Paschim Gujarat Vij Company Ltd vs Benaben Rajabhai Vaghela
2025 Latest Caselaw 1314 Guj

Gujarat High Court

Paschim Gujarat Vij Company Ltd vs Benaben Rajabhai Vaghela on 24 July, 2025

                                                                                                                NEUTRAL CITATION




                              C/CA/1839/2025                                    ORDER DATED: 24/07/2025

                                                                                                                 undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1839 of
                                                    2025

                                               In F/SECOND APPEAL NO. 8558 of 2025

                                                         With
                                           F/SECOND APPEAL NO. 8558 of 2025
                                                         With
                                      CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
                                         In F/SECOND APPEAL NO. 8558 of 2025
                                                         With
                                  CIVIL APPLICATION (FOR AMENDMENT) NO. 2 of 2025
                                         In F/SECOND APPEAL NO. 8558 of 2025
                       ==========================================================
                                               PASCHIM GUJARAT VIJ COMPANY LTD.
                                                            Versus
                                               BENABEN RAJABHAI VAGHELA & ORS.
                       ==========================================================
                       Appearance:
                       MR CHINMAY M GANDHI(3979) for the Applicant(s) No. 1
                       MS NIKITA C GANDHI(11570) for the Applicant(s) No. 1
                       K K MAGHNANI(7543) for the Respondent(s) No. 4,5
                       MR K B MAGHNANI(9673) for the Respondent(s) No. 4,5
                       NOTICE SERVED for the Respondent(s) No. 2,3
                       UNSERVED EXPIRED (N) for the Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                            Date : 24/07/2025
                                                             ORAL ORDER

ORDER IN CIVIL APPLICATION (FOR AMENDMENT) NO. 2 of 2025 In F/SECOND APPEAL NO. 8558 of 2025

1. The present application has been filed to permit the applicant to delete respondent no.1 from the cause title of the main Second Appeal.

2. In view of the fact that respondent no.1 has expired and the legal heirs of respondent no.1 are already on record, the present application is allowed. The necessary amendment to be carried out forthwith.

NEUTRAL CITATION

C/CA/1839/2025 ORDER DATED: 24/07/2025

undefined

ORDER IN R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO.

1839 of 2025

1. The present application has been filed to condone the delay of 64 days in filing the 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