Iffco Tokio General Insurance ... vs Manjibhai Keshavji Bhanushali
2021 Latest Caselaw 13930 Guj

          C/CA/1121/2020                                 ORDER DATED: 13/09/2021




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CIVIL APPLICATION NO. 1121 of 2020

                           In F/FIRST APPEAL NO. 41356 of 2019

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                   IFFCO TOKIO GENERAL INSURANCE COMPANY
                                    Versus
                        MANJIBHAI KESHAVJI BHANUSHALI
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Appearance:
MR KRUNAL R SAKSENA(5915) for the Applicant(s) No. 1
NISHIT A BHALODI(9597) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                     Date : 13/09/2021

                                      ORAL ORDER

Heard learned advocate for the applicant and learned advocate for respondent no.1.

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