New India Assurance Co Ltd vs Kreema Mukeshbhai Govindlal Shah
2025 Latest Caselaw 6793 Guj

Gujarat High Court

New India Assurance Co Ltd vs Kreema Mukeshbhai Govindlal Shah on 19 September, 2025

                                                                                                            NEUTRAL CITATION




                            C/MCA/2187/2025                                   ORDER DATED: 19/09/2025

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 2187 of
                                                 2025

                                         In F/FIRST APPEAL NO. 16394 of 2025

                      ==========================================================
                                        NEW INDIA ASSURANCE CO LTD
                                                   Versus
                                  KREEMA MUKESHBHAI GOVINDLAL SHAH & ORS.
                      ==========================================================
                      Appearance:
                      MR RITURAJ M MEENA(3224) for the Applicant(s) No. 1
                      ==========================================================

                        CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                                        Date : 19/09/2025

                                                            ORAL ORDER

1. The present application has been filed for restoration of the

appeal filed against the impugned judgment and award dated

05.02.2025 passed in MACP no.121 of 2022 by the Motor

Accident Claims Tribunal (Main), Mahesana.

2. Learned advocate for the applicant submitted that the

office objections regarding payment of court fees could not be

removed due to some technical error as the name of the

applicant was not reflected in the E-portal and the name of the

opposite party incorrectly shown in the receipt generated by the

system. The said receipt was not accepted by the Registry,

NEUTRAL CITATION

C/MCA/2187/2025 ORDER DATED: 19/09/2025

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therefore, the appeal preferred by the appellant came to be

rejected and dismissed for non-removal of office objections.

3. Having considered the submissions of the learned advocate

for the applicant, the delay has occasioned in removal of office

objections regarding the payment of court fees owing to the

technical error in the E-portal system. Therefore, the present

application deserves to be allowed. Accordingly the appeal is

directed to be restored to its original file.

4. Registry is directed to take necessary steps.

(MOOL CHAND TYAGI, J) CDP