Rekhaba Wd/O Ravirajsinh Ranjeetsinh vs Ranjeetsinh Bhavansinh Parmar
2025 Latest Caselaw 8014 Guj

Gujarat High Court

Rekhaba Wd/O Ravirajsinh Ranjeetsinh vs Ranjeetsinh Bhavansinh Parmar on 17 November, 2025

                                                                                                                NEUTRAL CITATION




                             C/CA/4208/2025                                      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. 4208
                                                of 2025

                                          In F/FIRST APPEAL NO. 25141 of 2025

                      ==============================================
                               REKHABA WD/O RAVIRAJSINH RANJEETSINH & ORS.
                                                     Versus
                                   RANJEETSINH BHAVANSINH PARMAR & ORS.
                      ==============================================
                      Appearance:
                      MR RATHIN P RAVAL(5013) for the Applicant(s) No. 1,2,3
                      LEEN K DAVE(9559) for the Respondent(s) No. 6
                      MS DIMPLE A THAKER(6838) for the Respondent(s) No. 3
                      NOTICE NOT RECD BACK for the Respondent(s) No. 1,2
                      NOTICE SERVED for the Respondent(s) No. 4
                      NOTICE UNSERVED for the Respondent(s) No. 5
                      ==============================================

                           CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                        Date : 17/11/2025

                                                            ORAL ORDER

1. Heard learned Advocate for the applicant and learned Advocate for

the respondent no.3.

2. As the respondent nos.1 and 2 are driver and owner of the Truck

and the said Truck is insured by the respondent no.3, whereas, the

learned Advocate for the respondent no.6 has filed sick note, but the

Insurance Company i.e. respondent no.6, is already been exonerated and

said part is also not challenged in the appeal by the applicant. Considering

the said facts, today the present application for condonation of delay is

taken up for hearing.

3. This application is filed under Section 5 of the Limitation Act for

condonation of delay of 77 days caused in filing the captioned appeal on

the ground of managing funds and obtaining necessary papers.

                                                                                                                   NEUTRAL CITATION




                             C/CA/4208/2025                                        ORDER DATED: 17/11/2025

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4. Having heard the learned advocates for the respective parties and

considering the averments made in this application, it appears that

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, therefore, the delay of 77 days as explained by the

learned advocate for the applicant is considered. The application is

accordingly allowed.

(HASMUKH D. SUTHAR,J)

ANKIT JANSARI