Gujarat High Court

Uga Naran vs State Of Gujarat on 8 May, 2025

                                                                                                               NEUTRAL CITATION




                             C/CA/2650/2025                                    ORDER DATED: 08/05/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2650 of
                                                      2025

                                              In F/FIRST APPEAL NO. 10952 of 2025

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                                                           UGA NARAN
                                                              Versus
                                                     STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR. BHAUMIK DHOLARIYA(7009) for the Applicant(s) No. 1
                      MR. SHIVAM DIXIT, AGP for the Respondent(s) No. 1,2
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                           CORAM:HONOURABLE MS. JUSTICE NISHA M. THAKORE

                                                          Date : 08/05/2025

                                                             ORAL ORDER

1. Heard learned advocates for the respective parties.

2. Issue Rule, returnable forthwith. Learned AGP waives service of notice of rule for and on behalf of respondents-State Authorities.

3. The present application is filed seeking condonation of delay of 67 days caused in preferring the captioned appeal.

4. Learned advocate on record for the applicant, at the outset, has referred to and relied upon the averments made in the application, and has submitted that the impugned judgment and order came to be pronounced on 14.10.2024. The applicant was not aware as it was an ex parte award. As and when, the applicant became aware about the aforesaid order, in the first week of November-2024, the applicant had immediately approached the lawyer and had applied for certified

NEUTRAL CITATION

C/CA/2650/2025 ORDER DATED: 08/05/2025

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copy. Learned advocate for the applicant has further pointed out that applicant is having limited resources and is financially weak. The time was consumed in obtaining the certified copy of the order as well as in engaging the advocate before this Court in preferring the present appeal. The time was also consumed in legal expenses. By making the aforesaid submissions, learned advocate for the applicant has submitted that the applicant has good case on merits and he is hopeful for getting enhancement of compensation. He has, therefore, urged this Court to take liberal view and condone the delay, in the interest of justice.

5. Learned AGP Mr. Shivam Dixit appearing for the respondent- State Authorities has objected to the aforesaid averments made in the application, and has submitted that no sufficient cause is made out to consider the prayer for condonation of delay.

6. Considering the aforesaid submissions of learned advocates for the respective parties and having considered the averments made in the application, sufficient cause is made out to condone the delay. The delay of 67 days caused in preferring captioned appeal, in absence of any contradictory facts being pointed out, is condoned. The present civil application succeeds. Rule is made absolute.

(NISHA M. THAKORE,J) SUYASH SRIVASTAVA