Iffco Tokio General Insurance Co ... vs Munnydevi Chandrapalsinh ...
2021 Latest Caselaw 14711 Guj

      C/CA/646/2021                                   ORDER DATED: 21/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 646 of 2021

                      In F/FIRST APPEAL NO. 5746 of 2021

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              IFFCO TOKIO GENERAL INSURANCE CO LTD
                              Versus
            MUNNYDEVI CHANDRAPALSINH RAJAVAT THAKUR
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Appearance:
MR. ALKESH N SHAH(3749) for the Applicant(s) No. 1
MR PARESH M DARJI(3700) for the Respondent(s) No. 1,2
RULE SERVED(64) for the Respondent(s) No. 3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 21/09/2021

                                 ORAL ORDER

Heard learned advocate for the applicant - insurance company and learned advocate for the claimants. Though served, none appears on behalf of the respondent No.3.

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