Rameshbhai Chhitabhai Patel vs Jitendrakumar Ramanbhai Patanwadia
2025 Latest Caselaw 7413 Guj

Gujarat High Court

Rameshbhai Chhitabhai Patel vs Jitendrakumar Ramanbhai Patanwadia on 10 October, 2025

                                                                                                              NEUTRAL CITATION




                              C/CA/5041/2025                                  ORDER DATED: 10/10/2025

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                         R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 5041 of
                                                       2025
                                        In F/FIRST APPEAL NO. 24181 of 2025
                       ==========================================================
                                         RAMESHBHAI CHHITABHAI PATEL & ORS.
                                                      Versus
                                    JITENDRAKUMAR RAMANBHAI PATANWADIA & ORS.
                       ==========================================================
                       Appearance:
                       MR MOHSIN M HAKIM(5396) for the Applicant(s) No. 1,2,3,4
                       ==========================================================
                          CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI
                                           Date : 10/10/2025
                                            ORAL ORDER

1. Heard learned counsel for the applicant.

2. Learned counsel for the applicant submitted that the delay of 3 days has occasioned in preferring the appeal against the impugned judgment and award dated 18.04.2025 passed in MACP No.29/2014. He further submitted that the sufficient time was consumed in seeking the opinion of the advocate for preferring the appeal. He further submitted that the delay is neither intentional nor malafide but has occasioned owing to the reasons stated in the application.

3. Having considered the submissions of the learned counsel for the applicant and having regard to the grounds of delay pressed into service, I am of the considered view, constitutes a sufficient cause to condone the delay. Hence, the delay is condoned and the present application stands allowed. No order as to costs.

(MOOL CHAND TYAGI, J) HARSHIT