New India Assurance Company Ltd vs Manjulaben Rajeshbhai Vasava
2021 Latest Caselaw 13738 Guj

     C/CA/464/2020                                  ORDER DATED: 09/09/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/CIVIL APPLICATION NO. 464 of 2020

                      In F/FIRST APPEAL NO. 40042 of 2019

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                     NEW INDIA ASSURANCE COMPANY LTD.
                                   Versus
                      MANJULABEN RAJESHBHAI VASAVA
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Appearance:
MR MAULIK J SHELAT(2500) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,3
UNSERVED EXPIRED (R)(69) for the Respondent(s) No. 2
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 09/09/2021

                                 ORAL ORDER

Heard Mr. Shelat, learned advocate for the

applicant. Despite service of notice of rule, there is no

appearance on behalf of the respondent Nos. 1 and 3.

Mr. Shelat, learned advocate for the applicant seeks

permission to delete respondent No.2 who happens to be

driver of the offending vehicle.

Permission as prayed for is granted.

The respondent No. 5 stands deleted from the array

of the respondents.

Present application is preferred for condonation of

delay which has occurred in preferring appeal to

C/CA/464/2020 ORDER DATED: 09/09/2021

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