Gujarat High Court
Reliance General Insurance Company ... vs Prahladsinh Himatsinh Zala on 30 September, 2025
NEUTRAL CITATION
C/CA/2665/2025 ORDER DATED: 30/09/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2665 of
2025
In F/FIRST APPEAL NO. 13689 of 2025
With
CIVIL APPLICATION (FOR BRINGING HEIRS) NO. 1 of 2025
In R/CIVIL APPLICATION NO. 2665 of 2025
With
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2 of 2025
In CIVIL APPLICATION (FOR BRINGING HEIRS) NO. 1 of 2025
In R/CIVIL APPLICATION NO. 2665 of 2025
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RELIANCE GENERAL INSURANCE COMPANY LIMITED, ANAND
Versus
PRAHLADSINH HIMATSINH ZALA & ORS.
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Appearance:
MASUMI V NANAVATY(9321) for the Applicant(s) No. 1
MR VIBHUTI NANAVATI(513) for the Applicant(s) No. 1
DECEASED LITIGANT THROUGH LEGAL HEIRS/ REPRESTENTATIVES for
the Respondent(s) No. 5
MR GC MAZMUDAR(1193) for the Respondent(s) No. 4
MR HG MAZMUDAR(1194) for the Respondent(s) No. 4
NOTICE SERVED for the Respondent(s) No. 1,3
NOTICE UNSERVED for the Respondent(s) No. 2
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CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI
Date : 30/09/2025
ORAL ORDER
Order in Civil Application (For Condonation of Delay) No. 2665
of 2025
NEUTRAL CITATION
C/CA/2665/2025 ORDER DATED: 30/09/2025
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1. Heard learned counsels for the parties.
2. Learned counsel for the applicant submitted that the
delay of 86 days has occasioned in preferring the appeal
against the impugned judgment and award dated 24.09.2024
passed in MACP No. 545 of 2022. She further submitted that
the delay of 86 days has occasioned in preferring the
captioned appeal owing to the reasons that the panel advocate
collected the certified copies and forwarded the same to the
head office of the Insurance Company for seeking necessary
instructions. In the said process, sufficient time was wasted
therefore, the delay of 86 days has occasioned.
3. Mr. Modi learned advocate appearing on behalf of
respondent no. 5.1 submitted that necessary order may be
passed.
4. Having considered the submissions of the learned
counsels for the parties and having regard to the fact that the
delay has occasioned owing to the administrative reason,
therefore the same deserves to be condoned and accordingly
the delay is condoned. No order as to costs.
5. The Registry is directed to reflect the names of learned
advocate Mr. G. C. Majmudar, learned advocate Mr. H. G.
Majmudar and learned advocate Mr. Hiren M. Modi in the
cause list of appeal.
Order in Civil Application
NEUTRAL CITATION
C/CA/2665/2025 ORDER DATED: 30/09/2025
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1. Heard learned counsel for the parties.
2. In view of the order dated 19.09.2025 passed in Civil
Application No. 3 of 2025 and Civil Application No. 4 of
2025, both these applications i.e. Civil Application No. 1 of
2025 and Civil Application No. 2 of 2025 would not survive,
hence, these civil applications are disposed of in terms of the
order dated 19.09.2025.
3. In view of the above directions, the Civil Application is
disposed of accordingly.
(MOOL CHAND TYAGI, J)
PD
