Shobhanaben Sureshbhai Parmar vs Bhaveshkumar Babubhai Talar
2025 Latest Caselaw 8202 Guj

Gujarat High Court

Shobhanaben Sureshbhai Parmar vs Bhaveshkumar Babubhai Talar on 21 November, 2025

                                                                                                                 NEUTRAL CITATION




                             C/CA/4605/2025                                       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. 4605 of
                                                     2025
                                    In F/FIRST APPEAL NO. 26583 of 2025
                      ==========================================================
                                  SHOBHANABEN SURESHBHAI PARMAR & ORS.
                                                    Versus
                                   BHAVESHKUMAR BABUBHAI TALAR & ANR.
                      ==========================================================
                      Appearance:
                      MR.HIREN M MODI(3732) for the Applicant(s) No. 1,2,3,4,5
                      NOTICE NOT RECD BACK for the Respondent(s) No. 1
                      NOTICE SERVED for the Respondent(s) No. 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 92 days caused in filing the captioned appeal on the ground of administrative approval and other administrative reasons.

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 3222, therefore, the delay of 92 days as explained by the learned advocate for the applicant is considered. The application is accordingly allowed.

(HASMUKH D. SUTHAR,J) GARVITA