Ramilaben Devilal Maheshwari vs Hitesh Dashrathbhai Maheshwari
2025 Latest Caselaw 7818 Guj

Gujarat High Court

Ramilaben Devilal Maheshwari vs Hitesh Dashrathbhai Maheshwari on 11 November, 2025

                                                                                                             NEUTRAL CITATION




                           R/CR.MA/20925/2025                                   ORDER DATED: 11/11/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                                20925 of 2025
                                   In F/CRIMINAL APPEAL NO. 38804 of 2025
                      ==========================================================
                                           RAMILABEN DEVILAL MAHESHWARI
                                                       Versus
                                      HITESH DASHRATHBHAI MAHESHWARI & ANR.
                      ==========================================================
                      Appearance:
                      HL PATEL ADVOCATES(2034) for the Applicant(s) No. 1
                      MR YUVRAJ BRAHMBHATT, APP for the Respondent(s) No. 2
                      ==========================================================

                        CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                          Date : 11/11/2025
                                                           ORAL ORDER

1. The present application is filed to condone the delay of 75 days in preferring the captioned Criminal Appeal.

2. Learned advocate for the applicant states that the judgment was passed by the Additional Judicial Magistrate, Halol on 16.04.2025 and certified copy was applied on 18.04.2025 and a copy of record of Criminal Case No.1487 of 2021 was received by the applicant on 20.07.2025 and 14.08.2025 and therefore there was delay of 75 days.

3. Having heard learned advocate for the applicant, sufficient reasons have been stated in not filing the application within the period of limitation.

4. In view of the same, the present application is allowed and accordingly disposed of. The delay is hereby condoned.

(SANJEEV J.THAKER,J) URIL RANA