Ramilaben @ Rasilaben Sanjaybhai Patel vs Chandubhai Ugabhai Humbal
2025 Latest Caselaw 7242 Guj

Gujarat High Court

Ramilaben @ Rasilaben Sanjaybhai Patel vs Chandubhai Ugabhai Humbal on 6 October, 2025

                                                                                                             NEUTRAL CITATION




                             C/CA/3572/2025                                   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. 3572
                                               of 2025

                                          In F/FIRST APPEAL NO. 35034 of 2024

                      ==========================================================
                                     RAMILABEN @ RASILABEN SANJAYBHAI PATEL
                                                      Versus
                                       CHANDUBHAI UGABHAI HUMBAL & ORS.
                      ==========================================================
                      Appearance:
                      MR. HEMAL SHAH(6960) for the Applicant(s) No. 1
                      NOTICE SERVED for the Respondent(s) No. 1,2,3,4
                      ==========================================================

                        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 73 days caused in preferring the appeal

against the impugned judgment and award.

2. Heard learned advocate for the applicant.

3. Learned advocate for the applicant submitted that the

delay of 73 days has occasioned in preferring the appeal owing to

the poverty of the applicant as she 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

intentional nor malafide but has occasioned owing to the reasons

as stated in the application.

NEUTRAL CITATION

C/CA/3572/2025 ORDER DATED: 06/10/2025

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4. The notices have been duly served upon all the

respondents. Despite service of notices, they have chosen not to

appear before the Court when the matter was called out.

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.

(MOOL CHAND TYAGI, J) CDP