Oriental Insurance Company Limited vs Bajuben Ilamjibhai Gamit
2025 Latest Caselaw 7727 Guj

Gujarat High Court

Oriental Insurance Company Limited vs Bajuben Ilamjibhai Gamit on 7 November, 2025

                                                                                                                 NEUTRAL CITATION




                              C/CA/4689/2025                                     ORDER DATED: 07/11/2025

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO.
                                               4689 of 2025

                                          In F/FIRST APPEAL NO. 22060 of 2025

                      ============================================
                                  ORIENTAL INSURANCE COMPANY LIMITED
                                                   Versus
                                    BAJUBEN ILAMJIBHAI GAMIT & ORS.
                      ============================================
                      Appearance:
                      MR RITURAJ M MEENA(3224) for the Applicant(s) No. 1
                      NOTICE NOT RECD BACK for the Respondent(s) No. 1,2,3,4,5
                      NOTICE SERVED for the Respondent(s) No. 7
                      ============================================

                           CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                        Date : 07/11/2025

                                                             ORAL ORDER

1. Learned Advocate Mr. N. A. Bhalodi, states that he has instructions to appear on behalf of the original claimants and thereby, seeks permission to file his Vakalatnama. The Registry is directed to accept the Vakalatnama.

2. Heard learned advocate for the applicant and learned Advocate for the respondent nos.1 to 5.

3. This application is filed under Section 5 of the Limitation Act for condonation of delay of 52 days caused in filing the captioned appeal on the ground of administrative approval and other administrative reasons. The learned Advocate for the original claimants has no objection if the delay is condoned.

4. Having heard the learned advocates for the respective parties

NEUTRAL CITATION

C/CA/4689/2025 ORDER DATED: 07/11/2025

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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 52 days as explained by the learned advocate for the applicant is considered. The application is accordingly allowed.

(HASMUKH D. SUTHAR,J)

ANKIT JANSARI