Champaben Arvindbhai Jadeja vs Ketankumar Kana Ranavaya
2025 Latest Caselaw 7761 Guj

Gujarat High Court

Champaben Arvindbhai Jadeja vs Ketankumar Kana Ranavaya on 10 November, 2025

                                                                                                          NEUTRAL CITATION




                               C/CA/4734/2025                              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. 4734 of 2025
                                           In F/FIRST APPEAL NO. 24195 of 2025
                       ==========================================================
                                         CHAMPABEN ARVINDBHAI JADEJA & ANR.
                                                           Versus
                                          KETANKUMAR KANA RANAVAYA & ANR.
                       ==========================================================
                       Appearance:
                       MR. HEMAL SHAH(6960) for the Applicant(s) No. 1,2
                       ORTIS LAW OFFICES(12342) for the Applicant(s) No. 1,2
                       MR DHAIRYAWAN D BHATT(11817) for the Respondent(s) No. 2
                       NOTICE NOT RECD BACK 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 1231 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 1231 days as explained by the learned advocate for the applicant is considered. The application is accordingly allowed.

(HASMUKH D. SUTHAR,J) ALI