National Insurance Co Ltd vs Ramilaben W/O Bhurubhai Butubhai ...
2021 Latest Caselaw 14276 Guj

        C/CA/53/2020                           ORDER DATED: 16/09/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 53 of 2020
                                    In
                     F/FIRST APPEAL NO. 36593 of 2019
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                      NATIONAL INSURANCE CO LTD
                                 Versus
               RAMILABEN W/O BHURUBHAI BUTUBHAI MASANI
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Appearance:
MR GC MAZMUDAR(1193) for the Applicant(s) No. 1
MR HG MAZMUDAR(1194) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2,3,4
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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. There is no appearance on behalf 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