Shriram General Insurance Co Ltd vs Nikitaben Kishorbhai Solanki
2021 Latest Caselaw 14537 Guj

      C/CA/614/2021                                    ORDER DATED: 20/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 614 of 2021

                       In F/FIRST APPEAL NO. 36127 of 2019

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                      SHRIRAM GENERAL INSURANCE CO LTD
                                    Versus
                        NIKITABEN KISHORBHAI SOLANKI
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Appearance:
MR RATHIN P RAVAL(5013) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2,3,4,5
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                Date : 20/09/2021

                                  ORAL ORDER

Heard learned advocate for the applicant. There is no appearance on behalf of 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