Suresh Chandulal Vyas vs Jitendra Gensinh Ravat
2025 Latest Caselaw 7172 Guj

Gujarat High Court

Suresh Chandulal Vyas vs Jitendra Gensinh Ravat on 3 October, 2025

                                                                                                                NEUTRAL CITATION




                              C/CA/1577/2025                                    ORDER DATED: 03/10/2025

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1577
                                               of 2025

                                          In F/FIRST APPEAL NO. 36201 of 2024

                      ==========================================================
                                                   SURESH CHANDULAL VYAS
                                                           Versus
                                               JITENDRA GENSINH RAVAT & ORS.
                      ==========================================================
                      Appearance:
                      NISHIT A BHALODI(9597) 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 SERVED for the Respondent(s) No. 2
                      RULE UNSERVED for the Respondent(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                                         Date : 03/10/2025

                                                                ORAL ORDER

1. The present application has been preferred for seeking

condonation of delay of 56 days caused in preferring the appeal

against the impugned judgment and award.

2. Heard learned advocates for the parties.

3. Learned advocate for the applicant submitted that the

delay of 56 days has occasioned in preferring the appeal owing to

the poverty of the applicant as he could not arrange the finance

to pay the court fees and other expenses involved in preferring

the appeal. He further submitted that the delay is neither

NEUTRAL CITATION

C/CA/1577/2025 ORDER DATED: 03/10/2025

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intentional nor malafide but has occasioned owing to the reasons

as stated in the application.

4. On the other hand, learned advocate Mr. G. C. Mazmudar

appearing on behalf of the respondent no.3 submitted that

considering the facts and circumstances of the present case,

appropriate order may be passed.

5. Having considered the submissions of the learned advocate

for the applicant and having regard to the ground for delay

pressed into service, I am of the considered view that the delay

has been sufficiently explained and the same deserves to be

condoned. Accordingly, the delay is condoned. No order as to

costs. The present application is disposed of.

6. Registry is directed to reflect the name of learned advocate

Mr. G. C. Mazmudar on behalf of respondent no.3 in the First

Appeal.

(MOOL CHAND TYAGI, J) CDP