Bhartiben Ranabhai Solanki vs Kuldipsinh Laljibhai Lakum
2025 Latest Caselaw 7243 Guj

Gujarat High Court

Bhartiben Ranabhai Solanki vs Kuldipsinh Laljibhai Lakum on 6 October, 2025

                                                                                                             NEUTRAL CITATION




                             C/CA/3628/2025                                   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. 3628
                                               of 2025

                                          In F/FIRST APPEAL NO. 21008 of 2025

                      ==========================================================
                                            BHARTIBEN RANABHAI SOLANKI
                                                        Versus
                                          KULDIPSINH LALJIBHAI LAKUM & ORS.
                      ==========================================================
                      Appearance:
                      NISHIT A BHALODI(9597) for the Applicant(s) No. 1
                      MR DHAIRYAWAN D BHATT(11817) for the Respondent(s) No. 3,5
                      NOTICE NOT RECD BACK for the Respondent(s) No. 4
                      NOTICE UNSERVED 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 134 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 134 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 intentional nor malafide but has occasioned owing to the

NEUTRAL CITATION

C/CA/3628/2025 ORDER DATED: 06/10/2025

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reasons as stated in the application.

4. On the other hand, learned advocate Mr. D. D. Bhatt

appearing on behalf of the respondents no.3 and 5 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. D. D. Bhatt appearing on behalf of the respondents no.3 and

5 in the First Appeal.

(MOOL CHAND TYAGI, J) CDP