The Oriental Insurance Co. Ltd vs Jaysinh Bhagwansinh Tanvar
2021 Latest Caselaw 14010 Guj

        C/CA/1271/2021                               ORDER DATED: 14/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 1271 of 2021
                                    In
                      F/FIRST APPEAL NO. 5922 of 2020
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                         THE ORIENTAL INSURANCE CO. LTD.
                                      Versus
                          JAYSINH BHAGWANSINH TANVAR
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Appearance:
MR MAULIK J SHELAT(2500) for the Applicant(s) No. 1
for the Respondent(s) No. 4
NISHIT A BHALODI(9597) for the Respondent(s) No. 1,2
RULE NOT RECD BACK(63) for the Respondent(s) No. 5
RULE SERVED(64) for the Respondent(s) No. 3,6
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 14/09/2021
                                  ORAL ORDER

Heard Mr. Maulik J. Shelat, learned advocate for the applicant and original claimants. Presence of other respondents are not necessary for disposal of this application.

The present application is filed for condonation of delay occurred in preferring the first appeal to assail the judgment and order dated 28.08.2019 passed by learned MACT (Aux.) Court No.15, Ahmedabad (City) in MACP No.463/2014.

For the reasons stated in the application, the same is allowed. Delay in preferring the First Appeal is condoned. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj