Ahmedabad Municipal Corporation vs Agarwal Decorator
2025 Latest Caselaw 6172 Guj

Gujarat High Court

Ahmedabad Municipal Corporation vs Agarwal Decorator on 30 April, 2025

Author: Sangeeta K. Vishen

Bench: Sangeeta K. Vishen

                                                                                                        NEUTRAL CITATION




                               C/CA/1134/2025                           ORDER DATED: 30/04/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1134 of
                                                       2025
                                        In F/FIRST APPEAL NO. 9947 of 2024

                        ==========================================================
                                             AHMEDABAD MUNICIPAL CORPORATION
                                                         Versus
                                                   AGARWAL DECORATOR
                        ==========================================================
                        Appearance:
                        MR PARV S GUPTA(11850) for the Applicant(s) No. 1
                        RULE SERVED BY DS for the Respondent(s) No. 1
                        ==========================================================

                          CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                                and
                                HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                                                 Date : 30/04/2025
                                                   ORAL ORDER

(PER : HONOURABLE MS. JUSTICE SANGEETA K. VISHEN)

By this application, the applicant has prayed for condoning the delay of 357 days caused in preferring the captioned First Appeal.

2. Mr Parv S. Gupta, learned advocate for the applicant, has made submissions along the lines of the averments made in the Civil Application. It is urged that the applicant, after the judgment was rendered, had taken steps seeking approval from various levels. In the interregnum, there were some changes at the end of the panel advocates. Owing to the same, there occurred a delay of 357 days. It is urged that the delay is bona fide and may be condoned.

3. Though served, respondents have chosen not to enter appearance.

4. Considering the averments, so also the submissions made, the

NEUTRAL CITATION

C/CA/1134/2025 ORDER DATED: 30/04/2025

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this Court, accepting the sufficient explanation offered, is of the opinion that the delay deserves to be condoned and is hereby condoned. Civil Application succeeds and is accordingly allowed. Rule is made absolute. No order as to costs.

(SANGEETA K. VISHEN,J)

(NIRAL R. MEHTA,J) BINOY B PILLAI