Cholamandalam Ms General Insurance Co. ... vs Aarifbhai Abdulsattarbhai Hingaro
2025 Latest Caselaw 6633 Guj

Gujarat High Court

Cholamandalam Ms General Insurance Co. ... vs Aarifbhai Abdulsattarbhai Hingaro on 15 September, 2025

                                                                                                                      NEUTRAL CITATION




                              C/CA/4631/2025                                         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. 4631
                                               of 2025

                                          In F/FIRST APPEAL NO. 26562 of 2025

                      ==========================================================
                           CHOLAMANDALAM MS GENERAL INSURANCE CO. LTD., SURAT
                                                 Versus
                                AARIFBHAI ABDULSATTARBHAI HINGARO & 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 : 15/09/2025

                                                                ORAL ORDER

1. The present application has been preferred for seeking

condonation of delay of 48 days caused in preferring the appeal

against the impugned judgment and award dated 29.03.2025

passed in M.A.C.P. No.78 of 2018.

2. Heard learned advocates for the parties.

3. Learned advocate for the applicant submitted that the

delay has been occasioned in seeking the appropriate

instructions from the client, as the file travelled from one table to

another table. He further submitted that the delay was neither

intentional nor malafide, but owing to the reason for the

transmission of the papers from the office of the insurance

NEUTRAL CITATION

C/CA/4631/2025 ORDER DATED: 15/09/2025

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company.

4. Considering the fact that the delay has occurred owing to

the transmission of the record from one table to another table

and in conveying the necessary instructions for briefing, in my

view, the cause shown is sufficient to condone the delay. Hence,

the delay of 48 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