Bajaj Allianz General Insurance ... vs Lakhabhai Nanabhai Rathva
2025 Latest Caselaw 1478 Guj

Gujarat High Court

Bajaj Allianz General Insurance ... vs Lakhabhai Nanabhai Rathva on 29 July, 2025

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                                               NEUTRAL CITATION




                             C/CA/3447/2025                                    ORDER DATED: 29/07/2025

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3447
                                               of 2025

                                          In F/FIRST APPEAL NO. 19224 of 2025

                      ==========================================================
                             BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED
                                                   Versus
                                     LAKHABHAI NANABHAI RATHVA & ORS.
                      ==========================================================
                      Appearance:
                      MASUMI V NANAVATY(9321) for the Applicant(s) No. 1
                      MR VIBHUTI NANAVATI(513) for the Applicant(s) No. 1
                      MS KIRTI S PATHAK(9966) for the Respondent(s) No. 3
                      RULE NOT RECD BACK for the Respondent(s) No. 1
                      RULE SERVED for the Respondent(s) No. 2,4,5,6,7
                      ==========================================================

                        CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
                              and
                              HONOURABLE MR.JUSTICE N.S.SANJAY GOWDA

                                                        Date : 29/07/2025

                                                  ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)

1. This application is for condoning the delay of 97 days in

preferring the appeal against the judgment dated 21.11.2024

and award dated 03.12.2024 passed by the learned Motor

Accident Claims Tribunal (Main) at Chhotaudepur in MACP No.

1868 of 2017.

2. Heard learned advocate appearing for the applicant.

NEUTRAL CITATION

C/CA/3447/2025 ORDER DATED: 29/07/2025

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3. Considering the averments made in the application and upon

submission of learned advocate appearing for the applicant, the

delay of 97 days in filing the appeal has been explained to the

satisfaction of the Court. The delay condonation application is

allowed. Rule is made absolute.

4. Registry is directed to list the main matter in due course.

(A.Y. KOGJE, J)

(NSSG,J) Mehul Desai