Hemaben W/O Prafulbhai Alias ... vs Anuj Goods Carrier C/O Prop ...
2021 Latest Caselaw 16529 Guj

      C/CA/4521/2019                                  ORDER DATED: 21/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/CIVIL APPLICATION NO. 4521 of 2019
                   In F/FIRST APPEAL NO. 33706 of 2019
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   HEMABEN W/O PRAFULBHAI ALIAS JAGDISH LALLUBHAI RATHOD
             (HALPATI) AND D/O SOMABHAI RATHOD
                            Versus
       ANUJ GOODS CARRIER C/O PROP DUSHYANT KUMAR
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Appearance:
NISHIT A BHALODI(9597) for the Applicant(s) No. 1,2,3,4,5
MR VIBHUTI NANAVATI(513) for the Respondent(s) No. 2
RULE UNSERVED(68) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 21/10/2021

                               ORAL ORDER

Heard learned advocate for the applicants and learned advocate for the respondent No.2 - insurance company. Presence of respondent No 1 who happens to be owner of the offending vehicle is not necessary for the purpose of disposal of present application.

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