The Oriental Insurance Co.Ltd vs Ali Samat Koli
2021 Latest Caselaw 13665 Guj

      C/CA/873/2021                              ORDER DATED: 08/09/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CIVIL APPLICATION NO. 873 of 2021
                  In F/FIRST APPEAL NO. 20710 of 2020
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                      THE ORIENTAL INSURANCE CO.LTD
                                   Versus
                              ALI SAMAT KOLI
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Appearance:
MR R G DWIVEDI(6601) for the Applicant(s) No. 1
NISHIT A BHALODI(9597) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2,3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 08/09/2021
                              ORAL ORDER

Heard Mr.R.G. Dwivedi, learned advocate for the applicant and Mr.Nishit Bhalodi, learned advocate for respondent No.1.

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 judgment and award dated 4.1.2019 passed by the MACT (Main) Kachch at Bhuj in MACP No.98 of 2019.

Considering the averments made in this application, the delay is condoned. The application stands disposed of.

Rule is made absolute to the aforesaid extent.

(A.G.URAIZEE, J) ALI