United India Insurance Co. Ltd vs Maheshbhai Bababhai Bhangi
2025 Latest Caselaw 928 Guj

Gujarat High Court

United India Insurance Co. Ltd vs Maheshbhai Bababhai Bhangi on 15 July, 2025

                                                                                                                   NEUTRAL CITATION




                             C/CA/3626/2025                                        ORDER DATED: 15/07/2025

                                                                                                                   undefined




                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3626
                                               of 2025

                                       In R/CROSS OBJECTION NO. 120 of 2025

                      ==========================================================
                                           UNITED INDIA INSURANCE CO. LTD.
                                                         Versus
                                         MAHESHBHAI BABABHAI BHANGI & ORS.
                      ==========================================================
                      Appearance:
                      ARUNKUMAR R DAVE(8949) for the Applicant(s) No. 1
                      SHARMISHTA A DAVE(8735) for the Applicant(s) No. 1
                      MR ANKIT SHAH(6371) for the Respondent(s) No. 1,2
                      MR DHAIRYAWAN D BHATT(11817) for the Respondent(s) No. 5
                      ==========================================================

                        CORAM:HONOURABLE MS. JUSTICE NISHA M. THAKORE

                                                        Date : 15/07/2025

                                                           ORAL ORDER

Heard learned Advocate appearing for the respective

parties. Considering the number of days involved and the

explanation offered, this Court is inclined to exercise its

discretion, more particularly noticing the fact that the main

appeal at the instance of claimants is pending

consideration. Assailing the same impugned judgment and

award, the delay of eleven days caused in preferring the

Cross Objection deserves consideration.

NEUTRAL CITATION

C/CA/3626/2025 ORDER DATED: 15/07/2025

undefined

Hence, the delay of eleven days caused in preferring

the Cross Objection hereby condoned.

The Civil Application No.3626 of 2025 stands allowed.

(NISHA M. THAKORE,J) ACS