Rajesh Purushottam Chaturani vs Bhikhalal Samarthji Parmar
2025 Latest Caselaw 5919 Guj

Gujarat High Court

Rajesh Purushottam Chaturani vs Bhikhalal Samarthji Parmar on 21 April, 2025

                                                                                                              NEUTRAL CITATION




                               C/CA/913/2025                                 ORDER DATED: 21/04/2025

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                           R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 913 of
                                                      2025
                                                       In
                                         F/SECOND APPEAL NO. 1369 of 2025
                       ================================================================
                                                 RAJESH PURUSHOTTAM CHATURANI
                                                                 Versus
                                                    BHIKHALAL SAMARTHJI PARMAR
                       ==============================================================================
                       Appearance:
                       MR DEEPAK P SANCHELA(2696) for the Applicant(s) No. 1
                       MR. JAY M THAKKAR(6677) for the Respondent(s) No. 1
                       ================================================================
                          CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER
                                           Date : 21/04/2025
                                            ORAL ORDER

The present application has been filed to condone the delay of 76 days in preferring the Second Appeal.

Learned advocate for the applicant has in paragraph No.2 stated that the applicant applied for the certified copy of the judgment only 27/09/2024 and the same was delivered on 03/10/2024, therefore, the delay of 76 days has been occurred.

Learned advocate for the respondent has produced the affidavit-in- reply which is taken on record. Learned advocate for the respondent has submitted that no sufficient cause has been stated to condone the delay.

Having heard learned advocate for the parties and having considering the application. The applicant has given sufficient reasons for not filing the Second Appeal within prescribed period of limitation.

In view of the said fact, the present application is allowed. The delay of 76 days in preferring the Second Appeal is hereby condoned.

(SANJEEV J.THAKER,J) Manoj Kumar Rai