Oriental Insurance Co Ltd vs Ashwinkumar Jayantilal Badiyani
2021 Latest Caselaw 16942 Guj

      C/CA/2/2021                                ORDER DATED: 27/10/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/CIVIL APPLICATION NO. 2 of 2021

                    In F/FIRST APPEAL NO. 28121 of 2020

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                       ORIENTAL INSURANCE CO LTD
                                  Versus
                    ASHWINKUMAR JAYANTILAL BADIYANI
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Appearance:
MR ANAL S SHAH(3988) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2,3,6,7
RULE UNSERVED(68) for the Respondent(s) No. 4,5
UNSERVED EXPIRED (R)(69) for the Respondent(s) No. 8
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 27/10/2021

                               ORAL ORDER

Heard Mr. Shah, learned advocate for the applicant.

Mr. Shah, learned advocate for the applicant seeks

permission to delete unserved respondent Nos. 4, 5 and

respondent No. 8 (who has passed away). He further

submits that no issue is raised against them in the appeal.

In view of above statement by learned advocate for

the applicant, permission is granted.

Respondent Nos. 4, 5 and 8 stand deleted from the

array of the respondents. Amendment be carried out

forthwith.

The present application under Section 5 of the

C/CA/2/2021 ORDER DATED: 27/10/2021

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