Ashish Dinesh Virkar vs Varada Ashish Virkar
2025 Latest Caselaw 7237 Guj

Gujarat High Court

Ashish Dinesh Virkar vs Varada Ashish Virkar on 6 October, 2025

Author: Sangeeta K. Vishen

Bench: Sangeeta K. Vishen

                                                                                                                 NEUTRAL CITATION




                             C/CA/5015/2025                                      ORDER DATED: 06/10/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 5015 of
                                                     2025
                                      In F/FIRST APPEAL NO. 26738 of 2025
                      ==========================================================
                                                     ASHISH DINESH VIRKAR
                                                             Versus
                                                     VARADA ASHISH VIRKAR
                      ==========================================================
                      Appearance:
                      MR. RAAJEN D JADHAV(10026) for the Applicant(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 6 days caused in filing the captioned appeal.

2. Mr Anirudh N. Suchak, learned advocate for Mr Raajen D. Jadhav, learned advocate for the applicant has made submissions along the lines of the averments made in the application. It is submitted that the judgment was passed on 18.03.2025 dissolving the marriage of the appellant and the respondent on the ground of cruelty. Immediately after coming to know about rendering of the impugned judgment dated 18.03.2025, certified copy was applied on 20.03.2025 which was ready for delivery on 21.05.2025 and was delivered on 21.06.2025. As per the averments made, necessary steps were taken of collecting the papers, preparing, finalizing and filing the appeal. In the process, there occurred a delay of 6 days. It is urged that the delay is bona fide and deserves to be condoned.

3. Having regard to the averments made so also the oral submissions and considering the quantum of delay and explanation

NEUTRAL CITATION

C/CA/5015/2025 ORDER DATED: 06/10/2025

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offered, this Court, is of the opinion that delay of 6 days caused in filing the captioned appeal having sufficiently explained deserves to be condoned and is hereby condoned.

4. Civil application succeeds and is accordingly allowed. No order as to costs.

(SANGEETA K. VISHEN,J)

(NISHA M. THAKORE,J) RAVI P. PATEL