New India Assurance Co Ltd vs Karshan Khetabhai Buchia
2021 Latest Caselaw 16548 Guj

     C/CA/4624/2019                                    ORDER DATED: 21/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                      R/CIVIL APPLICATION NO. 4624 of 2019

                      In F/FIRST APPEAL NO. 32291 of 2019

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                         NEW INDIA ASSURANCE CO LTD
                                    Versus
                          KARSHAN KHETABHAI BUCHIA
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Appearance:
MR PALAK H THAKKAR(3455) for the Applicant(s) No. 1
MR CHIRAYU A MEHTA(3256) for the Respondent(s) No. 3
RULE NOT RECD BACK(63) for the Respondent(s) No. 2
RULE SERVED(64) for the Respondent(s) No. 1,4
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                Date : 21/10/2021

                                 ORAL ORDER

Heard learned advocate for the applicant and learned advocates for the respondent No.3. There is no appearance on behalf of the respondent Nos. 1 and 4 though served. Presence of respondent No 2 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

C/CA/4624/2019 ORDER DATED: 21/10/2021

and the length of delay which is 43 days, the delay is condoned. The application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) SURESH SOLANKI