The New India Assurance Company ... vs Induben Rumshibhai Chaudhary
2021 Latest Caselaw 16537 Guj

      C/CA/869/2020                                    ORDER DATED: 21/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 869 of 2020

                      In F/FIRST APPEAL NO. 40286 of 2019

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             THE NEW INDIA ASSURANCE COMPANY LIMITED
                               Versus
                  INDUBEN RUMSHIBHAI CHAUDHARY
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Appearance:
MR KV GADHIA(319) for the Applicant(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 1,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 21/10/2021

                                   ORAL ORDER

Heard learned advocate for the applicant. Though served, there is no appearance 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.

(A.G.URAIZEE, J) SURESH SOLANKI