Dabhi Dineshbhai Dahyabhai vs Jitendrabhai @ Munnabhai Ratansang ...
2025 Latest Caselaw 7241 Guj

Gujarat High Court

Dabhi Dineshbhai Dahyabhai vs Jitendrabhai @ Munnabhai Ratansang ... on 6 October, 2025

                                                                                                             NEUTRAL CITATION




                             C/CA/3432/2025                                   ORDER DATED: 06/10/2025

                                                                                                              undefined




                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3432
                                               of 2025

                                          In F/FIRST APPEAL NO. 10415 of 2025

                      ==========================================================
                                      DABHI DINESHBHAI DAHYABHAI
                                                 Versus
                            JITENDRABHAI @ MUNNABHAI RATANSANG SINDHA & ORS.
                      ==========================================================
                      Appearance:
                      MR H M SHAH(3997) for the Applicant(s) No. 1
                      K K MAGHNANI(7543) for the Respondent(s) No. 3
                      MR K B MAGHNANI(9673) for the Respondent(s) No. 3
                      MR NIKUNT K RAVAL(5558) for the Respondent(s) No. 4
                      NOTICE SERVED for the Respondent(s) No. 1,2
                      ==========================================================

                        CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                                         Date : 06/10/2025

                                                            ORAL ORDER

1. The present application has been preferred for seeking

condonation of delay of 62 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 62 days has occasioned in preferring the appeal owing to

reasons that the applicant could not contact with the lawyer

within a period of limitation. He further submitted that the delay

is neither intentional nor malafide but has occasioned owing to

NEUTRAL CITATION

C/CA/3432/2025 ORDER DATED: 06/10/2025

undefined

the reasons as stated in the application.

4. On the other hand, learned advocate Mr. Nikunt K. Raval

appearing on behalf of the respondent no.4 and learned advocate

Mr. K. K. Maghnani 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

advocates for the parties 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. Nikunt K. Raval for the respondent no.4 and learned

advocate Mr. K. K. Maghnani for the respondent no.3 in the First

Appeal.

(MOOL CHAND TYAGI, J) CDP