Sangitaben Pravinbhai Chauhan vs Shaileshbhai Jivabhai Bambhaniya

Citation : 2025 Latest Caselaw 7566 Guj
Judgement Date : 15 October, 2025

Gujarat High Court

Sangitaben Pravinbhai Chauhan vs Shaileshbhai Jivabhai Bambhaniya on 15 October, 2025

                                                                                                               NEUTRAL CITATION




                              C/CA/5144/2025                                   ORDER DATED: 15/10/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 5144 of
                                                    2025

                                               In F/FIRST APPEAL NO. 31233 of 2025

                      ==========================================================
                                        SANGITABEN PRAVINBHAI CHAUHAN & ORS.
                                                        Versus
                                       SHAILESHBHAI JIVABHAI BAMBHANIYA & ORS.
                      ==========================================================
                      Appearance:
                      MR GAURANG K CHAUHAN(9858) for the Applicant(s) No. 1,2,3
                      ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                                           Date : 15/10/2025

                                                               ORAL ORDER

1. Heard Learned counsel for the applicant.

2. Learned counsel for the applicant submitted that the delay of 220 days has occasioned in preferring the appeal against the impugned judgment and award dated 08.01.2021 passed by the learned Tribunal, Bhavnagar in MACP No.15/2021. He further submitted that earlier the appeal was preferred, but the same was withdrawn from the registry, as the applicant could not arrange the requisite Court fee owing to the financial hardship. He further submitted that owing to the poverty of the applicant, he could not prefer the appeal within the period of limitation. He further submitted that the delay is neither intentional nor malafide but has occasioned owing to the reasons stated in the application.

3. Having considered the submission of the learned counsel for the applicant and having regard to the grounds for delay pressed into Page 1 of 2 Uploaded by MR.HARSHIT SANCHETI (HCD0070) on Wed Oct 15 2025 Downloaded on : Thu Oct 16 02:52:04 IST 2025 NEUTRAL CITATION C/CA/5144/2025 ORDER DATED: 15/10/2025 undefined service, in my considered view, constitutes a sufficient cause to condone the delay. Hence, the delay is condoned and the present application stands allowed. No order as to costs.

(MOOL CHAND TYAGI, J) HARSHIT Page 2 of 2 Uploaded by MR.HARSHIT SANCHETI (HCD0070) on Wed Oct 15 2025 Downloaded on : Thu Oct 16 02:52:04 IST 2025