Paschim Gujarat Vij Company Ltd vs Maheshbhai Mansukhbhai Zinzuwadiya
2025 Latest Caselaw 4942 Guj

Gujarat High Court

Paschim Gujarat Vij Company Ltd vs Maheshbhai Mansukhbhai Zinzuwadiya on 19 June, 2025

                                                                                                             NEUTRAL CITATION




                               C/CA/2328/2025                                 ORDER DATED: 19/06/2025

                                                                                                              undefined




                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2328 of
                                                     2025

                                                In F/SECOND APPEAL NO. 8291 of 2025

                        ==========================================================
                                          PASCHIM GUJARAT VIJ COMPANY LTD.
                                                       Versus
                                      MAHESHBHAI MANSUKHBHAI ZINZUWADIYA & ORS.
                        ==========================================================
                        Appearance:
                        MR CHINMAY M GANDHI(3979) for the Applicant(s) No. 1
                        MS NIKITA C GANDHI(11570) for the Applicant(s) No. 1
                        NOTICE SERVED for the Respondent(s) No. 1,2,3
                        ==========================================================

                             CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                          Date : 19/06/2025

                                                           ORAL ORDER

1. The present application has been filed seeking condonation of delay of 57 days caused in filing the main Second Appeal No.F/ 8291 of 2025.

2. Learned advocate for the applicant has submitted that the reasons causing delay in filing the main appeal have been assigned in paras:2 and 3 of the application. He submitted that some time is consumed in obtaining the certified copy of the judgment and decree passed by the appellate Court. He submitted that the delay is not an intentional delay and, therefore, it may be condoned.

3. Having heard learned advocates for the respective parties and having gone through the contents of the application more particularly paras:2 and 3 of the application, the present application deserves to be allowed and it is accordingly allowed. Delay of 57 days caused in filing

NEUTRAL CITATION

C/CA/2328/2025 ORDER DATED: 19/06/2025

undefined

the main appeal is hereby condoned and the present application is disposed of accordingly.

(SANJEEV J.THAKER,J) MISHRA AMIT V.