Kamleshkumar Pranlal Pandya vs Parbatbhai Lakhabhai Garchat
2021 Latest Caselaw 14261 Guj

        C/CA/2957/2019                              ORDER DATED: 16/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 2957 of 2019
                                     In
                      F/FIRST APPEAL NO. 26837 of 2019
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                         KAMLESHKUMAR PRANLAL PANDYA
                                     Versus
                         PARBATBHAI LAKHABHAI GARCHAT
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Appearance:
NISHIT A BHALODI(9597) for the Applicant(s) No. 1
MR KV GADHIA(319) for the Respondent(s) No. 2
MR VIBHUTI NANAVATI(513) for the Respondent(s) No. 4
RULE NOT RECD BACK(63) for the Respondent(s) No. 1
RULE UNSERVED(68) for the Respondent(s) No. 3
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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 Nos2 and 2 - Insurance Company.

Presence of respondent Nos 1 and 3 who happened to be the owner of the offending vehicle is not necessary for disposal of the present application.

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