New India Insurance Co Ltd vs Sitaben Veersinghbhai Chaudhary
2021 Latest Caselaw 16860 Guj

      C/CA/195/2019                                 ORDER DATED: 26/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 195 of 2019

                       In F/FIRST APPEAL NO. 36220 of 2018

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                          NEW INDIA INSURANCE CO LTD
                                     Versus
                      SITABEN VEERSINGHBHAI CHAUDHARY
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Appearance:
MR YOGI K GADHIA(5913) for the Applicant(s) No. 1
MR CHIRAYU A MEHTA(3256) for the Respondent(s) No. 5
MR.HIREN M MODI(3732) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2,3,4
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                Date : 26/10/2021
                                 ORAL ORDER

Heard learned advocates for the respective parties.

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) ALI