Sonalben Jashwantsinh Sodhaparmar vs Bharatbhai Bhurabhai Patel
2025 Latest Caselaw 8203 Guj

Gujarat High Court

Sonalben Jashwantsinh Sodhaparmar vs Bharatbhai Bhurabhai Patel on 21 November, 2025

                                                                                                                 NEUTRAL CITATION




                             C/CA/4618/2025                                       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. 4618 of
                                                     2025
                                    In F/FIRST APPEAL NO. 26544 of 2025
                      ==========================================================
                                  SONALBEN JASHWANTSINH SODHAPARMAR
                                                    Versus
                                    BHARATBHAI BHURABHAI PATEL & ANR.
                      ==========================================================
                      Appearance:
                      MR.HIREN M MODI(3732) for the Applicant(s) No. 1
                      NOTICE SERVED for the Respondent(s) No. 2
                      NOTICE UNSERVED for the Respondent(s) No. 1
                      ==========================================================
                        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 331 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 331 days as explained by the learned advocate for the applicant is considered. The application is accordingly allowed.

(HASMUKH D. SUTHAR,J) GARVITA