ORIENTAL INSURANCE CO. LTD. Vs. ADANI ENTERPRISES LTD.

JUDGEMENT

(1.) By preferring this petition, petitioner has challenged the order dtd. 9/5/2018 passed by the learned 3rd Additional Senior Civil Judge, Gandhidham-Kutch in CMA No. 56 of 2017 condoning the delay in preferring an application for restoration of the Special Civil Suit No. 42 of 2000 under Order 9 Rule 9 of the Code of Civil Procedure, 1908 (hereinafter referred to as "the CPC" for short)

(2.) The short facts to the leading of the filing of present petition may be summarized as under:

(3.) Heard Mr. Maulik J. Shelat, learned advocate for the petitioner and Mr. Mihir Thakore, learned Senior Advocate appearing with Mr. Gaurav Mathur, learned advocate for Singhi and Company for the respondent.