Paschim Gujarat Vij Company Ltd vs Jayaben Arjanbhai Vasra
2025 Latest Caselaw 1312 Guj

Gujarat High Court

Paschim Gujarat Vij Company Ltd vs Jayaben Arjanbhai Vasra on 24 July, 2025

                                                                                                                NEUTRAL CITATION




                              C/CA/1295/2025                                    ORDER DATED: 24/07/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1295 of
                                                    2025

                                               In F/SECOND APPEAL NO. 5562 of 2025

                       ==========================================================
                                               PASCHIM GUJARAT VIJ COMPANY LTD.
                                                            Versus
                                                JAYABEN ARJANBHAI VASRA & ORS.
                       ==========================================================
                       Appearance:
                       MR CHINMAY M GANDHI(3979) for the Applicant(s) No. 1
                       MS RUMI M GANDHI(3472) for the Applicant(s) No. 1
                       MR MONAL S CHAGLANI(10240) for the Respondent(s) No. 1,2,3
                       ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                            Date : 24/07/2025
                                                             ORAL ORDER

1. The present application has been filed to condone the delay of 132 days in filing the captioned Second Appeal.

2. Learned advocate for the applicant states that the delay is caused because of obtaining the certified copies of the judgment and decree and the said delay is not intentional.

3. Having considered the facts stated in the application, sufficient cause has been stated in the application and the present application is required to be allowed. In view of the same, the present application is allowed. The delay is hereby condoned.

(SANJEEV J.THAKER,J) URIL RANA