Iffco Tokyo General Insurance ... vs Vasuben Bhanabhai Vala
2021 Latest Caselaw 15087 Guj

      C/CA/185/2021                                ORDER DATED: 24/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 185 of 2021

                      In F/FIRST APPEAL NO. 25193 of 2020

==========================================================
           IFFCO TOKYO GENERAL INSURANCE COMPANY LTD
                             Versus
                     VASUBEN BHANABHAI VALA
==========================================================
Appearance:
MS KIRTI S PATHAK(9966) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2,3,4
==========================================================

  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 24/09/2021
                                ORAL ORDER

Heard learned advocate for the applicant.

There is no appearance on behalf of the respondents, despite service of notice of Rule.

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