United India Insurance Co.Ltd vs Rajiben Samatbhai Gamara
2021 Latest Caselaw 13735 Guj

       C/CA/51/2020                                 ORDER DATED: 09/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 51 of 2020

                      In F/FIRST APPEAL NO. 36590 of 2019

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                       UNITED INDIA INSURANCE CO.LTD
                                    Versus
                        RAJIBEN SAMATBHAI GAMARA
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Appearance:
MR GC MAZMUDAR(1193) for the Applicant(s) No. 1
MR HG MAZMUDAR(1194) for the Applicant(s) No. 1
DS AFF.NOT FILED (R)(71) for the Respondent(s) No. 5
RULE SERVED(64) for the Respondent(s) No. 1,2,3,4,6
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 09/09/2021

                                 ORAL ORDER

Heard learned advocate for the applicant and

learned advocate for the respondent.

Present application is preferred for condonation of

delay which has occurred in preferring appeal to

challenge the impugned judgment and award passed by

the Tribunal.

Considering the averments made in the application

and the facts of the case, delay is hereby condoned. The

application stands disposed of. Rule is made absolute to

the aforesaid extent.

(A.G.URAIZEE, J) SURESH SOLANKI