UNITED INDIA INSURANCE COMPANY LTD. Vs. SOLANKI GITABEN

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 51 days caused in filing the First Appeal.

(2.) Mr. Maulik J.Shelat, learned advocate for the applicant states that the delay of 51 days has been caused in challenging the order, as only after receiving the certified copy could process for taking instructions and opinion to file the appeal.

(3.) In the case of Collector, Land Acquisition, Anantnag and Another v. Mst . Katiji and Others reported in AIR 1987 SC 1353 it has been observed as under :-