Keshav Swayam Sharma vs Pujaben Keshavbhai Sharma
2025 Latest Caselaw 7236 Guj

Gujarat High Court

Keshav Swayam Sharma vs Pujaben Keshavbhai Sharma on 6 October, 2025

Author: Sangeeta K. Vishen

Bench: Sangeeta K. Vishen

                                                                                                            NEUTRAL CITATION




                              C/CA/4130/2025                                ORDER DATED: 06/10/2025

                                                                                                            undefined




                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4130 of
                                                    2025

                                               In F/FIRST APPEAL NO. 23910 of 2025

                       ==========================================================
                                                    KESHAV SWAYAM SHARMA
                                                            Versus
                                                  PUJABEN KESHAVBHAI SHARMA
                       ==========================================================
                       Appearance:
                       MR ATIT D THAKORE(5290) for the Applicant(s) No. 1
                       MR PRATIK Y JASANI(5325) for the Respondent(s) No. 1
                       ==========================================================

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

                                                        Date : 06/10/2025

                                                ORAL ORDER

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

1. By this application, the applicant has prayed for condoning the delay of 86 days caused in preferring the captioned first appeal.

2. Ms.Dhruvika Sirodariya, learned Advocate appearing for Mr.Atit Thakore, learned Advocate for the applicant submitted that immediately after passing of the impugned judgment, necessary steps were taken. In fact, the applicant was unaware about the judgment. It is only when the police visited the applicant that the applicant, came to know about the judgment and thereafter, the applicant obtained necessary papers. After collecting the papers, necessary steps were taken and the appeal could be filed with a delay of 86 days. It is urged that the delay is bona fide which may kindly be

NEUTRAL CITATION

C/CA/4130/2025 ORDER DATED: 06/10/2025

undefined

condoned.

3. Mr.Urvesh Prajapati, learned Advocate appearing for Mr.Pratik Jasani, learned Advocate requests that appropriate order be passed.

4. Having regard to the averments made so also the oral submissions and explanation offered, this Court, is of the opinion that delay has been sufficiently explained and the delay of 86 days caused in filing the captioned appeal deserves to be condoned and is hereby condoned.

5. 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