The Oriental Insurance Co. Ltd vs Naranbhai Dadabhai Vakutra
2025 Latest Caselaw 999 Guj

Gujarat High Court

The Oriental Insurance Co. Ltd vs Naranbhai Dadabhai Vakutra on 17 July, 2025

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                                              NEUTRAL CITATION




                              C/CA/3218/2025                                 ORDER DATED: 17/07/2025

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                        R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3218 of 2025
                                               In F/FIRST APPEAL NO. 10507 of 2025
                      ==================================================
                                        THE ORIENTAL INSURANCE CO. LTD.
                                                         Versus
                                      NARANBHAI DADABHAI VAKUTRA & ORS.
                      ==================================================
                      Appearance:
                      MR VC THOMAS(5476) for the Applicant(s) No. 1
                      MR. HEMAL SHAH(6960) for the Respondent(s) No. 1
                      RULE NOT RECD BACK for the Respondent(s) No. 2,3,4,5,6
                      ==================================================
                            CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
                                  and
                                  HONOURABLE MR.JUSTICE N.S.SANJAY GOWDA
                                                Date : 17/07/2025
                                                  ORAL ORDER

(PER : HONOURABLE MR.JUSTICE N.S.SANJAY GOWDA)

[1] This application is for condoning the delay of 98 days in preferring the appeal against the judgment and order dated 21.09.2024 passed by the learned Motor Accident Claims Tribunal (Spl.), Rajkot in Motor Accident Claim Petition No.590 of 2013.

[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 applicant, the delay of 98 days in filing the appeal has been explained to the satisfaction of the Court. The delay condonation application is allowed. Rule is made absolute.

(A.Y. KOGJE, J.)

(NSSG, J.) DHARMENDRA KUMAR