Ratanbhai Raysingbhai Rathwa vs Anant Sailendra Rathor
2021 Latest Caselaw 16553 Guj

     C/CA/4617/2019                                    ORDER DATED: 21/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 4617 of 2019


                      In F/FIRST APPEAL NO. 38930 of 2019

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                       RATANBHAI RAYSINGBHAI RATHWA
                                   Versus
                          ANANT SAILENDRA RATHOR
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Appearance:
NISHIT A BHALODI(9597) for the Applicant(s) No. 1,2,3,4
MR HG MAZMUDAR(1194) for the Respondent(s) No. 3
RULE NOT RECD BACK(63) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2
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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 advocates for the respondent No.3 - insurance company. There is no appearance on behalf of the respondent No. 2 though served. Presence of respondent No 1 who happens to be driver 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.

C/CA/4617/2019 ORDER DATED: 21/10/2021

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