Gopalbhai Guljibhai Tadvi vs Sagar Arvindbhai Patel
2025 Latest Caselaw 7564 Guj

Gujarat High Court

Gopalbhai Guljibhai Tadvi vs Sagar Arvindbhai Patel on 15 October, 2025

                                                                                                              NEUTRAL CITATION




                              C/CA/5142/2025                                  ORDER DATED: 15/10/2025

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                         R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 5142 of
                                                       2025
                                        In F/FIRST APPEAL NO. 28835 of 2025
                      ==========================================================
                                                 GOPALBHAI GULJIBHAI TADVI
                                                          Versus
                                               SAGAR ARVINDBHAI PATEL & ORS.
                      ==========================================================
                      Appearance:
                      ROBIN PRASAD(9344) for the Applicant(s) No. 1
                      ==========================================================
                         CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI
                                          Date : 15/10/2025
                                           ORAL ORDER

1. Heard learned counsel for the applicant.

2. Learned counsel for the applicant submitted that the applicant is aged about 77 years, therefore owing to the old age, he could not prefer the appeal within the period of limitation. He further submitted that not only this, the applicant could not arrange the sufficient fund to affix the Court fee and meet the other expenses involved in preferring the appeal. Therefore, the delay of 61 days has occasioned in preferring the appeal against the impugned judgment and award.

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

(MOOL CHAND TYAGI, J) HARSHIT