The Oriental Insurance Co. Ltd vs Bhavin Niranjanbhai Daftary
2025 Latest Caselaw 5102 Guj

Gujarat High Court

The Oriental Insurance Co. Ltd vs Bhavin Niranjanbhai Daftary on 24 June, 2025

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                                        NEUTRAL CITATION




                            C/CA/2305/2025                               ORDER DATED: 24/06/2025

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2305 of 2025

                                         In F/FIRST APPEAL NO. 10510 of 2025

                     ==================================================
                                          THE ORIENTAL INSURANCE CO. LTD.
                                                       Versus
                                         BHAVIN NIRANJANBHAI DAFTARY & ORS.
                     ==================================================
                     Appearance:
                     MR VC THOMAS(5476) for the Applicant(s) No. 1
                     MASUMI V NANAVATY(9321) for the Respondent(s) No. 6
                     MR VIBHUTI NANAVATI(513) for the Respondent(s) No. 6
                     RULE NOT RECD BACK for the Respondent(s) No. 1,3,4,5
                     RULE SERVED for the Respondent(s) No. 2
                     ==================================================

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

                                          Date : 24/06/2025
                                           ORAL ORDER

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

[1] This application is for condoning the delay of 46 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.814 of 2012.

[2] Heard learned advocates appearing for both the sides.

[3] Considering the averments made in the application and upon submission of learned advocate appearing for the applicant, the delay of 46 days in filing the appeal has been explained to the satisfaction of the Court. The delay condonation application is allowed. Rule is made absolute.

NEUTRAL CITATION

C/CA/2305/2025 ORDER DATED: 24/06/2025

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[4] Registry to list the main appeal on 01.07.2025 and reflect the name of Mr. Kaash K. Thakkar, learned advocate, as an advocate for the respondent.

(A.Y. KOGJE, J.)

(NSSG, J.) DHARMENDRA KUMAR