Zala Takhiben Kanuji vs Soni Bhagirathbhai Ramniklal
2025 Latest Caselaw 7759 Guj

Gujarat High Court

Zala Takhiben Kanuji vs Soni Bhagirathbhai Ramniklal on 10 November, 2025

                                                                                                     NEUTRAL CITATION




                               C/CA/4704/2025                         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. 4704 of 2025
                                           In F/FIRST APPEAL NO. 27980 of 2025
                       ==========================================================
                                              ZALA TAKHIBEN KANUJI & ORS.
                                                           Versus
                                         SONI BHAGIRATHBHAI RAMNIKLAL & ANR.
                       ==========================================================
                       Appearance:
                       KAASH K THAKKAR(7332) for the Applicant(s) No. 1,2,3,4
                       MR KK THAKKAR(2834) for the Applicant(s) No. 1,2,3,4
                       MASUMI V NANAVATY(9321) for the Respondent(s) No. 2
                       MR VIBHUTI NANAVATI(513) for the Respondent(s) No. 2
                       NOTICE SERVED for the Respondent(s) No. 1
                       ==========================================================
                          CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR
                                                      Date : 10/11/2025
                                                       ORAL ORDER

1. This application is filed under Section 5 of the Limitation Act for condonation of delay of 126 days caused in filing the captioned appeal on the ground of arranging the fund for filing the captioned appeal.

2. 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 126 days as explained by the learned advocate for the applicant is considered. The application is accordingly allowed.

(HASMUKH D. SUTHAR,J) ALI