The United India Insurance Co.Ltd vs Shaileshbhai Natvarbhai Vasava
2021 Latest Caselaw 14433 Guj

      C/CA/1188/2020                                    ORDER DATED: 17/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1188 of 2020

                        In F/FIRST APPEAL NO. 1105 of 2020

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                       THE UNITED INDIA INSURANCE CO.LTD
                                     Versus
                        SHAILESHBHAI NATVARBHAI VASAVA
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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
NISHIT A BHALODI(9597) for the Respondent(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 2
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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 advocate for the respondent.

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.

(A.G.URAIZEE, J) SURESH SOLANKI