Vaghela Anandiben Hardiksinh vs Govindram Prabhuram
2025 Latest Caselaw 8518 Guj

Gujarat High Court

Vaghela Anandiben Hardiksinh vs Govindram Prabhuram on 1 December, 2025

Author: Sangeeta K. Vishen

Bench: Sangeeta K. Vishen

                                                                                                                NEUTRAL CITATION




                             C/CA/5670/2025                                      ORDER DATED: 01/12/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 5670 of
                                                     2025
                                      In F/FIRST APPEAL NO. 33693 of 2025
                      ==========================================================
                                         VAGHELA ANANDIBEN HARDIKSINH & ORS.
                                                       Versus
                                            GOVINDRAM PRABHURAM & ORS.
                      ==========================================================
                      Appearance:
                      NISHIT A BHALODI(9597) for the Applicant(s) No. 1,2,3,4
                      ==========================================================

                        CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                              and
                              HONOURABLE MS. JUSTICE NISHA M. THAKORE

                                               Date : 01/12/2025
                                                 ORAL ORDER

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

1. By this application, the applicants have prayed for condoning the delay of 35 days caused in preferring the captioned first appeal.

2. Mr M. H. Parekh, learned advocate for Mr Nishit A. Bhalodi, learned advocate for the applicants has made submissions along the lines of the averments made in the application and specially paragraph 3 of the application. It is submitted that the responsibility of the whole family now had come upon the applicant no.1. It is submitted that steps still were taken promptly so as to see that the appeal is filed in time. Despite putting sincere and several efforts, the appeal could be filed with a delay of 35 days. It is urged that the delay may kindly be condoned it being bona fide.

3. Heard Mr M. H. Parekh, learned advocate for Mr Nishit A. Bhalodi, learned advocate appearing for the applicants.

4. Against the judgment dated 12.06.2025 the captioned appeal is filed. The applicants have narrated the steps taken after the

NEUTRAL CITATION

C/CA/5670/2025 ORDER DATED: 01/12/2025

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judgment was rendered, namely, applying the certified copy; approaching the learned advocate; preparing and finalizing the draft and incurring necessary expenses. In the opinion of this Court, the delay is explained. Considering the quantum, this Court, is of the opinion that delay of 35 days caused in filing the captioned appeal deserves to be condoned and is hereby condoned.

5. Civil application succeeds and is accordingly allowed. No order as to costs.

(SANGEETA K. VISHEN,J)

(NISHA M. THAKORE,J) RAVI P. PATEL