Reliance General Insurance Co. ... vs Laxmanbhai Fulabhai Baria, Lh Of ...
2021 Latest Caselaw 14713 Guj

      C/CA/617/2021                                   ORDER DATED: 21/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 617 of 2021

                      In F/FIRST APPEAL NO. 19498 of 2020

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             RELIANCE GENERAL INSURANCE CO. LTD.
                            Versus
       LAXMANBHAI FULABHAI BARIA, LH OF DECD NARESHBHAI
                      LAXMANBHAI BARIA
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Appearance:
MR CHIRAYU A MEHTA(3256) for the Applicant(s) No. 1
MR PARTHIV A BHATT(5331) for the Respondent(s) No. 1,2
RULE SERVED(64) for the Respondent(s) No. 3,4
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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 rest 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