Reliance General Insurance Co. Ltd vs Jyotsanaben Dawoodkumar Gamit
2025 Latest Caselaw 6944 Guj

Gujarat High Court

Reliance General Insurance Co. Ltd vs Jyotsanaben Dawoodkumar Gamit on 25 September, 2025

                                                                                                                    NEUTRAL CITATION




                             C/CA/4905/2025                                          ORDER DATED: 25/09/2025

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4905
                                               of 2025

                                         In F/FIRST APPEAL NO. 23892 of 2025

                      ==========================================================
                                      RELIANCE GENERAL INSURANCE CO. LTD.
                                                    Versus
                                    JYOTSANABEN DAWOODKUMAR GAMIT & ORS.
                      ==========================================================
                      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 : 25/09/2025

                                                            ORAL ORDER

1. The present application has been preferred for seeking condonation of delay of 13 days caused in preferring the appeal against the impugned judgment and award.

2. Heard learned advocate for the applicant.

3. Learned advocate for the applicant submitted that the delay of 13 days in preferring the appeal occurred owing to the reasons that the necessary papers were sent from branch office to head office of the Insurance Company for seeking the permission to prefer the appeal, therefore, the applicant could not prefer the appeal within the prescribed period of limitation.

4. Considering the fact that the delay has occurred owing to the transmission of the record from the branch office to the head

NEUTRAL CITATION

C/CA/4905/2025 ORDER DATED: 25/09/2025

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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 13 days caused in preferring the appeal is hereby condoned. The present Civil Application stands allowed. No order as to costs.

(MOOL CHAND TYAGI, J) CDP