Nayanben Harshadbhai (Deleted) vs Babubhai Karsanbhai Vasava
2025 Latest Caselaw 6678 Guj

Gujarat High Court

Nayanben Harshadbhai (Deleted) vs Babubhai Karsanbhai Vasava on 16 September, 2025

                                                                                                             NEUTRAL CITATION




                              C/CA/4777/2025                                  ORDER DATED: 16/09/2025

                                                                                                              undefined




                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                           R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4777 of
                                                        2025
                                         In F/FIRST APPEAL NO. 28442 of 2025

                      ==========================================================
                                        NAYANBEN HARSHADBHAI (DELETED) & ORS.
                                                       Versus
                                          BABUBHAI KARSANBHAI VASAVA & ORS.
                      ==========================================================
                      Appearance:
                      NISHIT A BHALODI(9597) for the Applicant(s) No. 1,2,3,4
                      ==========================================================
                           CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI
                                            Date : 16/09/2025
                                            ORAL ORDER

1. Heard learned counsel for the applicant.

2. Learned counsel for the applicant, submitted that the appeal could not be preferred within the period of limitation, as the applicant could not arrange the necessary finance for paying the Court fee and other expenses. He further submitted that in arranging the money for preferring the appeal, a delay of 158 days has occasioned in preferring the appeal against the impugned judgment and award dated 09.10.2024 passed in MACP No.112/2015.

3. Having considered the submission of the learned counsel for the applicant, I am of the considered view that the delay has been sufficiently explained, therefore the delay is condoned. No order as to costs.

(MOOL CHAND TYAGI, J) HARSHIT