Gujarat High Court
National Insurance Co. Ltd vs Puriben Gandubhai Olkiya on 11 November, 2025
NEUTRAL CITATION
C/CA/2289/2025 ORDER DATED: 11/11/2025
undefined
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2289
of 2025
In F/FIRST APPEAL NO. 11905 of 2025
==============================================
NATIONAL INSURANCE CO. LTD.
Versus
PURIBEN GANDUBHAI OLKIYA & ORS.
==============================================
Appearance:
MR GC MAZMUDAR(1193) for the Applicant(s) No. 1
MR HG MAZMUDAR(1194) for the Applicant(s) No. 1
DS AFF.NOT FILED (R) for the Respondent(s) No. 9
RULE SERVED for the Respondent(s) No. 1,2,3,4,5,6,8
RULE SERVED BY DS for the Respondent(s) No. 7
==============================================
CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR
Date : 11/11/2025
ORAL ORDER
Heard learned Advocate for the applicant. Though the respondent no.9 is duly served by direct service on 07.08.2025, did not appear before the Court. In this regard the applicant has filed affidavit of service.
This application is filed under Section 5 of the Limitation Act for condonation of delay of 82 days caused in filing the captioned appeal on the ground of administrative approval and other administrative reasons.
Having heard the learned advocates for the respective parties and considering the averments made in this application, it appears that sufficient cause is made out to condone the delay and in view of the judgment passed by the Hon'ble Apex Court in the case of N. Balakrishnan vs. N. Krishnamurthy, reported in AIR 1998 SUPREME COURT 3222, therefore, the delay of 82 days as explained by the learned advocate for the applicant is considered. The application is accordingly allowed.
(HASMUKH D. SUTHAR,J) ANKIT JANSARI Page 1 of 1 Uploaded by ANKIT YOGESHBHAI JANSARI(HCW0109) on Tue Nov 11 2025 Downloaded on : Tue Nov 11 23:39:29 IST 2025