The New India Assurance Company Ltd vs Lh Of Decd Amichand Titabhai Katara
2025 Latest Caselaw 7728 Guj

Gujarat High Court

The New India Assurance Company Ltd vs Lh Of Decd Amichand Titabhai Katara on 7 November, 2025

Author: Sangeeta K. Vishen

Bench: Sangeeta K. Vishen

                                                                                                                 NEUTRAL CITATION




                              C/CA/5284/2025                                     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. 5284 of
                                                    2025

                                               In F/FIRST APPEAL NO. 24944 of 2025

                      ==========================================================
                                       THE NEW INDIA ASSURANCE COMPANY LTD.
                                                        Versus
                                     LH OF DECD AMICHAND TITABHAI KATARA & ORS.
                      ==========================================================
                      Appearance:
                      MS DIMPLE A THAKER(6838) for the Applicant(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                               and
                               HONOURABLE MS. JUSTICE NISHA M. THAKORE

                                                Date : 07/11/2025
                                                  ORAL ORDER

(PER : HONOURABLE MS. JUSTICE SANGEETA K. VISHEN)

1. By this application, the applicant has prayed for condoning the delay of 19 days caused in preferring the captioned first appeal.

2. Ms Dimple A. Thaker, learned advocate for the applicant has made submissions along the lines of the averments made in the application. Necessary explanation, is provided in paragraph 4 of the application. It is urged that the delay is bona fide. It is submitted that after the judgment was passed on 05.04.2025, necessary steps were taken seeking approval and sanction from the offices concerned. After taking necessary approval, gathering information, preparing and finalization of the draft, the appeal could be filed. In the process, there occurred a delay of 19 days. It is urged that considering the delay and the quantum, the same, may be condoned.

3. Heard Ms Dimple A. Thaker, learned advocate appearing for

NEUTRAL CITATION

C/CA/5284/2025 ORDER DATED: 07/11/2025

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the applicant.

4. Captioned application is seeking condonation of delay of 19 days caused in filing the appeal. Considering the submissions, the explanation, the averments made in paragraph 4 of the application so also the quantum of delay, this Court, is of the opinion that delay of 19 days caused in filing the captioned appeal deserves to be condoned and is hereby condoned.

5. Civil application succeeds and is accordingly allowed. No order as to costs.

(SANGEETA K. VISHEN,J)

(NISHA M. THAKORE,J) RAVI P. PATEL