Mevada Radhika Krunal vs Krunal Girishbhai Meavada
2025 Latest Caselaw 4935 Guj

Gujarat High Court

Mevada Radhika Krunal vs Krunal Girishbhai Meavada on 19 June, 2025

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                                                   NEUTRAL CITATION




                               C/CA/513/2025                                      ORDER DATED: 19/06/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 513 of
                                                         2025
                                          In F/FIRST APPEAL NO. 32859 of 2024
                       ==========================================================
                                                   MEVADA RADHIKA KRUNAL
                                                             Versus
                                                  KRUNAL GIRISHBHAI MEAVADA
                       ==========================================================
                       Appearance:
                       MS. ALKA B VANIYA(6945) for the Applicant(s) No. 1
                       MR N P CHAUDHARY(3980) for the Respondent(s) No. 1
                       ==========================================================

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

                                                              Date : 19/06/2025

                                                   ORAL ORDER

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

1. This application is filed by the applicant under Section 5 of the

Limitation Act for condoning the delay of 67 days in preferring the

appeal against the judgment and decree dated 03.05.2024 passed by the

Family Court No.2, Family Judge, Ahmedabad in Family Suit No.2505 of

2022.

2. Learned advocate for the respondent formally opposes the grant of

application.

NEUTRAL CITATION

C/CA/513/2025 ORDER DATED: 19/06/2025

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3. Having regard to length of delay, it is appropriate to condone the

delay.

4. In view of the aforesaid, the application is allowed. Rule is made

absolute to the aforesaid extent. The delay of 67 days caused in

preferring the appeal against the judgment and decree dated 03.05.2024

passed by the Family Court No.2, Family Judge, Ahmedabad in Family

Suit No.2505 of 2022 is hereby condoned. Registry is directed to list the

main appeal in due course.

5. It is stated that applicant was represented by learned Advocate Ms.

Alka B. Vaniya, who was nominated through Gujarat State Legal Services

Authority. It is stated by applicant, who appears in person that she

wishes to engage Private Counsel of her choice. In light of above, learned

Advocate Ms. Alka B Vaniya is discharged, and applicant is permitted to

engage Private Counsel of her choice by next date of hearing.

(A.Y. KOGJE, J)

(NSSG,J) PARESH SOMPURA