Icici Lombard Insurance Co Ltd vs Chandrikaben Ramabhai Rathod
2021 Latest Caselaw 14865 Guj

      C/CA/745/2021                                ORDER DATED: 22/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 745 of 2021

                      In F/FIRST APPEAL NO. 8948 of 2020

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                      ICICI LOMBARD INSURANCE CO LTD
                                   Versus
                      CHANDRIKABEN RAMABHAI RATHOD
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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 : 22/09/2021
                                ORAL ORDER

Heard learned advocates for the applicant.

Tough 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) ALI