Jayaben Manubhai Bagada vs Anitaben Natvarbhai Muljibhai
2025 Latest Caselaw 2161 Guj

Gujarat High Court

Jayaben Manubhai Bagada vs Anitaben Natvarbhai Muljibhai on 28 January, 2025

                                                                                                            NEUTRAL CITATION




                              C/CA/6179/2024                                ORDER DATED: 28/01/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 6179 of
                                                    2024

                                   In F/CIVIL REVISION APPLICATION NO. 34630 of 2024

                      ==========================================================
                                               JAYABEN MANUBHAI BAGADA & ANR.
                                                            Versus
                                                ANITABEN NATVARBHAI MULJIBHAI
                      ==========================================================
                      Appearance:
                      MR VIRAL V DAVE(3846) for the Applicant(s) No. 1,2
                      ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                        Date : 28/01/2025

                                                         ORAL ORDER

1. The present application is filed seeking condonation of delay of 359 days in filing Civil Revision Application No. 34630 of 2024. The said application has been filed against the judgment and order passed by the 4th Additional Civil Judge & JMFC, Ahmedabad (Rural) below Exh.18 in Regular Civil Suit No. 560 of 2021, dated 14.09.2023.

2. Learned advocate for the applicants, Mr. Viral V. Dave, submitted that the delay occurred due to unavoidable circumstances, as stated in paragraph 3 of the application. Further, an additional affidavit dated 23.01.2025 has been filed by the applicant No.1, wherein it has been stated that the father-in-law of the applicant was aged and unwell. The applicant and her husband were occupied with taking care of the father-in-law, leading to the delay in filing the revision application.

                                                                                                        NEUTRAL CITATION




                              C/CA/6179/2024                           ORDER DATED: 28/01/2025

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3. I have heard the learned advocate for the applicants and carefully perused the records of the case. The reasons provided for the delay, as stated in the application and the additional affidavit, appear to be bona fide and sufficient to explain the delay.

4. In view of the above facts and circumstances, the delay caused in preferring aforesaid Civil Revision Application is condoned. Accordingly, the present application is allowed as condoned.

5. In view of the above observations and directions, the present Civil Application stands disposed of.

(SANJEEV J.THAKER,J) MANISH MISHRA