GAJUBHAI JIVANBHAI KALOTRA Vs. KANAKBEN KANUBHAI TANK

JUDGEMENT

(1.) The present writ petition has been filed, inter alia, seeking the following prayer:-

(2.) At the outset, learned advocate Mr.Gadhia for the petitioners has submitted that the application for condonation of delay in the restoration application of the petitioners is still pending. He has submitted that appropriate directions may be issued to the concerned authority for deciding the condonation of delay application. He has submitted that the petitioners are already having insurance policy of the vehicle for the period in question and the petitioners cannot be held liable for paying the same and the respondent would be indemnified from such policy. Learned advocate Mr.Gadhia has further submitted that due to inaction of the concerned advocate the petitioners may not be made to suffer.

(3.) In response to the aforesaid submission, learned advocate Mr.Thaker has submitted that despite issuance of notice, the petitioners did not care to remain present for all these years and hence, looking to the callous attitude of the petitioners, no order may be passed in the matter.