Icici Lombard Insurance Co Ltd vs Bhavikaben Gopalbhai Chauhan
2021 Latest Caselaw 14697 Guj

      C/CA/689/2021                                   ORDER DATED: 21/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 689 of 2021

                      In F/FIRST APPEAL NO. 8968 of 2020

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                      ICICI LOMBARD INSURANCE CO LTD
                                   Versus
                      BHAVIKABEN GOPALBHAI CHAUHAN
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Appearance:
MS KIRTI S PATHAK(9966) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2,3
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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