The New India Assurance Company ... vs Rammilansing Ramkishansing ...
2021 Latest Caselaw 14049 Guj

        C/CA/4351/2019                           ORDER DATED: 14/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 4351 of 2019
                                     In
                      F/FIRST APPEAL NO. 30589 of 2019
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                   THE NEW INDIA ASSURANCE COMPANY LTD
                                   Versus
                   RAMMILANSING RAMKISHANSING DIVAKAR
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Appearance:
MR YOGI K GADHIA(5913) for the Applicant(s) No. 1
MR. CR BUDDHADEV(6707) for the Respondent(s) No. 1
RULE UNSERVED(68) for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 14/09/2021
                              ORAL ORDER

Heard Mr. Yogi K. Gadhia, learned advocate for the applicant. There is no appearance on behalf of the respondent No.1. Respondent No.2 is unserved and has shifted to some other place. Presence of respondent No.2 is not required for disposal of the present application.

The present application is filed for condonation of delay occurred in preferring the first appeal to assail the judgment and order dated 04.05.2019 passed by learned MACT (Main), Gandhinagar in MACP No.372/2011.

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