New India Assurance Co Ltd vs Maniben Wd/O Saluji Ramjibhai ...
2021 Latest Caselaw 14267 Guj

        C/CA/414/2019                           ORDER DATED: 16/09/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 414 of 2019
                                   In
                     F/FIRST APPEAL NO. 38450 of 2018
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                    NEW INDIA ASSURANCE CO LTD
                               Versus
           MANIBEN WD/O SALUJI RAMJIBHAI BHAGORA (BANGA)
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Appearance:
MR SUNIL B PARIKH(582) for the Applicant(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 1,2,3,4,6,7
UNSERVED EXPIRED (N)(9) for the Respondent(s) No. 5
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                           Date : 16/09/2021
                            ORAL ORDER

Heard learned advocate for the applicant.

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

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

(A.G.URAIZEE, J)

Manoj