Yogeshkumar Prahladrai Upadhyay vs Vithalbhai Karsanbhai Patel
2025 Latest Caselaw 3310 Guj

Gujarat High Court

Yogeshkumar Prahladrai Upadhyay vs Vithalbhai Karsanbhai Patel on 21 February, 2025

Author: Sangeeta K. Vishen

Bench: Sangeeta K. Vishen

                                                                                                             NEUTRAL CITATION




                               C/CA/223/2025                                ORDER DATED: 21/02/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 223 of
                                                        2025
                                         In F/FIRST APPEAL NO. 37192 of 2024
                       ==========================================================
                                           YOGESHKUMAR PRAHLADRAI UPADHYAY
                                                          Versus
                                            VITHALBHAI KARSANBHAI PATEL & ANR.
                       ==========================================================
                       Appearance:
                       SANKET K PANDYA(9451) for the Applicant(s) No. 1
                       HEMANG S BHARWAD(8288) for the Respondent(s) No. 1
                       MR. KIRTAN H MISTRY(10012) for the Respondent(s) No. 1
                       RULE SERVED BY DS for the Respondent(s) No. 2
                       ==========================================================
                         CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                               and
                               HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                                        Date : 21/02/2025
                                          ORAL ORDER

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

1. By this application, the applicant has prayed for condonation of delay of four days caused in preferring the First Appeal whereby, challenge is to the judgment and order dated 31st August, 2024 passed by learned Principal Senior Civil Judge, Meghraj in Special Civil Suit No.1 of 2024.

2. Heard learned advocates appearing for the respective parties.

3. Having regard to the submissions made, the application deserves to be allowed. Delay deserves to be condoned and is hereby condoned. Civil Application succeeds and is accordingly allowed. Rule is made absolute. No order as to costs.

(SANGEETA K. VISHEN,J)

(NIRAL R. MEHTA,J) ANUP