Iffco Tokio General Insurance ... vs Rupaben Wd/O Kodarbhai Vanjara
2021 Latest Caselaw 14596 Guj

      C/CA/900/2021                                   ORDER DATED: 20/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 900 of 2021

                      In F/FIRST APPEAL NO. 10077 of 2021

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IFFCO TOKIO GENERAL INSURANCE COMPANY LIMITED AHMEDABAD
                          Versus
             RUPABEN WD/O KODARBHAI VANJARA
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Appearance:
MR VIBHUTI NANAVATI(513) for the Applicant(s) No. 1
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. 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