Reliance General Insurance Company ... vs Rajendra @ Rajubhai Reshmabhai Vasava
2025 Latest Caselaw 7567 Guj

Gujarat High Court

Reliance General Insurance Company ... vs Rajendra @ Rajubhai Reshmabhai Vasava on 15 October, 2025

                                                                                                               NEUTRAL CITATION




                              C/CA/5164/2025                                   ORDER DATED: 15/10/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 5164 of
                                                    2025

                                               In F/FIRST APPEAL NO. 26286 of 2025

                      ==========================================================
                                  RELIANCE GENERAL INSURANCE COMPANY LIMITED
                                                     Versus
                                 RAJENDRA @ RAJUBHAI RESHMABHAI VASAVA & ORS.
                      ==========================================================
                      Appearance:
                      MASUMI V NANAVATY(9321) for the Applicant(s) No. 1
                      MR VIBHUTI NANAVATI(513) for the Applicant(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                                           Date : 15/10/2025

                                                               ORAL ORDER

1. Heard learned counsel for the applicant.

2. Learned counsel for the applicant submitted that the delay of 314 days has occasioned in preferring the appeal against the impugned judgment and award dated 27.06.2024 passed in MACP No.483/2013. He further submitted that the sufficient time was consumed in obtaining the requisite certified copy and forwarding the same to the regional office of the insurance company for seeking necessary instructions for preferring the appeal. He further submitted that the delay is neither intentional nor malafide but has occasioned owing to the administrative reason as mentioned in para no.4 of the application.

3. Having considered the submission of the learned counsel for the applicant and having regard to the grounds for delay pressed into

NEUTRAL CITATION

C/CA/5164/2025 ORDER DATED: 15/10/2025

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service, in my considered view, constitutes a sufficient cause to condone the delay. Hence, the delay is condoned and the present application stands allowed. No order as to costs.

(MOOL CHAND TYAGI, J) HARSHIT