Reliance General Insurance Co. Ltd vs Hareshbhai Laxmanbhai Gol
2025 Latest Caselaw 6613 Guj

Gujarat High Court

Reliance General Insurance Co. Ltd vs Hareshbhai Laxmanbhai Gol on 15 September, 2025

                                                                                                                     NEUTRAL CITATION




                             C/CA/4761/2025                                           ORDER DATED: 15/09/2025

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4761
                                               of 2025

                                         In F/FIRST APPEAL NO. 24150 of 2025

                      ==========================================================
                                        RELIANCE GENERAL INSURANCE CO. LTD.
                                                      Versus
                                         HARESHBHAI LAXMANBHAI GOL & ANR.
                      ==========================================================
                      Appearance:
                      MR GC MAZMUDAR(1193) for the Applicant(s) No. 1
                      MR HG MAZMUDAR(1194) for the Applicant(s) No. 1
                      ==========================================================

                        CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                                         Date : 15/09/2025

                                                            ORAL ORDER

1. The present application has been preferred for seeking condonation of delay of 29 days caused in preferring the appeal against the impugned judgment and award dated 29.03.2025 passed in M.A.C.P. No.71 of 2018.

2. Heard learned advocate for the applicant.

3. Learned advocate for the applicant, submitted that the impugned judgment and award was pronounced on 29.03.2025. The Insurance Company applied for certified copies of the judgment and award on 01.04.2025, which were made ready on 25.04.2025. Learned advocate for the Insurance Company collected the said certified copies on 28.04.2025, and thereafter, the same were forwarded to the Insurance Company. He further submitted that, as

NEUTRAL CITATION

C/CA/4761/2025 ORDER DATED: 15/09/2025

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per the Limitation Act, the last date for filing the appeal was 10.07.2025. However, the applicant could not prefer the appeal within the prescribed period of limitation. Since the delay occurred in obtaining instructions from the head office of the applicant, there has been a delay of 29 days in preferring the present appeal.

4. Considering the fact that the delay has occurred owing to the transmission of the record from the branch office to the head office and in conveying the necessary instructions for briefing, in my view, the cause shown is sufficient to condone the delay. Hence, the delay of 29 days caused in preferring the appeal is hereby condoned. The present Civil Application stands allowed. There shall be no order as to costs.

(MOOL CHAND TYAGI, J) CDP