Mustakbhai @ Musabhai Alibhai Jakhara vs Sureshbhai Jaysukhbhai Nainuji
2025 Latest Caselaw 7756 Guj

Gujarat High Court

Mustakbhai @ Musabhai Alibhai Jakhara vs Sureshbhai Jaysukhbhai Nainuji on 10 November, 2025

                                                                                                                 NEUTRAL CITATION




                             C/CA/5327/2025                                       ORDER DATED: 10/11/2025

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                       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                        R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 5327 of
                                                   2025
                                   In F/CROSS OBJECTION NO. 30862 of 2025
                      ==========================================================
                                       MUSTAKBHAI @ MUSABHAI ALIBHAI JAKHARA
                                                      Versus
                                       SURESHBHAI JAYSUKHBHAI NAINUJI & ORS.
                      ==========================================================
                      Appearance:
                      NISHIT A BHALODI(9597) for the Applicant(s) No. 1
                      MS DIMPLE A THAKER(6838) for the Respondent(s) No. 2
                      MS NAMRATA HARISHBHAI CHAUHAN(6534) for the Respondent(s) No. 1
                      ==========================================================
                           CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                            Date : 10/11/2025
                                                             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 81 days caused in filing the captioned cross objection on the ground of administrative approval and other administrative reasons.

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 Supreme Court 3222, therefore, the delay of 81 days as explained by the learned advocate for the applicant is considered. The application is accordingly allowed.

(HASMUKH D. SUTHAR,J) GARVITA