Cholamandalam Ms General Insurance Co. ... vs Prahladbhai Sonajibhai Parmar
2025 Latest Caselaw 6786 Guj

Gujarat High Court

Cholamandalam Ms General Insurance Co. ... vs Prahladbhai Sonajibhai Parmar on 19 September, 2025

                                                                                                                    NEUTRAL CITATION




                             C/CA/4780/2025                                          ORDER DATED: 19/09/2025

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4780
                                               of 2025

                                          In F/FIRST APPEAL NO. 22230 of 2025

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                       CHOLAMANDALAM MS GENERAL INSURANCE CO. LTD., MEHSANA
                                              Versus
                               PRAHLADBHAI SONAJIBHAI PARMAR & ORS.
                      ==========================================================
                      Appearance:
                      MASUMI V NANAVATY(9321) for the Applicant(s) No. 1
                      MR VIBHUTI NANAVATI(513) for the Applicant(s) No. 1
                      KAASH K THAKKAR(7332) for the Respondent(s) No. 1
                      ==========================================================

                        CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                                         Date : 19/09/2025

                                                            ORAL ORDER

1. The present application has been preferred for seeking condonation of delay of 5 days caused in preferring the appeal against the impugned judgment and award dated 29.03.2025 passed in M.A.C.P. No.41 of 2022.

2. Heard learned advocate for the applicant.

3. Learned advocate for the applicant submitted that the delay of 5 days has occasioned in preferring the appeal owing to the reasons that the certified copies of the record was forwarded to the head office for seeking necessary permission for filing the appeal. In the said process, a considerable time has been spent, therefore, the applicant could not prefer the appeal within the prescribed period of limitation.

                                                                                                                NEUTRAL CITATION




                             C/CA/4780/2025                                     ORDER DATED: 19/09/2025

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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, is sufficient cause to condone the delay. Hence, the delay of 5 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