New India Insurance Co Ltd vs Sanmukhbhai Chongabhai ...
2021 Latest Caselaw 13732 Guj

        C/CA/192/2019                           ORDER DATED: 09/09/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 192 of 2019
                                   In
                     F/FIRST APPEAL NO. 36221 of 2018
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                       NEW INDIA INSURANCE CO LTD
                                  Versus
                   SANMUKHBHAI CHONGABHAI CHAUDHARY
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Appearance:
MR YOGI K GADHIA(5913) for the Applicant(s) No. 1
MR.HIREN M MODI(3732) for the Respondent(s) No. 1,2
RULE SERVED(64) for the Respondent(s) No. 3,4
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                            Date : 09/09/2021
                             ORAL ORDER

Heard Mr. Yogi K. Gadhia, learned advocate for the applicant and Mr. Hiren M. Modi, learned advocate for respondent Nos.1 and 2.

The present application is filed for condonation of delay occurred in preferring the first appeal to assail the judgment and order dated 31.07.2018 passed by learned MACT, Navsari in MACP No.123/2011.

For the reasons stated in the application, the same is allowed. Delay in preferring the First Appeal is condoned. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj