The New India Assurance Company ... vs Smt. Meghbai Manji Maheshwari ...
2021 Latest Caselaw 14852 Guj

       C/CA/555/2021                                ORDER DATED: 22/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 555 of 2021

                       In F/FIRST APPEAL NO. 18829 of 2020

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       THE NEW INDIA ASSURANCE COMPANY LTD. BHUJ-KACHCHH
                             Versus
      SMT. MEGHBAI MANJI MAHESHWARI (W/O MANJI MAHESHWARI)
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Appearance:
MR YOGI K GADHIA(5913) for the Applicant(s) No. 1
for the Respondent(s) No. 4
MR. HEMAL SHAH(6960) for the Respondent(s) No. 1,2,3,5,6
RULE UNSERVED(68) for the Respondent(s) No. 7
UNSERVED EXPIRED (R)(69) for the Respondent(s) No. 8
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                Date : 22/09/2021
                                 ORAL ORDER

Heard learned advocates for the respective parties. Presence of respondent Nos.7 and 8 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. Rule is made absolute.

(A.G.URAIZEE, J) ALI