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Narendrabhai Karsanbhai Pancholi vs The National Insurance Co. Ltd on 28 February, 2025

Author: Sanjay Karol

Bench: Sanjay Karol

     ITEM NO.9                              COURT NO.16                 SECTION III

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 44281/2024
     [Arising out of impugned final judgment and order dated 08-04-2024
     in RFA No. 2446/2007 passed by the High Court of Gujarat at
     Ahmedabad]

     NARENDRABHAI KARSANBHAI PANCHOLI                                    Petitioner(s)

                                                    VERSUS

     THE NATIONAL INSURANCE CO. LTD. & ORS.                              Respondent(s)

     (IA No. 48359/2025 - CONDONATION OF DELAY IN FILING,IA No.
     48363/2025 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS
     and IA No. 48362/2025 - EXEMPTION FROM FILING O.T.)

     Date : 28-02-2025 This matter was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE SANJAY KAROL
                             HON'BLE MR. JUSTICE K.V. VISWANATHAN

     For Petitioner(s) :Mr. Avinash Kr. Lakhanpal, AOR
                         Mr. Lovish Jain, Adv.
                         Mr. Piyush Lakhanpal, Adv.
                         Mr. Dhiraj Kumar, Adv.
                         Mr. Navin Kumar, Adv.
                         Mr. Rahul Kumar Singh, Adv.
                         Mr. Ashish Pratap Singh, Adv.
     For Respondent(s) :

                          UPON hearing the counsel the Court made the following
                                                 O R D E R

1. Petitioner lays challenge to the judgment dated 08-04-2024 in R/FA No. 2446/2007 titled “The National Insurance Co. Ltd. Vs. Rekhaben Rajeshbhai Rathod @ Patel” passed by the High Court of Gujarat at Ahmedabad.

2. Delay condoned.

3. We have heard learned counsel for the petitioner(s).

4. Having considered the contentions made across the Bar, we do not find any reason to grant Special Leave to Appeal.

5. Digitally signed by RAJNI MUKHI Date: 2025.03.03 As such, the present Special Leave Petition is dismissed. 18:55:57 IST Reason:

6. Pending application(s), if any, shall stand disposed of.

     (RAJNI MUKHI)                                                    (NIDHI MATHUR)
     ASTT. REGISTRAR-cum-PS                                         COURT MASTER (NSH)