Jasiben Laxmanbhai Charaniya vs Pravinbhai Laxmanbhai Dabhi
2025 Latest Caselaw 1089 Guj

Gujarat High Court

Jasiben Laxmanbhai Charaniya vs Pravinbhai Laxmanbhai Dabhi on 9 June, 2025

                                                                                                                      NEUTRAL CITATION




                              C/CA/2782/2025                                          ORDER DATED: 09/06/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2782 of
                                                    2025

                                               In F/FIRST APPEAL NO. 9311 of 2025

                       ==========================================================
                                          JASIBEN LAXMANBHAI CHARANIYA & ORS.
                                                         Versus
                                           PRAVINBHAI LAXMANBHAI DABHI & ANR.
                       ==========================================================
                       Appearance:
                       MR. HEMAL SHAH(6960) for the Applicant(s) No. 1,2,3,4,5,6,7
                       ==========================================================

                         CORAM:HONOURABLE MS. JUSTICE NISHA M. THAKORE

                                                             Date : 09/06/2025

                                                              ORAL ORDER

1. Heard Mr. Sandeep Chavda, learned advocate

appearing on behalf of Mr. Hemal Shah, learned advocate on

record for the applicants - original claimants.

2. Issue Rule, returnable forthwith. Looking to the

minimum number of days involved in preferring the appeal,

the present application is taken up for final hearing in

absence of the respondents.

3. At the outset, learned advocate has invited my attention

to the averments made in the application. Learned advocate

has submitted that the impugned judgment and award was

NEUTRAL CITATION

C/CA/2782/2025 ORDER DATED: 09/06/2025

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pronounced on 25.11.2024, thereafter the certified copy of the

judgment was applied for on 05.12.2024 which was delivered

on 12.12.2024. He has further pointed out that the applicants

were advised to approach in appeal. The applicants were

required to make arrangement for the Court fees. In the

process, the delay of 17 days has crept in preferring the

present appeal. By making aforesaid submission, learned

advocate has submitted that the applicants has good case on

merits and the delay resulted in approaching this court is

bonafide. Learned advocate has therefore urged this court to

condone the delay and to admit the appeal.

4. Considering the aforesaid submissions of the learned

advocate for the applicant and the averments made in the

application in the opinion of this court, sufficient cause is made out to consider the case for condonation of delay.

Hence delay caused in preferring the captioned appeal is

hereby condoned. Rule is made absolute.

(NISHA M. THAKORE,J) MAYA