United India Insurance Company Limited vs Kanubhai Hemubhai Chauhan
2025 Latest Caselaw 7708 Guj

Gujarat High Court

United India Insurance Company Limited vs Kanubhai Hemubhai Chauhan on 6 November, 2025

                                                                                                           NEUTRAL CITATION




                               C/CA/4630/2025                              ORDER DATED: 06/11/2025

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                          R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4630 of
                                                        2025
                                         In F/FIRST APPEAL NO. 26377 of 2025
                       ==========================================================
                                         UNITED INDIA INSURANCE COMPANY LIMITED
                                                           Versus
                                           KANUBHAI HEMUBHAI CHAUHAN & ANR.
                       ==========================================================
                       Appearance:
                       ARUNKUMAR R DAVE(8949) for the Applicant(s) No. 1
                       SHARMISHTA A DAVE(8735) for the Applicant(s) No. 1
                       NOTICE SERVED for the Respondent(s) No. 1,2
                       ==========================================================
                          CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                      Date : 06/11/2025
                                                       ORAL ORDER

1. Heard learned advocate for the applicant. Though served, none appears for the respondents.

2. This application is filed under Section 5 of the Limitation Act for condonation of delay of 71 days caused in filing the captioned appeal on the ground of administrative approval and other administrative reasons.

3. Having heard the learned advocates for the respective parties and considering the averments made in this application, it appears that sufficient cause is made out to condone the delay and in view of the judgment passed by the Hon'ble Apex Court in the case of N. Balakrishnan vs. N. Krishnamurthy, reported in AIR 1998 3222, therefore, the delay of 71 days as explained by the learned advocate for the applicant is considered. The application is accordingly allowed.

(HASMUKH D. SUTHAR,J) ALI