Reliance General Insurance Company ... vs Vajubhai Merubhai Dodiya
2025 Latest Caselaw 4883 Guj

Gujarat High Court

Reliance General Insurance Company ... vs Vajubhai Merubhai Dodiya on 18 June, 2025

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                                                    NEUTRAL CITATION




                             C/CA/2351/2025                                       ORDER DATED: 18/06/2025

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2351 of 2025

                                              In F/FIRST APPEAL NO. 12713 of 2025

                      ==================================================
                                RELIANCE GENERAL INSURANCE COMPANY LIMITED
                                                        Versus
                                        VAJUBHAI MERUBHAI DODIYA & ORS.
                      ==================================================
                      Appearance:
                      MASUMI V NANAVATY(9321) for the Applicant(s) No. 1,2
                      MR VIBHUTI NANAVATI(513) for the Applicant(s) No. 1,2
                      KRISHNAN M GHAVARIYA(8133) for the Respondent(s) No. 2
                      MR RITURAJ M MEENA(3224) for the Respondent(s) No. 3
                      RULE SERVED for the Respondent(s) No. 1,4,5,6,7
                      ==================================================

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

                                                           Date : 18/06/2025
                                                            ORAL ORDER

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

The present Civil Application has been filed seeking condonation of delay of 9 days occurred in filing the First Appeal against the judgment and award rendered by the learned Motor Accident Claims Tribunal (Auxi.), Ahmedabad on 16.12.2024 in MACP No.925 of 2014.

Heard learned counsel appearing for the applicants.

Considering the averments made in the application and upon submission of learned counsel appearing for the applicants, delay of 9 days in filing the First Appeal has been explained to the satisfaction of the Court. The delay condonation application is allowed. Rule is made absolute.

NEUTRAL CITATION

C/CA/2351/2025 ORDER DATED: 18/06/2025

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It is stated by Ms. Masumi V. Nanavaty, learned counsel appearing for the applicants that Mr. Nishit Bhalodi, learned counsel has received instructions to appear on behalf of respondent Nos.4 to 7.

Registry is directed to print the name of Mr. Nishit Bhalodi, as counsel appearing for the respondent Nos. 4 to 7, Mr. Krishnan M. Ghavariya, as counsel appearing for the respondent No.2 and Mr. Rituraj M. Meena, as counsel appearing for the respondent No.3 in the main First Appeal.

(A.Y. KOGJE, J.)

(NSSG, J.) DHARMENDRA KUMAR