Oriental Insurance Company ... vs Anoparam Chamanaram Kumavat
2021 Latest Caselaw 14271 Guj

          C/CA/1067/2020                                 ORDER DATED: 16/09/2021




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CIVIL APPLICATION NO. 1067 of 2020

                            In F/FIRST APPEAL NO. 3280 of 2020

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                      ORIENTAL INSURANCE COMPANY LIMITED
                                     Versus
                        ANOPARAM CHAMANARAM KUMAVAT
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Appearance:
MR VIBHUTI NANAVATI(513) for the Applicant(s) No. 1
MR H M SHAH(3997) for the Respondent(s) No. 3
RULE NOT RECD BACK(63) for the Respondent(s) No. 2
RULE SERVED(64) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                     Date : 16/09/2021

                                      ORAL ORDER

Heard learned advocate for the applicant. Rule is not received back from respondent no.2, who happens to be the owner of the offending vehicle. None appeared on behalf of respondent no.1 despite service of notice of rule, however, their presence is not necessary for the disposal of this application. Learned advocate Mr. HM Shah for respondent no.3, though on leave note has conveyed that he has no objection if the delay is condoned.

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