National Insurance Co. Ltd vs Darshankumar Sureshbhai Suthar
2025 Latest Caselaw 7812 Guj

Gujarat High Court

National Insurance Co. Ltd vs Darshankumar Sureshbhai Suthar on 11 November, 2025

                                                                                                                  NEUTRAL CITATION




                             C/CA/2296/2025                                        ORDER DATED: 11/11/2025

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2296
                                                of 2025
                                In F/FIRST APPEAL NO. 11903 of 2025
                      ==============================================
                                     NATIONAL INSURANCE CO. LTD.
                                                Versus
                              DARSHANKUMAR SURESHBHAI SUTHAR & ORS.
                      ==============================================
                      Appearance:
                      MR GC MAZMUDAR(1193) for the Applicant(s) No. 1
                      MR HG MAZMUDAR(1194) for the Applicant(s) No. 1
                      DS AFF.NOT FILED (R) for the Respondent(s) No. 4
                      RULE SERVED for the Respondent(s) No. 1,2,3
                      ==============================================
                        CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                        Date : 11/11/2025
                                                          ORAL ORDER

Heard learned advocate for the applicant. Though the respondent

no.4 is duly served by direct service on 07.08.2025, did not appear before

the Court. In this regard the applicant has filed affidavit of service.

This application is filed under Section 5 of the Limitation Act for

condonation of delay of 96 days caused in filing the captioned appeal on

the ground of administrative approval and other administrative reasons.

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 SUPREME

COURT 3222, therefore, the delay of 96 days as explained by the

learned advocate for the applicant is considered. The application is

accordingly allowed.

(HASMUKH D. SUTHAR,J) ANKIT JANSARI