Parmar Arjanji @ Arjunji Viraji vs Raval Arvindbhai Chamanbhai
2025 Latest Caselaw 7726 Guj

Gujarat High Court

Parmar Arjanji @ Arjunji Viraji vs Raval Arvindbhai Chamanbhai on 7 November, 2025

                                                                                                                       NEUTRAL CITATION




                              C/CA/4677/2025                                         ORDER DATED: 07/11/2025

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO.
                                               4677 of 2025

                                          In F/FIRST APPEAL NO. 26775 of 2025

                      ============================================
                                     PARMAR ARJANJI @ ARJUNJI VIRAJI
                                                    Versus
                                  RAVAL ARVINDBHAI CHAMANBHAI & ANR.
                      ============================================
                      Appearance:
                      NISHIT A BHALODI(9597) for the Applicant(s) No. 1
                      MR YOGI K GADHIA(5913) for the Respondent(s) No. 2
                      NOTICE SERVED for the Respondent(s) No. 1
                      ============================================

                         CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                        Date : 07/11/2025

                                                             ORAL ORDER

1) Heard learned advocate for the applicant. Though served, none appears for the respondents.

2) This application is filed under Section 5 of the Limitation Act for condonation of delay of 1046 days caused in filing the captioned appeal on the ground of communication gap and no information was provided by the learned Advocate to the applicant.

3) Having heard the learned advocates for the respective parties and considering the averments made in this application, it appears that sufficient cause is made out to condone the delay and in view of the judgment passed by the Hon'ble Apex Court in the case of N. Balakrishnan vs. N. Krishnamurthy, reported in AIR 1998 3222, therefore, the delay of 1046 days as explained by the learned advocate for the applicant is

NEUTRAL CITATION

C/CA/4677/2025 ORDER DATED: 07/11/2025

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considered. The application is accordingly allowed subject to not to claim interest if any award is passed in favour of the applicant and the applicant shall not be entitled to claim the interest for the aforesaid period i.e. 1046 days.

(HASMUKH D. SUTHAR,J)

ANKIT JANSARI