Rakeshbhai Jashbhai Patel vs Sohanbhai Dahyabhai Patel
2025 Latest Caselaw 8012 Guj

Gujarat High Court

Rakeshbhai Jashbhai Patel vs Sohanbhai Dahyabhai Patel on 17 November, 2025

                                                                                                           NEUTRAL CITATION




                              C/CA/1031/2025                                ORDER DATED: 17/11/2025

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                         R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1031 of
                                                      2025
                                       In F/SECOND APPEAL NO. 2986 of 2025

                      ==========================================================
                                               RAKESHBHAI JASHBHAI PATEL & ANR.
                                                            Versus
                                                 SOHANBHAI DAHYABHAI PATEL
                      ==========================================================
                      Appearance:
                      MR AMIT P PATEL(3498) for the Applicant(s) No. 1,2
                      MR JINESH H KAPADIA(5601) for the Respondent(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                        Date : 17/11/2025

                                                         ORAL ORDER

The present application has been preferred for condonation of delay occasioned in filing the Second Appeal against the judgment and decree rendered by the learned Court below. There is a delay of 295 days in preferring the said appeal. The explanation delineated in paragraph 2 of the application, albeit not wholly convincing, nonetheless discloses the circumstances sought to be projected for such delay.

Be that as it may, in the larger interest of justice, and bearing in mind that the delay is of less than one year, this Court applying a pragmatic and justice-oriented approach, deems it appropriate to condone the delay.

Accordingly, the delay of 295 days stands condoned. The present Civil Application is allowed to the aforesaid extent.

(J. C. DOSHI,J) MANISH MISHRA