United India Insurance Company Limited vs Manishkumar Champaklal Gadhiya
2025 Latest Caselaw 7603 Guj

Gujarat High Court

United India Insurance Company Limited vs Manishkumar Champaklal Gadhiya on 16 October, 2025

                                                                                                                     NEUTRAL CITATION




                              C/CA/4917/2025                                         ORDER DATED: 16/10/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4917 of
                                                    2025

                                               In F/FIRST APPEAL NO. 26848 of 2025

                       ==========================================================
                                        UNITED INDIA INSURANCE COMPANY LIMITED
                                                          Versus
                                        MANISHKUMAR CHAMPAKLAL GADHIYA & ORS.
                       ==========================================================
                       Appearance:
                       MS DIMPLE A THAKER(6838) for the Applicant(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                                              Date : 16/10/2025

                                                               ORAL ORDER

1. Heard learned counsel for the applicant.

2. The present application has been preferred for seeking condonation of delay of 24 days caused in preferring the appeal against the impugned judgment and award dated 18.04.2025 passed by the learned Motor Accident Claims Tribunal (Aux.), Amreli District, in M.A.C.P. No. 08 of 2022.

3. Ms. Dimple A Thaker, learned advocate for the applicant- Insurance Company submitted that the delay of 24 days has occasioned in preferring the appeal owing to administrative reasons, as reasonable time was consumed in transmitting the necessary records of the case from the Regional office of the Insurance Company to its Divisional

NEUTRAL CITATION

C/CA/4917/2025 ORDER DATED: 16/10/2025

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office, and thereafter for seeking instructions for preferring the appeal. She further submitted that the delay is neither intentional nor malafide, but has occasioned owing to the reasons mentioned in detail at para no. 3 of the instant application.

4. Having regard to the facts and circumstances of the present case and having regard to the ground pressed into service, in my considered view, constitutes a sufficient ground to condone the delay. Accordingly, the delay is hereby condoned.

5. In view of the above, the present Civil Application stands disposed of. No order as to costs.

(MOOL CHAND TYAGI, J) GIRISH/ARUN