Iffco Tokio General Insurance Co ... vs Sharifabai Amad Katiyaar M/O ...
2021 Latest Caselaw 14592 Guj

      C/CA/1166/2021                                    ORDER DATED: 20/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1166 of 2021

                       In F/FIRST APPEAL NO. 22735 of 2020

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            IFFCO TOKIO GENERAL INSURANCE CO LTD
                            Versus
     SHARIFABAI AMAD KATIYAAR M/O DECD. SALEMAMAD AMAD
                          KATIYAAR
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Appearance:
MS KIRTI S PATHAK(9966) for the Applicant(s) No. 1
MR.HIREN M MODI(3732) for the Respondent(s) No. 1,2,3
RULE UNSERVED(68) for the Respondent(s) No. 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 and learned advocate for the claimants. The presence of respondent Nos. 4 and 5 is not necessary for disposal of present application.

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