Kailasben D/O Parsottambhai Dhanbhai ... vs Patel Rameshbhai Nagarbhai Dahyabhai
2025 Latest Caselaw 5100 Guj

Gujarat High Court

Kailasben D/O Parsottambhai Dhanbhai ... vs Patel Rameshbhai Nagarbhai Dahyabhai on 24 June, 2025

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                                        NEUTRAL CITATION




                            C/CA/2087/2025                               ORDER DATED: 24/06/2025

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2087
                                                of 2025

                                             In F/FIRST APPEAL NO. 7671 of 2025

                     ==================================================
                           KAILASBEN D/O PARSOTTAMBHAI DHANBHAI AND W/O PATEL
                                         RAMESHKUMAR NAGARBHAI
                                                  Versus
                                  PATEL RAMESHBHAI NAGARBHAI DAHYABHAI
                     ==================================================
                     Appearance:
                     MS RAKSHA S DIKSHIT(5568) for the Applicant(s) No. 1
                     RULE SERVED for the Respondent(s) No. 1
                     ==================================================

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

                                          Date : 24/06/2025
                                           ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)

[1] This application is for condoning the delay of 11 days in preferring the appeal against the judgment and order dated 20.11.2024 passed by the learned Family Court, Kadi, District - Mahesana in Family Suit No.59 of 2024.

[2] This Court had issued Rule which is reportedly served, but no one has appeared on behalf of respondent.

[3] Heard learned advocate appearing for the applicant.

[4] Considering the averments made in the application and upon submission of learned advocate appearing for the

NEUTRAL CITATION

C/CA/2087/2025 ORDER DATED: 24/06/2025

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applicant, the delay of 11 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