The New India Assurance Company ... vs Maheshbhai Raimalbhai Chavda
2021 Latest Caselaw 14380 Guj

      C/CA/964/2020                                   ORDER DATED: 17/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 964 of 2020

                      In F/FIRST APPEAL NO. 33102 of 2019

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                 THE NEW INDIA ASSURANCE COMPANY LTD
                                 Versus
                    MAHESHBHAI RAIMALBHAI CHAVDA
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Appearance:
MR NAGESH C SOOD(1928) for the Applicant(s) No. 1
MR RAXIT J DHOLAKIA(3709) for the Respondent(s) No. 1,2,3,4
RULE SERVED(64) for the Respondent(s) No. 5,6
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 17/09/2021

                                 ORAL ORDER

Heard learned advocate for the applicant and

learned advocates for the respondents.

The present application under Section 5 of the

Limitation Act is preferred to condone the delay which is

occurred in preferring First Appeal to assail the

impugned judgment and award.

Considering the averments made in this application,

the delay is condoned. The application stands disposed of.

Rule is made absolute.

(A.G.URAIZEE, J) SURESH SOLANKI