Kothari Shri Viveksagar Guru Vishnu ... vs Manubhai Matrabhai Dhandhal
2025 Latest Caselaw 7961 Guj

Gujarat High Court

Kothari Shri Viveksagar Guru Vishnu ... vs Manubhai Matrabhai Dhandhal on 14 November, 2025

                                                                                                               NEUTRAL CITATION




                                C/CA/4723/2025                                  ORDER DATED: 14/11/2025

                                                                                                                undefined




                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4723 of
                                                    2025

                                     In F/CIVIL REVISION APPLICATION NO. 23222 of 2025
                       ==========================================================
                         KOTHARI SHRI VIVEKSAGAR GURU VISHNU SWAMI ATHANAWALA &
                                                  ORS.
                                                  Versus
                                   MANUBHAI MATRABHAI DHANDHAL & ORS.
                       ==========================================================
                       Appearance:
                       MR MRUGEN K PUROHIT(1224) for the Applicant(s) No. 1,2,3
                       MS HEMALI SONI, AGP for the Respondent(s) No. 2
                       MR. PANAM C SONI(7035) for the Respondent(s) No. 1
                       NOTICE SERVED for the Respondent(s) No. 3,4,5,6
                       ==========================================================
                         CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                            Date : 14/11/2025

                                                             ORAL ORDER

Learned advocate Mr. Kaash Thakkar submits that he has instructions to appear for respondent nos.3 to 5. He is permitted to file Vakalatnama.

Heard learned advocates for the parties. Seeking condonation of delay of 14 days in preferring Civil Revision Application challenging judgment and order passed by learned Trial Court rejecting application under Order 7 Rule 11 of CPC mainly on the ground that applicant herein was out of country; in the facts of the case as well as considering smallness of delay without entering into merits of the case, delay caused in preferring Civil Revision Application is condoned.

The Civil Application stands disposed of.

(J. C. DOSHI,J) SATISH