Bajaj Allianz General Insurance ... vs Bhartiben Rambhai Modhvadia
2021 Latest Caselaw 15079 Guj

      C/CA/582/2021                                ORDER DATED: 24/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 582 of 2021

                      In F/FIRST APPEAL NO. 21144 of 2020

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         BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD.
                             Versus
                 BHARTIBEN RAMBHAI MODHVADIA
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Appearance:
MS KIRTI S PATHAK(9966) for the Applicant(s) No. 1
HCLS COMMITTEE(4998) for the Respondent(s) No. 1,2,3,4,5
RAVI B SHAH(5346) for the Respondent(s) No. 1,2,3,4,5
RULE SERVED(64) for the Respondent(s) No. 6
UNSERVED EXPIRED (R)(69) for the Respondent(s) No. 7
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 24/09/2021
                                ORAL ORDER

Heard learned advocates for the respective parties.

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