Iffco Tokyo General Insurance ... vs Kokiben Kabalsingh Pullar ...
2021 Latest Caselaw 15063 Guj

      C/CA/1413/2021                                 ORDER DATED: 24/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1413 of 2021

                       In F/FIRST APPEAL NO. 15773 of 2021

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           IFFCO TOKYO GENERAL INSURANCE COMPANY LTD
                              Versus
                KOKIBEN KABALSINGH PULLAR PUNJABI
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Appearance:
MS KIRTI S PATHAK(9966) for the Applicant(s) No. 1
RULE UNSERVED(68) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 24/09/2021
                                  ORAL ORDER

Heard Ms. K.S. Pathak, learned advocate for the applicant and Mr.V.K. Bhatia, learned advocate for the respondent No.1. Presence of respondent No.2 is not necessary for the purpose of 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