Oriental Insurance Company Ltd vs Niruben Manharbhai Gamit
2025 Latest Caselaw 8200 Guj

Gujarat High Court

Oriental Insurance Company Ltd vs Niruben Manharbhai Gamit on 21 November, 2025

                                                                                                                  NEUTRAL CITATION




                             C/CA/4431/2025                                        ORDER DATED: 21/11/2025

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4431
                                               of 2025

                                          In F/FIRST APPEAL NO. 22056 of 2025

                      ==============================================
                                     ORIENTAL INSURANCE COMPANY LTD.
                                                    Versus
                                     NIRUBEN MANHARBHAI GAMIT & ORS.
                      ==============================================
                      Appearance:
                      MR RITURAJ M MEENA(3224) for the Applicant(s) No. 1
                      NOTICE SERVED for the Respondent(s) No. 1,2,3,4,6
                      UNSERVED EXPIRED (N) for the Respondent(s) No. 5
                      ==============================================
                        CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                        Date : 21/11/2025

                                                            ORAL ORDER

1. Heard learned advocate for the applicant. Respondent no.5 is driver

and formal party.

2. 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.

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 52 days as explained by the

learned advocate for the applicant is considered. The application is

accordingly allowed.

(HASMUKH D. SUTHAR,J) ANKIT JANSARI