Joshi Madhavji Jethanand (Now ... vs Aboti Ramilaben Amrulal
2025 Latest Caselaw 5824 Guj

Gujarat High Court

Joshi Madhavji Jethanand (Now ... vs Aboti Ramilaben Amrulal on 28 August, 2025

                                                                                                                   NEUTRAL CITATION




                              C/CA/4482/2025                                        ORDER DATED: 28/08/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4482 of
                                                   2025

                                               In F/FIRST APPEAL NO. 2405 of 2017

                      ================================================================
                                JOSHI MADHAVJI JETHANAND (NOW DECEASED) & ANR.
                                                     Versus
                                           ABOTI RAMILABEN AMRULAL
                      ================================================================
                      Appearance:
                      MR HARDIK D MUCHHALA(5634) for the Applicant(s) No. 1,2
                      ================================================================

                        CORAM:HONOURABLE MR. JUSTICE HEMANT M.
                              PRACHCHHAK

                                                          Date : 28/08/2025

                                                               ORAL ORDER

The present application is filed by the applicants for condonation of delay of 1 day caused in preferring First Appeal challenging the Judgment and Decree dated 24.04.2017 passed by the learned City Civil Judge, Lakhpat (Dayaper) - Kachchh, in Regular Civil Suit No.24 of 2014 (Old No.04 of 2008), whereby, the suit filed by the plaintiffs applicants herein was partly allowed.

Considering the averments made in the application in paragraphs 2 to 4 giving elaborate explanation for delay caused in preferring First Appeal, the present civil application is hereby allowed. The delay of 1 day is hereby condoned.

The civil application stands disposed of.

(HEMANT M. PRACHCHHAK,J)

Dolly