Yogesh Nanubhai Fadia vs Future Generali General Insurance Co ...
2025 Latest Caselaw 2455 Guj

Gujarat High Court

Yogesh Nanubhai Fadia vs Future Generali General Insurance Co ... on 11 August, 2025

                                                                                                              NEUTRAL CITATION




                             C/CA/3714/2025                                    ORDER DATED: 11/08/2025

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                             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO.
                                            3714 of 2025

                                      In R/CROSS OBJECTION NO. 148 of 2025

                                                      With
                                        R/CROSS OBJECTION NO. 148 of 2025
                                                       In
                                         R/FIRST APPEAL NO. 1142 of 2025
                      =============================================
                                       YOGESH NANUBHAI FADIA
                                               Versus
                           FUTURE GENERALI GENERAL INSURANCE CO LTD & ORS.
                      =============================================
                      Appearance:
                      MR NANDISH Y CHUDGAR(2011) for the Applicant(s) No. 1
                      MS KIRTI S PATHAK(9966) for the Respondent(s) No. 1
                      TIRTH NAYAK(8563) for the Respondent(s) No. 2,3
                      =============================================
                        CORAM:HONOURABLE MS. JUSTICE NISHA M. THAKORE
                                       Date : 11/08/2025
                                        ORAL ORDER

Order in Civil Application for delay:

1. Heard the learned advocates for the respective parties.

Present application under Section 5 of the Limitation Act is filed seeking condonation of delay of 42 days caused in preferring the cross objections.

2. Considering the explanation offered, this Court is inclined to accept the same to be a sufficient cause. Noticing the fact that in the main appeal, the impugned judgment and award is pending consideration, this Court is inclined to accept the explanation as sufficient cause to consider his prayer for condonation of delay. Hence, delay of 42 days

NEUTRAL CITATION

C/CA/3714/2025 ORDER DATED: 11/08/2025

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caused in preferring the Cross Objections is is hereby condoned. Present application stands disposed of.

Order in Cross Objections:

Cross objection is admitted. Ms. Pathak, learned advocate waives service of admission on behalf of the respondent no.1 and Mr. Tirth Nayak, learned advocate waives service of admission on behalf of respondent nos. 2 and 3. To be heard with First Appeal No.1142 of 2025.

(NISHA M. THAKORE,J) RATHOD KAUSHIKSINH