Bhavanishankar Jemaldas Maheshwari vs Hitesh Dashrathbhai Maheshwari
2025 Latest Caselaw 8770 Guj

Gujarat High Court

Bhavanishankar Jemaldas Maheshwari vs Hitesh Dashrathbhai Maheshwari on 4 December, 2025

                                                                                                      NEUTRAL CITATION




                            R/CR.MA/20892/2025                         ORDER DATED: 04/12/2025

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                        R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                                 20892 of 2025
                                                      In
                                 F/CRIMINAL MISC.APPLICATION NO. 38850 of 2025
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                                         BHAVANISHANKAR JEMALDAS MAHESHWARI
                                                         Versus
                                         HITESH DASHRATHBHAI MAHESHWARI & ANR.
                       ================================================================
                       Appearance:
                       HL PATEL ADVOCATES(2034) for the Applicant(s) No. 1
                       MS SHRUTI PATHAK, APP for the Respondent(s) No. 2
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                          CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER
                                           Date : 04/12/2025
                                            ORAL ORDER

1. The present application is filed to condone the delay of 75 days in preferring the captioned Criminal Appeal.

2. Learned advocate for the applicant states that the judgment was passed by the Additional Judicial Magistrate, Halol on 16.04.2025 and certified copy was applied on 18.04.2025 and a copy of record of Criminal Case No.333 of 2021 was received by the applicant on 20.07.2025 and 14.08.2025 and therefore there was delay of 75 days.

3. Having heard learned advocate for the applicant, sufficient reasons have been stated in not filing the application within the period of limitation.

4. In view of the same, the present application is allowed and accordingly disposed of. The delay is hereby condoned.

(SANJEEV J.THAKER,J) Manoj Kumar Rai