Gujarat High Court
United India Insurance Company Limited vs Kiritikumar Tulsibhai Patel & 2 on 14 July, 2016
Author: M.R. Shah
Bench: M.R. Shah, A.S. Supehia
C/CA/5510/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION
(FOR CONDONATION OF DELAY) NO. 5510 of 2016
In
FIRST APPEAL (STAMP NUMBER) NO. 1281 of 2016
TO
CIVIL APPLICATION NO. 5512 of 2016
In
FIRST APPEAL (STAMP NUMBER) NO. 1283 of 2016
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UNITED INDIA INSURANCE COMPANY LIMITED.....Applicant(s)
Versus
KIRITIKUMAR TULSIBHAI PATEL & 2....Respondent(s)
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Appearance:
SHARMISHTA A DAVE, ADVOCATE for the Applicant(s) No. 1
RULE SERVED for the Respondent(s) No. 1 - 3
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 14/07/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH)
1. All these applications under Section 5 of the Limitation Act have been preferred by the common applicant- United India Insurance Co. Ltd requesting to condone the delay of 51 days in preferring the respective First Appeals.
2. Shri Umesh Trivedi, learned advocate has stated at the bar that he has instructions to appear on behalf of respective contesting respondents-original claimants.
3. As the applications are not opposed by the learned Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Jul 19 05:12:45 IST 2016 C/CA/5510/2016 ORDER advocate appearing on behalf of the contesting respective respondents-original claimants, the applications are allowed and the delay caused in preferring the respective First Appeals is hereby condoned. Rule is made absolute in each of the applications. There shall be no order as to costs.
4. Registry is directed to notify the main First Appeals for admission hearing on 20/07/2016.
(M.R. SHAH, J.) (A.S. SUPEHIA, J.) Siji Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Jul 19 05:12:45 IST 2016