Jagdishbhai Manilal Thakor vs Sukhdev Ramlal Jat
2025 Latest Caselaw 8013 Guj

Gujarat High Court

Jagdishbhai Manilal Thakor vs Sukhdev Ramlal Jat on 17 November, 2025

                                                                                                                NEUTRAL CITATION




                               C/CA/4928/2025                                    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. 4928 of
                                                      2025

                                       In F/MISC. CIVIL APPLICATION NO. 19614 of 2025
                      ==========================================================
                                                JAGDISHBHAI MANILAL THAKOR & ORS.
                                                              Versus
                                                   SUKHDEV RAMLAL JAT & ANR.
                      ==========================================================
                      Appearance:
                      JATIN S SHERAWAT(9173) for the Applicant(s) No. 1,2,3,4
                      ==========================================================
                           CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                            Date : 17/11/2025

                                                             ORAL ORDER

1. Heard learned advocate for the applicants.

2. This application is filed under Section 5 of the Limitation Act for condonation of delay of 28 days caused in filing of restoration application in the captioned appeal.

3. Having heard the learned advocate for the applicant and considering the averments made in this application, more particularly para 5, 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 28 days as explained by the learned advocate for the applicant is considered. The application is accordingly allowed.

(HASMUKH D. SUTHAR,J) SUCHIT