Ghanshyambhai Udesinh Chavda vs Mahipatsinh Ranjitsinh Parmar
2025 Latest Caselaw 7809 Guj

Gujarat High Court

Ghanshyambhai Udesinh Chavda vs Mahipatsinh Ranjitsinh Parmar on 11 November, 2025

                                                                                                                NEUTRAL CITATION




                               C/CA/2979/2025                                    ORDER DATED: 11/11/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2979 of
                                                        2025
                                         In F/FIRST APPEAL NO. 14288 of 2025
                      ==========================================================
                                          GHANSHYAMBHAI UDESINH CHAVDA & ORS.
                                                         Versus
                                          MAHIPATSINH RANJITSINH PARMAR & ANR.
                      ==========================================================
                      Appearance:
                      NISHIT A BHALODI(9597) 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 NOT RECD BACK for the Respondent(s) No. 1
                      ==========================================================
                           CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                            Date : 11/11/2025

                                                             ORAL ORDER

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

2. This application is filed under Section 5 of the Limitation Act for condonation of delay of 211 days caused in filing of the captioned appeal.

3. Learned counsel for the applicants states that the applicants shall not claim interest for a period of delay due to negligence on part of the applicants.

4. Having heard the learned advocate for the applicant and considering the averments made in this application, more particularly para 7, as 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, delay of 211 days as explained by the learned advocate for the applicant is considered. The application is accordingly allowed.

(HASMUKH D. SUTHAR,J) SUCHIT