Madhuben Pankajbhai Vasava vs Arjuddin Mahmuddin (Deleted)
2025 Latest Caselaw 6680 Guj

Gujarat High Court

Madhuben Pankajbhai Vasava vs Arjuddin Mahmuddin (Deleted) on 16 September, 2025

                                                                                                                   NEUTRAL CITATION




                              C/CA/4784/2025                                        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. 4784 of
                                                        2025
                                         In F/FIRST APPEAL NO. 28605 of 2025

                      ==========================================================
                                           MADHUBEN PANKAJBHAI VASAVA & ORS.
                                                        Versus
                                          ARJUDDIN MAHMUDDIN (DELETED) & 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 applicants.

2. Learned counsel for the applicants, submitted that the delay of 107 days has occasioned in preferring the appeal against the impugned judgment and award dated 31.01.2025 passed in MACP No.493/2019. He further submitted that owing to the poverty of the applicants, as the applicants could not arrange the finance for payment of Court fee and other expenses. Therefore, the delay of 107 days has occasioned.

3. Having considered the submission of the learned counsel for the applicants, I am of the considered view that the delay has been properly explained. Therefore, the same is deserved to be condoned and hence, accordingly, the application is allowed. No order as to costs.

(MOOL CHAND TYAGI, J) HARSHIT