New India Assurance Co.Ltd. vs Soni Manishbhai Arvindbhai
2021 Latest Caselaw 14181 Guj

      C/FA/2166/2020                             IA ORDER DATED: 15/09/2021



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
  CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3 of 2021
                In R/FIRST APPEAL NO. 2166 of 2020
==========================================================

NEW INDIA ASSURANCE CO.LTD.

Versus SONI MANISHBHAI ARVINDBHAI ========================================================== Appearance:

for the PETITIONER(s) No. MR AJAY R MEHTA for the PETITIONER(s) No. NOTICE SERVED for the RESPONDENT(s) No. NOTICE UNSERVED for the RESPONDENT(s) No. ========================================================== CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 15/09/2021 IA ORDER

Heard learned advocate for the applicant.

Respondent No.2, who happens to be driver of the offending vehicle is not served, as he was not found at the given address. However, his presence is not required for disposal of the application.

The present application under Section 5 of the Limitation Act is preferred to condone the delay which is occurred in preferring application for bringing legal heirs, who has passed away after the pronouncement of the impugned judgment.

Considering the submissions made by the learned advocate for the applicant, the delay is condoned. The application stands disposed of.

(A.G.URAIZEE, J) ALI