Reliance General Insurance Company ... vs Akshar Education Foundation
2025 Latest Caselaw 8010 Guj

Gujarat High Court

Reliance General Insurance Company ... vs Akshar Education Foundation on 17 November, 2025

                                                                                                                  NEUTRAL CITATION




                             C/CA/4310/2025                                        ORDER DATED: 17/11/2025

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4310
                                               of 2025

                                 In F/FIRST APPEAL NO. 25388 of 2025
                      ==============================================
                             RELIANCE GENERAL INSURANCE COMPANY LIMITED
                                                Versus
                                 AKSHAR EDUCATION FOUNDATION & ANR.
                      ==============================================
                      Appearance:
                      MASUMI V NANAVATY(9321) for the Applicant(s) No. 1
                      MR VIBHUTI NANAVATI(513) for the Applicant(s) No. 1
                      NOTICE NOT RECD BACK for the Respondent(s) No. 1
                      NOTICE SERVED for the Respondent(s) No. 2
                      ==============================================
                        CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                         Date : 17/11/2025
                                                           ORAL ORDER

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

2. This application is filed under Section 5 of the Limitation Act for condonation of delay of 50 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 SUPREME COURT 3222, therefore, the delay of 50 days as explained by the learned advocate for the applicant is considered. The application is accordingly allowed.

(HASMUKH D. SUTHAR,J) ANKIT JANSARI