Lhrs Of Decd. Kiritbhai Ranabhai ... vs Hariram Gopal Lal Meena
2025 Latest Caselaw 8149 Guj

Gujarat High Court

Lhrs Of Decd. Kiritbhai Ranabhai ... vs Hariram Gopal Lal Meena on 20 November, 2025

Author: Sangeeta K. Vishen

Bench: Sangeeta K. Vishen

                                                                                                            NEUTRAL CITATION




                              C/CA/3971/2025                                ORDER DATED: 20/11/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3971 of
                                                    2025

                                               In F/FIRST APPEAL NO. 22923 of 2025

                       ==========================================================
                                  LHRS OF DECD. KIRITBHAI RANABHAI CHAUHAN & ORS.
                                                       Versus
                                          HARIRAM GOPAL LAL MEENA & ORS.
                       ==========================================================
                       Appearance:
                       MR. JAY M THAKKAR(6677) for the Applicant(s) No. 1
                       MR GC MAZMUDAR(1193) for the Respondent(s) No. 3
                       MR HG MAZMUDAR(1194) for the Respondent(s) No. 3
                       RULE THROUGH RPAD NOT RECEIVED BACK for the Respondent(s) No.
                       1,2
                       ==========================================================

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

                                               Date : 20/11/2025
                                                ORAL ORDER

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

1. By this application, the applicant has prayed for condoning the delay of 65 days caused in preferring the captioned first appeal.

2. Mr.Deep Hirani, learned Advocate appearing for Mr.Jay M Thakkar, 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 pronounced the applicant, who is taking care of her family was unable to take prompt steps; however, after putting various efforts information was gathered and instructions were received and were provided to the learned Advocate. As a result whereof, some time got consumed culminating into

NEUTRAL CITATION

C/CA/3971/2025 ORDER DATED: 20/11/2025

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delay of 65 days. It is urged that the delay is bona fide which may kindly be condoned.

3. Having regard to the averments made so also the oral submissions and explanation offered, this Court, is of the opinion that delay is sufficiently explained and hence, delay of 65 days caused in filing the captioned appeal deserves to be condoned and is hereby condoned.

4. Civil application succeeds and is accordingly allowed. Rule is made absolute. No order as to costs.

(SANGEETA K. VISHEN,J)

(NISHA M. THAKORE,J) SINDHU NAIR