The New India General Insurance Co. Ltd vs Irfanbhai Abdulkarim Vohra
2025 Latest Caselaw 1379 Guj

Gujarat High Court

The New India General Insurance Co. Ltd vs Irfanbhai Abdulkarim Vohra on 25 July, 2025

                                                                                                                    NEUTRAL CITATION




                              C/CA/1533/2025                                        ORDER DATED: 25/07/2025

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                           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO.
                                             1533 of 2025
                                In R/CROSS OBJECTION NO. 136 of 2025
                                                With
                                 R/CROSS OBJECTION NO. 136 of 2025
                                                  In
                                   R/FIRST APPEAL NO. 3595 of 2024
                       =============================================
                                   THE NEW INDIA GENERAL INSURANCE CO. LTD.
                                                    Versus
                                      IRFANBHAI ABDULKARIM VOHRA & ORS.
                       =============================================
                       Appearance:
                       MS DIMPLE A THAKER(6838) for the Applicant(s) No. 1
                       NISHIT A BHALODI(9597) for the Respondent(s) No. 1
                       RULE SERVED for the Respondent(s) No. 3
                       UNSERVED EXPIRED (R) for the Respondent(s) No. 2
                       =============================================
                        CORAM:HONOURABLE MS. JUSTICE NISHA M. THAKORE
                                       Date : 25/07/2025
                                        ORAL ORDER

Order in Civil Application:

Heard the learned advocates for the respective parties on record. Noticing the number of days involved, present application is taken up for hearing in absence of unserved respondent no.2, who is reported to have expired.

Considering the explanation offered, this Court is inclined to exercise its discretion, noticing the fact that main appeal is admitted assailing the same impugned judgment and award, which is pending consideration, the delay of 36 days caused in preferring the Cross Objections is hereby condoned. Present application stands allowed to the aforesaid extent.

NEUTRAL CITATION

C/CA/1533/2025 ORDER DATED: 25/07/2025

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Cross objections:

Admit. Mr. Nishit Bhalodi, learned advocate waives service of admission on behalf of the respondent no1. To be heard with main appeal,

(NISHA M. THAKORE,J) RATHOD KAUSHIKSINH