Kanubhai Mavjibhai Parmar vs Chirag Sumanbhai Patel
2025 Latest Caselaw 7453 Guj

Gujarat High Court

Kanubhai Mavjibhai Parmar vs Chirag Sumanbhai Patel on 13 October, 2025

                                                                                                              NEUTRAL CITATION




                              C/CA/5069/2025                                  ORDER DATED: 13/10/2025

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                         R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 5069 of
                                                       2025
                                        In F/FIRST APPEAL NO. 25382 of 2025
                      ==========================================================
                                                KANUBHAI MAVJIBHAI PARMAR
                                                          Versus
                                               CHIRAG SUMANBHAI PATEL & ORS.
                      ==========================================================
                      Appearance:
                      MR H M SHAH(3997) for the Applicant(s) No. 1
                      ==========================================================
                         CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI
                                          Date : 13/10/2025
                                           ORAL ORDER

1. Heard learned counsel for the applicant.

2. Learned counsel for the applicant submitted that the delay of 140 days has occasioned in preferring the appeal against the impugned judgment and award dated 20.12.2024 in MACP No.12/2019 owing to the reasons that the applicant could not arrange the necessary finance to pay the requisite Court fee 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 of poverty of the applicant.

3. Having considered the submission of the learned counsel for the applicant and having regard to the ground of delay pressed into service, in my 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