New India Assurance Company Ltd vs Sidhdharth Vinodbhai Maheta
2025 Latest Caselaw 572 Guj

Gujarat High Court

New India Assurance Company Ltd vs Sidhdharth Vinodbhai Maheta on 3 July, 2025

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                                           NEUTRAL CITATION




                              C/CA/1825/2025                               ORDER DATED: 03/07/2025

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1825
                                                 of 2025

                                               In F/FIRST APPEAL NO. 8157 of 2025

                      ==================================================
                                           NEW INDIA ASSURANCE COMPANY LTD.
                                                         Versus
                                          SIDHDHARTH VINODBHAI MAHETA & ORS.
                      ==================================================
                      Appearance:
                      MR NAGESH C SOOD(1928) for the Applicant(s) No. 1
                      MR.HIREN M MODI(3732) for the Respondent(s) No. 1
                      RULE SERVED for the Respondent(s) No. 2,4
                      RULE UNSERVED for the Respondent(s) No. 6
                      UNSERVED EXPIRED (R) for the Respondent(s) No. 3
                      ==================================================

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

                                           Date : 03/07/2025
                                            ORAL ORDER

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

[1] This application is for condoning the delay of 9 days in preferring the appeal against the judgment and order dated 13.11.2024 passed by the learned Motor Accident Claims Tribunal (Aux.) and Additional District Judge, Surat in Motor Accident Claim Petition No.76 of 2014.

[2] Heard learned advocate appearing for the applicant.

[3] Considering the averments made in the application and upon submission of learned advocate appearing for the

NEUTRAL CITATION

C/CA/1825/2025 ORDER DATED: 03/07/2025

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applicant, the delay of 9 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 to list the main appeal on 14.07.2025.

(A.Y. KOGJE, J.)

(NSSG, J.) DHARMENDRA KUMAR