Ashokbhai Jamnadas Pala vs Madhuben Pravinsinh Parmar
2021 Latest Caselaw 14555 Guj

      C/CA/878/2020                                      ORDER DATED: 20/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 878 of 2020

                       In F/FIRST APPEAL NO. 788 of 2020

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                        ASHOKBHAI JAMNADAS PALA
                                 Versus
                       MADHUBEN PRAVINSINH PARMAR
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Appearance:
MR JM BAROT(143) for the Applicant(s) No. 1
MR MAULIK J SHELAT(2500) for the Respondent(s) No. 5
RULE SERVED(64) for the Respondent(s) No. 1,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 20/09/2021
                                ORAL ORDER

Heard learned advocate for the applicant and learned advocate for the respondent-Insurance Company. There are no appearance on behalf of the rest 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) ALI