Rava Parbat Hethvadiya vs Lakhibai Wd/O Karsan Bhachu Aayar
2021 Latest Caselaw 14255 Guj

        C/CA/4450/2019                             ORDER DATED: 16/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 4450 of 2019
                                     In
                      F/FIRST APPEAL NO. 17176 of 2019
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                          RAVA PARBAT HETHVADIYA
                                    Versus
                     LAKHIBAI WD/O KARSAN BHACHU AAYAR
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Appearance:
MR SAVAN N PANDYA(5600) for the Applicant(s) No. 1
NISHIDHKUMAR M PATEL(8335) for the Applicant(s) No. 1
MR RATHIN P RAVAL(5013) for the Respondent(s) No. 6
RULE SERVED(64) for the Respondent(s) No. 1,2,3,4,5,7
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 16/09/2021
                               ORAL ORDER

Heard learned advocate for the applicant and learned advocate for the respondent No.6-Insurance Company. There is no appearance on behalf of the rest of the respondent despite service of notice of rule.

Present application is preferred for condonation of delay which has occurred in preferring the appeal to assail the judgment award of the tribunal.

Considering the averments made in the application, the delay is condoned. Application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj