New India Assurance Co Ltd vs Sherbanu Harun Juneja
2021 Latest Caselaw 14259 Guj

          C/CA/4759/2019                                 ORDER DATED: 16/09/2021




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CIVIL APPLICATION NO. 4759 of 2019

                           In F/FIRST APPEAL NO. 30728 of 2019

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                              NEW INDIA ASSURANCE CO LTD
                                         Versus
                                SHERBANU HARUN JUNEJA
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Appearance:
MR SUNIL B PARIKH(582) for the Applicant(s) No. 1
MR. HEMAL SHAH(6960) for the Respondent(s) No. 1,2,3,4,5
RULE SERVED(64) for the Respondent(s) No. 6,7
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                     Date : 16/09/2021

                                      ORAL ORDER

Heard learned advocate for the applicant-Insurance Company and learned advocate for the respondents-claimant. There is no appearance on behalf of the respondent nos. 6 and 7, despite service of notice of rule.

Present application is preferred for condonation of delay which has occurred in preferring appeal to challenge the impugned judgment and award passed by the Tribunal.

Considering the averments made in the application and the facts of the case, delay is hereby condoned. The application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) Radhika