National Insurance Company vs Zithrabhai Gumanbhai Muniya
2021 Latest Caselaw 14848 Guj

      C/CA/630/2021                                ORDER DATED: 22/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 630 of 2021

                      In F/FIRST APPEAL NO. 31515 of 2018

==========================================================
                       NATIONAL INSURANCE COMPANY
                                   Versus
                       ZITHRABHAI GUMANBHAI MUNIYA
==========================================================
Appearance:
MR DAKSHESH MEHTA(2430) for the Applicant(s) No. 1
MR. RUSHANG D MEHTA(6989) for the Applicant(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 1,2,3,4
NOTICE UNSERVED(8) for the Respondent(s) No. 5
==========================================================

  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 22/09/2021
                                ORAL ORDER

Heard learned advocates for the respective parties. Presence of respondent No.5 is not necessary for the purpose of the disposal of this application.

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.

(A.G.URAIZEE, J) ALI