Gujarat High Court
United India Insurance Company Limited vs Ishavarbhai Narunbhai Rudani on 18 September, 2025
NEUTRAL CITATION
C/CA/3867/2025 ORDER DATED: 18/09/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3867
of 2025
In F/FIRST APPEAL NO. 18132 of 2025
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UNITED INDIA INSURANCE COMPANY LIMITED
Versus
ISHAVARBHAI NARUNBHAI RUDANI & ORS.
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Appearance:
MASUMI V NANAVATY(9321) for the Applicant(s) No. 1
MR VIBHUTI NANAVATI(513) for the Applicant(s) No. 1
MR MOHSIN M HAKIM(5396) for the Respondent(s) No. 3,4
NOTICE SERVED for the Respondent(s) No. 1,2
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CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI
Date : 18/09/2025
ORAL ORDER
1. The present application has been preferred for seeking condonation of delay of 134 days caused in preferring the appeal against the impugned judgment and award.
2. Heard learned advocates for the parties.
3. Learned advocate for the applicant submitted that the delay of 134 days in preferring the appeal occasioned owing to the reason that the necessary papers were sent from branch office to head office of the Insurance Company for seeking the permission to prefer the appeal. In the said process, a considerable time was consumed, therefore, the applicant could not prefer the appeal within the prescribed period of limitation.
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4. Mr Hakim, learned advocate for the respondent no.3 submitted that considering the facts of the case, an appropriate order may be passed.
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 134 days caused in preferring the appeal is hereby condoned. The present Civil Application stands allowed. There shall be no order as to costs.
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