Amin Harun Sameja vs Ramju Sumar Bafan
2025 Latest Caselaw 6631 Guj

Gujarat High Court

Amin Harun Sameja vs Ramju Sumar Bafan on 15 September, 2025

                                                                                                             NEUTRAL CITATION




                             C/CA/3731/2025                                   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. 3731
                                               of 2025

                                         In F/FIRST APPEAL NO. 12393 of 2019

                      ==========================================================
                                                   AMIN HARUN SAMEJA
                                                         Versus
                                                RAMJU SUMAR BAFAN & ORS.
                      ==========================================================
                      Appearance:
                      MR.HIREN M MODI(3732) for the Applicant(s) No. 1
                      NOTICE SERVED for the Respondent(s) No. 1,2,3
                      ==========================================================

                        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 117 days in preferring the appeal against

the impugned judgment and award dated 31.07.2018, passed in

MACP No. 494 of 2014.

2. Heard learned advocate for the applicant.

3. Learned advocate for the applicant submits that the delay of 117 days has occasioned in preferring the appeal owing to the reasons as stated in para-5 of the application. He further submitted that the insurance company has also filed the First Appeal no.2626 of 2019.

4. Having considered the facts and circumstances of the case

NEUTRAL CITATION

C/CA/3731/2025 ORDER DATED: 15/09/2025

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and in view of the judgment of Hon'ble Supreme Court in the case of Collector, Land Acquisition, Anantnag & Anr. v. MST. Katiji & Ors. [AIR 1987 SC 1353], this Court is satisfied that the delay has sufficiently been explained, therefore, the same deserves to be allowed.

5. Accordingly, the present application is allowed and delay is condoned. No order as to costs.

(MOOL CHAND TYAGI, J) CDP