United India Insurance Company ... vs Gitaben Parshottambhai Patel
2021 Latest Caselaw 13898 Guj

          C/CA/2943/2019                                 ORDER DATED: 13/09/2021




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CIVIL APPLICATION NO. 2943 of 2019

                           In F/FIRST APPEAL NO. 22665 of 2019

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                      UNITED INDIA INSURANCE COMPANY LTD
                                      Versus
                        GITABEN PARSHOTTAMBHAI PATEL
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Appearance:
MR MAULIK J SHELAT(2500) for the Applicant(s) No. 1
DS AFF.NOT FILED (R)(71) for the Respondent(s) No. 2
NOTICE SERVED BY DS(5) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                     Date : 13/09/2021

                                      ORAL ORDER

Heard learned advocate for the applicant. Respondent no.1- original claimant is served and respondent no.2 who is the owner of the offending vehicle, their presence is not necessary for the disposal of this application.

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) Radhika