Mota Anilbhai Harirambhai Rajgor vs State Of Gujarat
2025 Latest Caselaw 2458 Guj

Gujarat High Court

Mota Anilbhai Harirambhai Rajgor vs State Of Gujarat on 11 August, 2025

                                                                                                             NEUTRAL CITATION




                             C/CA/3632/2025                                   ORDER DATED: 11/08/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3632 of
                                                   2025

                                               In F/FIRST APPEAL NO. 17742 of 2025

                      ==========================================================
                                              MOTA ANILBHAI HARIRAMBHAI RAJGOR
                                                            Versus
                                                  STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MR Y J PATEL(3985) for the Applicant(s) No. 1
                      MR. NARENDRASINH ZALA(14072) for the Applicant(s) No. 1
                      MR RAHUL DAVE, AGP for the Respondent(s) No. 1,2,3
                      ==========================================================

                        CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

                                                          Date : 11/08/2025

                                                            ORAL ORDER

1. This application is filed under Section 5 of the

Limitation Act, 1963 for condonation of delay of 115 days

caused in preferring the first appeal.

2. Heard learned advocate Mr.Y. J. Patel for the

applicant and learned AGP Mr.Rahul Dave for the

respondent - State.

3. Learned advocate for the applicant submitted that

the after judgment and order passed by the learned

Presiding Officer, Rajkot in Land Reference Case No.219

of 2020 present applicant met his lawyer and obtained

necessary documents but entire paper with exhibit

NEUTRAL CITATION

C/CA/3632/2025 ORDER DATED: 11/08/2025

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documents were not available with the concerned lawyer

and therefore, some time was consumed in challenging

the impugned order. It is further submitted that the delay

is not intentional and there was no lethargy on the part of

the applicant.

4. Per contra, learned AGP for the respondent - State

has opposed the application and submitted that the

reasons assigned in the application are not sufficient for

condoning the delay.

5. Having considered the submissions of both the sides

and having considered the averments made in the

application, the cause of delay has sufficiently been made

out. Hence, the delay is condoned.

6. The application is allowed and stands disposed of.

(D. M. DESAI,J) KKN