Shriram General Insurance ... vs Minu Wd/O Decd Santoshkumar ...
2023 Latest Caselaw 6902 Guj

                                                                                   NEUTRAL CITATION




     C/CA/2971/2022                                 ORDER DATED: 18/09/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 2971 of 2022

                      In F/FIRST APPEAL NO. 35281 of 2022

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             SHRIRAM GENERAL INSURANCE COMPANY LTD
                              Versus
              MINU WD/O DECD SANTOSHKUMAR PATHAK
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Appearance:
MS KIRTI S PATHAK(9966) for the Applicant(s) No. 1
for the Respondent(s) No. 6
MAITRI P PATEL(8126) for the Respondent(s) No. 1,2,3,4
MR KRUNAL A AGRAWAL(12812) for the Respondent(s) No. 6
UNSERVED EXPIRED (R) for the Respondent(s) No. 5
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 CORAM:HONOURABLE MR. JUSTICE ASHUTOSH SHASTRI
       and
       HONOURABLE MR. JUSTICE DIVYESH A. JOSHI

                                Date : 18/09/2023

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE ASHUTOSH SHASTRI)

1. By way of this application, request is made to condone the delay of 55 days which has occurred in preferring the First Appeal against the judgment and order passed by learned MACT (Auxiliary) Tribunal in MACP No.148 of 2015.

2. Considering the averments which are made in the application and in view of submissions made by learned advocate, since sufficient cause is shown to

NEUTRAL CITATION

C/CA/2971/2022 ORDER DATED: 18/09/2023

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condone the delay of 55 days and as such considering the principle laid down by Hon'ble Apex Court in the decision of the Hon'ble Apex Court M/s. Kanji v. Special Land Acquisition Officer AIR 1987 SC 1353, we deem it proper to accept the request of condonation of delay. Accordingly, this application is allowed in terms of Para:6(1). Rule is made absolute.

(ASHUTOSH SHASTRI, J)

(DIVYESH A. JOSHI,J) MISHRA AMIT V.