Manoj Indravadan Choksi vs Decd Vasharam Maadhabhai Patel Huf ...
2025 Latest Caselaw 2815 Guj

Gujarat High Court

Manoj Indravadan Choksi vs Decd Vasharam Maadhabhai Patel Huf ... on 7 February, 2025

Author: Sangeeta K. Vishen

Bench: Sangeeta K. Vishen

                                                                                                         NEUTRAL CITATION




                                 C/CA/809/2025                          ORDER DATED: 07/02/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 809 of 2025
                                         In F/FIRST APPEAL NO. 9075 of 2024
                        ==========================================================
                                             MANOJ INDRAVADAN CHOKSI
                                                         Versus
                          DECD VASHARAM MAADHABHAI PATEL HUF KARTA THROUGH LH &
                                                         ORS.
                        ==========================================================
                        Appearance:
                        MS. PRIYANSHI JOSHI(15412) for the Applicant(s) No. 1
                        ==========================================================
                          CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                                  and
                                  HONOURABLE MR. JUSTICE NIRAL R. MEHTA
                                                   Date : 07/02/2025
                                                    ORAL ORDER

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

By this application, the applicant has prayed for condoning the delay of 2 days caused in preferring the captioned First Appeal against the judgment dated 11.12.2023 whereby, the suit came to be partly allowed and the defendants have been directed to make the payment.

2. Ms Priyanshi Joshi, learned advocate for the applicant submitted that the delay is of only 2 days. Request is made for condoning the same by offering the explanation in the application.

3. Considering the delay of 2 days and the explanation offered, this Court deems it appropriate to condone the same without any notice to the respondents.

4. In view of the above, delay of 2 days, is hereby condoned. Civil Application succeeds and is accordingly, allowed. No order as to costs.

(SANGEETA K. VISHEN,J)

(NIRAL R. MEHTA,J) BINOY B PILLAI