ORIENTAL INSURANCE COMPANY LIMITED Vs. GAJRABA DHIRUBHAI BAMBHANIYA

JUDGEMENT

(1.) Heard Ms. Disha Ramani, the learned advocate for Mr. Anal Shah, the learned advocate appearing for the applicant.

(2.) This is an application under Sec. 5 of the Limitation Act for condonation of delay of 410 which has occurred in preferring the captioned First Appeal.

(3.) Ms. Ramani submits that after receiving the certified copy of the judgment and award, the same came to be sent to the Divisional Office at Junagadh along with the relevant papers. Thereafter, the concerned officer of the Divisional Office, vide the Office Note, has sent the file to the Legal Department at Regional Office, Ahmedabad, recommending to file an appeal. Thereafter, the papers came to be sent to the T.P. Appeals Department, (Regional Office) at Ahmedabad of the applicant Company to undertake the procedure for filing an appeal. After assigning the work to the panel advocate, the appeal memo was drafted and further proceedings was undertaken for finalizing the same, and for that purpose, it is submitted that about 410 days delay has occurred.