Laxmanbhai Hemtabhai Chauhan vs Kamleshbhai Balabhai Makwana
2025 Latest Caselaw 6679 Guj

Gujarat High Court

Laxmanbhai Hemtabhai Chauhan vs Kamleshbhai Balabhai Makwana on 16 September, 2025

                                                                                                                   NEUTRAL CITATION




                              C/CA/4773/2025                                        ORDER DATED: 16/09/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                           R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4773 of
                                                        2025
                                         In F/FIRST APPEAL NO. 26173 of 2025

                      ==========================================================
                                         LAXMANBHAI HEMTABHAI CHAUHAN & ANR.
                                                        Versus
                                         KAMLESHBHAI BALABHAI MAKWANA & ORS.
                      ==========================================================
                      Appearance:
                      MR.HIREN M MODI(3732) for the Applicant(s) No. 1,2
                      ==========================================================

                           CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                                               Date : 16/09/2025
                                                                ORAL ORDER

1. Heard learned counsel for the applicants.

2. Learned counsel for the applicants, submitted that the delay of 66 days has occasioned in preferring the appeal against the impugned judgment and award dated 11.03.2025 passed in MACT (Aux.) No.589/2019. He further submitted that owing to the financial crisis, the applicants could not prefer the appeal within the period of limitation. He further submitted that they could manage the finance only after when the learned Tribunal has disbursed the amount of compensation.

3. Having considered the facts and circumstances of the present case, the delay is condoned. No order as to costs.

(MOOL CHAND TYAGI, J) HARSHIT