Gujarat High Court
Bajaj Allianz General Insurance ... vs Laxmanbhai Tejabhai Bharwad on 18 February, 2020
Author: V. P. Patel
Bench: V.P. Patel
C/FA/4629/2009 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 4629 of 2009
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BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED VADODARA
Versus
LAXMANBHAI TEJABHAI BHARWAD & 2 other(s)
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
DELETED(20) for the Defendant(s) No. 2
MR AM PAREKH(562) for the Defendant(s) No. 1
MR RAMESH P SAGAR(2174) for the Defendant(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE V.P. PATEL
Date : 18/02/2020
ORAL ORDER
1. The Office has placed a Note dated 17.2.2020 wherein it is stated as under:
"In this connection, it is respectfully submitted that it is necessary to place the aforesaid letter for extension of time with the matter before the same Honourable Court (Coram: Honourable Mr. Justice V.P.Patel). As per present Roster, Honourable Mr. Justice V.P.Patel is taking up matters pertaining to ADMISSION & FINAL HEARING 1. Criminal Acquittal Appeals to be heard by Single Judge, prior to and after the amendment of Section 378 of the Code of Criminal Procedure, 1973 amended by the Criminal Law (Amendment) Act, 2010 and all concerned applications of the said Appeals."
2. The office note is supported by letter dated 10.2.2020 of the District Court, Vadodar wherein it is stated as under:
"I humbly and respectfully further submit that the learned advocate for the opponent - insurance company Mr. P.N.Desai appeared before this Tribunal today and he submitted that he requires more time as he wants to examine more witnesses / evidence in this matter; and therefore, it appears that this Tribunal may not be in a position to conclude this matter on or before this 22nd February, 2020 as directed by the Hon'ble High Court.
I, therefore, request your Honour to kindly put my this submission requesting to grant 3 months more time to dispose of the matter before his Lordship's kind consideration."Page 1 of 2 Downloaded on : Wed Feb 19 02:22:23 IST 2020 C/FA/4629/2009 ORDER
3. Considering the request made by the Chairman, M.A.C.Tribunal, Vadodara, it appears that the request is genuine and required to be granted. Hence, further three months time to dispose of the matter is granted from the date of expiry of the earlier time limit.
Office Note stands disposed of.
(V. P. PATEL,J) J.N.W. Page 2 of 2 Downloaded on : Wed Feb 19 02:22:23 IST 2020