Bajaj Alliance General Insurance ... vs Umeshbhai Babubhai Gopani
2021 Latest Caselaw 14694 Guj

      C/CA/1226/2021                                    ORDER DATED: 21/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1226 of 2021

                       In F/FIRST APPEAL NO. 40318 of 2019

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      BAJAJ ALLIANCE GENERAL INSURANCE COMPANY LIMITED
                            Versus
                  UMESHBHAI BABUBHAI GOPANI
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Appearance:
MR MAULIK J SHELAT(2500) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 21/09/2021

                                  ORAL ORDER

Heard learned advocate for the applicant. Though served, none appears 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