Ajaykumar Natubhai Patel vs Bhumikaben Jagdishbhai Patel
2025 Latest Caselaw 996 Guj

Gujarat High Court

Ajaykumar Natubhai Patel vs Bhumikaben Jagdishbhai Patel on 17 July, 2025

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                                          NEUTRAL CITATION




                              C/CA/3265/2025                             ORDER DATED: 17/07/2025

                                                                                                          undefined




                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3265
                                                 of 2025

                                           In F/FIRST APPEAL NO. 16331 of 2025

                      ==================================================
                                                 AJAYKUMAR NATUBHAI PATEL
                                                          Versus
                                               BHUMIKABEN JAGDISHBHAI PATEL
                      ==================================================
                      Appearance:
                      MR JEET B KARIA(11991) for the Applicant(s) No. 1
                      DS AFF.NOT FILED (N) for the Respondent(s) No. 1
                      ==================================================

                         CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
                               and
                               HONOURABLE MR.JUSTICE N.S.SANJAY GOWDA

                                           Date : 17/07/2025
                                            ORAL ORDER

(PER : HONOURABLE MR.JUSTICE N.S.SANJAY GOWDA)

[1] Rule returnable forthwith.

[2] This application is for condoning the delay of 73 days in preferring the appeal against the judgment and order dated 05.11.2024 passed by the learned Family Court, Borsad, District Anand in Family Suit No.1 of 2024.

[3] The wife, though served, has not chosen to enter appearance. It is therefore made clear that she would have no objection for condoning the delay.

[4] Heard learned advocate appearing for the applicant.

NEUTRAL CITATION

C/CA/3265/2025 ORDER DATED: 17/07/2025

undefined

[5] Considering the averments made in the application and upon submission of learned advocate appearing for the applicant, the delay of 73 days in filing the appeal has been explained to the satisfaction of the Court. The delay condonation application is allowed. Rule is made absolute.

(A.Y. KOGJE, J.)

(NSSG, J.) DHARMENDRA KUMAR