard learned advocate for the applicant - Insurance Company. There is no appearance on behalf of the respondent Nos. 1 & 2 though served. Presence of respondent Nos. 3 & 4 is not necessary for the purpose of disposal of this application considering the length of delay.

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. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj