United India Insurance Co Ltd vs Thakor Binduben Laxmanji
2021 Latest Caselaw 14008 Guj

      C/CA/3575/2019                                 ORDER DATED: 14/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 3575 of 2019

                       In F/FIRST APPEAL NO. 26199 of 2019

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                         UNITED INDIA INSURANCE CO LTD
                                      Versus
                          THAKOR BINDUBEN LAXMANJI
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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
RULE SERVED(64) for the Respondent(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 14/09/2021
                                  ORAL ORDER

Heard learned advocate for the applicant.

The present application under Section 5 of the Limitation Act is preferred to condone the delay which is occurred in preferring First Appeal to assail judgment and award dated 2.4.2019 passed by the MACT (Aux.), Visnagar in MACP No.1129 of 2012.

Considering the averments made in this application, the delay is condoned. The application stands disposed of. Rule is made absolute to the aforesaid extent.

(A.G.URAIZEE, J) ALI