Navinkumar Mohanlal Padhiyar vs Patel Priti D/O Sardarbhai And W/O ...
2025 Latest Caselaw 8061 Guj

Gujarat High Court

Navinkumar Mohanlal Padhiyar vs Patel Priti D/O Sardarbhai And W/O ... on 18 November, 2025

Author: Sangeeta K. Vishen

Bench: Sangeeta K. Vishen

                                                                                                                NEUTRAL CITATION




                             C/CA/4990/2025                                      ORDER DATED: 18/11/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4990 of
                                                   2025

                                              In F/FIRST APPEAL NO. 29361 of 2025

                      ==========================================================
                                         NAVINKUMAR MOHANLAL PADHIYAR
                                                     Versus
                           PATEL PRITI D/O SARDARBHAI AND W/O NAVINKUMAR MOHANLAL
                                                   PADHIYAR
                      ==========================================================
                      Appearance:
                      ARCHANABEN B GOSWAMI(8154) for the Applicant(s) No. 1
                      MR MAHENDRA U VORA(3034) for the Applicant(s) No. 1
                      RULE SERVED for the Respondent(s) No. 1
                      ==========================================================

                        CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                              and
                              HONOURABLE MS. JUSTICE NISHA M. THAKORE

                                               Date : 18/11/2025
                                                 ORAL ORDER

(PER : HONOURABLE MS. JUSTICE SANGEETA K. VISHEN)

1. By this application, the applicant has prayed for condoning the delay of 75 days caused in preferring the captioned first appeal.

2. Mr Mahendra U. Vora, learned advocate for the applicant has made submissions along the lines of the averments made in the application. It is submitted that after the judgment was passed, the Advocate was consulted. After taking necessary advice, that the steps were taken and papers were provided to the learned advocate. After getting necessary instructions and information, the appeal was prepared and filed. In the process, there occurred a delay of 75 days. It is urged that the delay is bona fide and may kindly be condoned.

3. Though served, the respondent has chosen not to enter appearance.

NEUTRAL CITATION

C/CA/4990/2025 ORDER DATED: 18/11/2025

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4. In view of the above and considering the explanation offered, this Court, is of the opinion that delay of 75 days caused in filing the captioned appeal deserves to be condoned and is hereby condoned.

5. Civil application succeeds and is accordingly allowed. Rule is made absolute to the aforesaid extent. No order as to costs.

(SANGEETA K. VISHEN,J)

(NISHA M. THAKORE,J) RAVI P. PATEL