The United India Insurance ... vs Minaben Kamleshkumar Patel
2021 Latest Caselaw 13666 Guj

      C/CA/1222/2021                                 ORDER DATED: 08/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/CIVIL APPLICATION NO. 1222 of 2021
                   In F/FIRST APPEAL NO. 15952 of 2021
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            THE UNITED INDIA INSURANCE COMPANY LIMITED
                                Versus
                   MINABEN KAMLESHKUMAR PATEL
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Appearance:
MR RATHIN P RAVAL(5013) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 08/09/2021
                                  ORAL ORDER

Heard Mr.R.P. Raval, learned advocate for the applicant.

There is no appearance on behalf of the respondents despite service of notice of rule.

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 31.12.2018 passed by the MACT (Aux.), in MACP No.19 of 2005.

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