Odhavbhai Alias Odhavbhai Jagshibhai ... vs The Director, Shri Gram Swaraj ...
2025 Latest Caselaw 8195 Guj

Gujarat High Court

Odhavbhai Alias Odhavbhai Jagshibhai ... vs The Director, Shri Gram Swaraj ... on 21 November, 2025

                                                                                                                   NEUTRAL CITATION




                             C/CA/4477/2025                                         ORDER DATED: 21/11/2025

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4477
                                               of 2025

                                          In F/FIRST APPEAL NO. 25651 of 2025

                      ==============================================
                             ODHAVBHAI ALIAS ODHAVBHAI JAGSHIBHAI JADA & ANR.
                                                     Versus
                             THE DIRECTOR, SHRI GRAM SWARAJ EDUCATION & ANR.
                      ==============================================
                      Appearance:
                      NISHIT A BHALODI(9597) for the Applicant(s) No. 1,2
                      NOTICE SERVED for the Respondent(s) No. 1,2
                      ==============================================
                        CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                        Date : 21/11/2025

                                                            ORAL ORDER

1. Heard learned advocate for the applicant. Though served, none appears for the respondents.

2. This application is filed under Section 5 of the Limitation Act for condonation of delay of 120 days caused in filing the captioned appeal on the ground of arrangement of money and drafting the appeal.

3. 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 120 days as explained by the learned advocate for the applicant is considered. The application is accordingly allowed.

(HASMUKH D. SUTHAR,J) ANKIT JANSARI