The New India Assurance Co. Ltd vs Raziaben Anwar Khalifa
2025 Latest Caselaw 7452 Guj

Gujarat High Court

The New India Assurance Co. Ltd vs Raziaben Anwar Khalifa on 13 October, 2025

                                                                                                                   NEUTRAL CITATION




                              C/CA/5062/2025                                       ORDER DATED: 13/10/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 5062 of
                                                    2025

                                               In F/FIRST APPEAL NO. 25288 of 2025

                      ==========================================================
                                               THE NEW INDIA ASSURANCE CO. LTD.
                                                             Versus
                                                RAZIABEN ANWAR KHALIFA & ORS.
                      ==========================================================
                      Appearance:
                      MANDEEP SINGH SALUJA(8791) for the Applicant(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                                               Date : 13/10/2025

                                                                ORAL ORDER

1. Heard learned counsel for the applicant.

2. Learned counsel for the applicant submitted that the delay of 49 days has occasioned in preferring the appeal against the impugned judgment and award dated 17.03.2025 passed by learned Tribunal (Auxiliary), Gandhidham in MACP No.89/2016. He further submitted that the delay has occasioned owing to the reasons that the sufficient time was consumed in taking the necessary instructions from the regional office of the insurance company to prefer the appeal. He further submitted that the delay is neither intentional nor malafide but has occasioned owing to the administrative reason.

3. Having considered the submission of the learned counsel for the applicant and having regard to the ground for delay pressed into service, in my considered view, constitutes a sufficient ground to

NEUTRAL CITATION

C/CA/5062/2025 ORDER DATED: 13/10/2025

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condone the delay. Hence, the delay is condoned and the present application stands allowed. No order as to costs.

(MOOL CHAND TYAGI, J) HARSHIT