The New India Assurance Company ... vs Mahendra Prahlad Gawande
2023 Latest Caselaw 4158 Guj

     C/CA/2216/2022                                   ORDER DATED: 07/06/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 2216 of 2022

                       In F/FIRST APPEAL NO. 24927 of 2022

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                THE NEW INDIA ASSURANCE COMPANY LTD
                                Versus
                     MAHENDRA PRAHLAD GAWANDE
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Appearance:
MR YOGI K GADHIA(5913) for the Applicant(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 1,2
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 CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                                Date : 07/06/2023

                                    ORAL ORDER

By this application under section 5 of the Limitation Act, 1963, the applicant seeks condonation of delay of 88 days caused in filing the captioned First Appeal against the judgment and order dated 07.01.2022 passed by the Workman Compensation Commissioner, Valsad in W.C. (N.F.) Application No.04/2002.

Heard learned advocate Mr. Yogi Gadhia for the applicant. Though served no one appears for the opponents.

Having regard to the submissions advanced by the learned advocates for the respective parties and more particularly considering the averments made in the memorandum of application, the Court is of the view that the

C/CA/2216/2022 ORDER DATED: 07/06/2023

delay caused in filing the First Appeal has been sufficiently explained.

The application, therefore, succeeds and is, accordingly, allowed. The delay caused in filing the First Appeal is hereby condoned.

(BHARGAV D. KARIA, J) URIL RANA