The Oriental Insurance Company ... vs Kunjal Jitendra Joshi
2021 Latest Caselaw 14570 Guj

       C/CA/2844/2019                                  ORDER DATED: 20/09/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION NO. 2844 of 2019

                        In F/FIRST APPEAL NO. 17751 of 2019

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                   THE ORIENTAL INSURANCE COMPANY LTD
                                   Versus
                          KUNJAL JITENDRA JOSHI
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Appearance:
MR MAULIK J SHELAT(2500) for the Applicant(s) No. 1
RULE NOT RECD BACK(63) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2,3,4
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  CORAM:HONOURABLE MR. JUSTICE PARESH UPADHYAY
        and
        HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                                  Date : 20/09/2021

                                   ORAL ORDER

(PER : HONOURABLE MR. JUSTICE PARESH UPADHYAY)

1. This is an application for condonation of delay in filing appeal challenging the judgment and award passed by the Motor Accident Claims Tribunal.

2. Heard learned advocates for the respective parties

3. Delay is condoned. This application is allowed. Rule is made absolute.

(PARESH UPADHYAY, J)

(A. C. JOSHI,J) SALIM/24