Iffco Tokyo General Insurance Co ... vs Ashishbhai Bhogilal Vadher
2021 Latest Caselaw 14290 Guj

        C/CA/3353/2019                           ORDER DATED: 16/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 3353 of 2019
                                     In
                      F/FIRST APPEAL NO. 29353 of 2019
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                  IFFCO TOKYO GENERAL INSURANCE CO LTD
                                  Versus
                       ASHISHBHAI BHOGILAL VADHER
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Appearance:
MS KIRTI S PATHAK(9966) 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