Babubhai Parshottambhai Patel vs Naim Sirajjudin Trimizi
2025 Latest Caselaw 993 Guj

Gujarat High Court

Babubhai Parshottambhai Patel vs Naim Sirajjudin Trimizi on 17 July, 2025

Author: Sangeeta K. Vishen

Bench: Sangeeta K. Vishen

                                                                                                                  NEUTRAL CITATION




                                C/CA/608/2025                                    ORDER DATED: 17/07/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 608 of
                                                      2025

                                                 In F/FIRST APPEAL NO. 1897 of 2025

                        ==========================================================
                                           BABUBHAI PARSHOTTAMBHAI PATEL & ORS.
                                                           Versus
                                               NAIM SIRAJJUDIN TRIMIZI & ORS.
                        ==========================================================
                        Appearance:
                        MR PREMAL R JOSHI(1327) for the Applicant(s) No. 1,2,2.1,2.2,2.3,2.4,3
                        REFUSED SERVED (N)(10) for the Respondent(s) No. 1,2,3,4
                        RULE SERVED for the Respondent(s) No. 5,6
                        VMP LEGAL(7210) for the Respondent(s) No. 7
                        ==========================================================

                           CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                                 and
                                 HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                                          Date : 17/07/2025

                                                 ORAL ORDER

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

1. By this application, the applicants have prayed for condoning the delay of 130 days caused in preferring the captioned first appeal.

2. Mr.MH Qureshi, learned advocate for Mr.Premal Joshi, learned Advocate for the applicants has made submission along the lines of the averments made in the application. It is submitted that steps were taken after the pronouncement of the judgment; however, some time got consumed in preparing and finalising the appeal. It is urged that the delay is bona fide which may kindly be condoned.

3. Mr.Vimal Patel, learned Advocate appearing for VMP Legal for the respondent no. 7 has urged that appropriate order may be passed.

NEUTRAL CITATION

C/CA/608/2025 ORDER DATED: 17/07/2025

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4. Having regard to the averments made so also the oral submissions and explanation offered, this Court, is of the opinion that delay of 130 days caused in filing the captioned appeal is sufficiently explained and deserves to be condoned and is hereby condoned.

5. Civil application succeeds and is accordingly allowed. Rule is made absolute. No order as to costs.

(SANGEETA K. VISHEN,J)

(MOOL CHAND TYAGI, J) SINDHU NAIR