Premilaben Dineshbhai Baria (Heirs Of ... vs Gulabbhai Devabhai Baria
2025 Latest Caselaw 5157 Guj

Gujarat High Court

Premilaben Dineshbhai Baria (Heirs Of ... vs Gulabbhai Devabhai Baria on 25 June, 2025

                                                                                                                    NEUTRAL CITATION




                              C/CA/2718/2025                                        ORDER DATED: 25/06/2025

                                                                                                                     undefined




                           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO.
                                            2718 of 2025
                               In F/CROSS OBJECTION NO. 13600 of 2025
                      =============================================
                                PREMILABEN DINESHBHAI BARIA (HEIRS OF DECD.
                                    DINESHBHAI PRATAPSINH BARIA) & ORS.
                                                  Versus
                                      GULABBHAI DEVABHAI BARIA & ORS.
                      =============================================
                      Appearance:
                      MR.HIREN M MODI(3732) for the Applicant(s) No. 1,2,3,4,5,6,7
                      =============================================
                        CORAM:HONOURABLE MS. JUSTICE NISHA M. THAKORE
                                       Date : 25/06/2025
                                         ORAL ORDER

Heard Mr. Hiren Modi, learned advocate for the applicants. Ms. Kirti Pathak, learned advocate who has entered her Vakalatnama at the request of Court in the present application as well representing the respondent no.3.

Considering the submissions made by the learned advocate for the applicants, in light of the averments made in the application and noticing the fact that main appeal preferred at the instance of the respondent no.3- Insurance Company has been admitted and is pending consideration wherein this Court is likely to examine the impugned judgment and award which is sought to be assailed in the present cross objection as well. This Court is inclined to accept the prayer of the applicants and condone the delay. Hence, delay of 292 days caused in preferring the Cross Objection is hereby condoned. Present application stands disposed of accordingly.

(NISHA M. THAKORE,J) RATHOD KAUSHIKSINH