Oriental Insurance Company vs Sharmilaben Dilipbhai Vasava
2021 Latest Caselaw 14965 Guj

      C/CA/876/2021                                   ORDER DATED: 23/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 876 of 2021

                      In F/FIRST APPEAL NO. 16433 of 2020

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                     ORIENTAL INSURANCE COMPANY
                                 Versus
                 SHARMILABEN DILIPBHAI VASAVA & 2 other(s)
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Appearance:
MR DAKSHESH MEHTA(2430) for the Applicant(s) No. 1
MR. RUSHANG D MEHTA(6989) for the Applicant(s) No. 1
HARSH A VYAS(9330) for the Respondent(s) No. 1,2
Ms. DIXA U PANDYA(9412) for the Respondent(s) No. 1,2
UNSERVED EXPIRED (R)(69) for the Respondent(s) No. 3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 23/09/2021

                                 ORAL ORDER

Heard learned advocate for the applicant and learned advocate for the claimants.

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