Gujarat High Court
Reliance General Insurance Company ... vs Sureshbhai Samatbhai Mori on 15 September, 2025
NEUTRAL CITATION
C/CA/2523/2025 ORDER DATED: 15/09/2025
undefined
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2523 of
2025
In F/FIRST APPEAL NO. 12799 of 2025
==========================================================
RELIANCE GENERAL INSURANCE COMPANY LIMITED, RAJKOT
Versus
SURESHBHAI SAMATBHAI MORI & ORS.
==========================================================
Appearance:
MASUMI V NANAVATY(9321) for the Applicant(s) No. 1
MR VIBHUTI NANAVATI(513) for the Applicant(s) No. 1
MR. HEMAL SHAH(6960) for the Respondent(s) No. 3,4,5,6,7
RULE SERVED for the Respondent(s) No. 1,2
==========================================================
CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI
Date : 15/09/2025
ORAL ORDER
1. The present application has been preferred for seeking condonation of delay of 23 days caused in preferring the appeal against the impugned judgment and award dated 16.12.2024 passed in M.A.C.P.No.1343 of 2015.
2. Heard learned advocates for the parties.
3. Mr. Vibhuti Nanavati, learned advocate for the applicant, submitted that the impugned judgment and award was pronounced on 16.12.2024. The Insurance Company applied for certified copies of the judgment and award on 20.12.2024, which were made ready on 26.12.2024. Learned advocate for the Insurance Company collected the said Page 1 of 2 Uploaded by GIRISH K PARMAR(HC00954) on Wed Sep 17 2025 Downloaded on : Wed Sep 17 23:07:06 IST 2025 NEUTRAL CITATION C/CA/2523/2025 ORDER DATED: 15/09/2025 undefined certified copies on 15.03.2024, and thereafter, the same were forwarded to the Insurance Company. He further submitted that, as per the Limitation Act, the last date for filing the appeal was 14.03.2025. However, the applicant could not prefer the appeal within the prescribed period of limitation. Since the delay occurred in obtaining instructions from the head office of the applicant, there has been a delay of 23 days in preferring the present appeal.
4. Mr.Hemal Shah, learned advocate for the respondents, has no objection, if the delay is condoned.
5. Considering the fact that the delay has occurred owing to the transmission of the record from the branch office to the head office and in conveying the necessary instructions for briefing, in my view, the cause shown is sufficient to condone the delay. Hence, the delay of 23 days caused in preferring the appeal is hereby condoned. The present Civil Application stands allowed. There shall be no order as to costs.
(MOOL CHAND TYAGI, J) GIRISH Page 2 of 2 Uploaded by GIRISH K PARMAR(HC00954) on Wed Sep 17 2025 Downloaded on : Wed Sep 17 23:07:06 IST 2025