New India Assurance Co Ltd vs Hatiyabhai Sobanbhai Rathwa
2021 Latest Caselaw 14145 Guj

      C/CA/652/2019                             ORDER DATED: 15/09/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CIVIL APPLICATION NO. 652 of 2019
                  In F/FIRST APPEAL NO. 5764 of 2019

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                       NEW INDIA ASSURANCE CO LTD
                                  Versus
                      HATIYABHAI SOBANBHAI RATHWA
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Appearance:
MR RAJNI H MEHTA(468) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR.HIREN M MODI(3732) for the Respondent(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                            Date : 15/09/2021
                             ORAL ORDER

Heard learned advocate for the applicant and learned advocate for the claimant. Though served, none appears on behalf of the rest of the respondents.

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 the impugned judgment and award.

Considering the averments made in this application, the delay is condoned. The application stands disposed of.

(A.G.URAIZEE, J) ALI