Lhs Of Decd. Umeshbhai Ramaniklal Jadav vs Rakeshbhai Chandulal Gohil
2025 Latest Caselaw 6758 Guj

Gujarat High Court

Lhs Of Decd. Umeshbhai Ramaniklal Jadav vs Rakeshbhai Chandulal Gohil on 18 September, 2025

                                                                                                                   NEUTRAL CITATION




                              C/CA/4744/2025                                        ORDER DATED: 18/09/2025

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                         R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4744 of
                                                       2025
                                        In F/FIRST APPEAL NO. 23894 of 2025
                       ==========================================================
                                  LHS OF DECD. UMESHBHAI RAMANIKLAL JADAV & ORS.
                                                      Versus
                                        RAKESHBHAI CHANDULAL GOHIL & ORS.
                       ==========================================================
                       Appearance:
                       MR Y J PATEL(3985) for the Applicant(s) No. 1,1.1,1.2
                       ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                                               Date : 18/09/2025

                                                                ORAL ORDER

1. Heard learned counsel for the applicant.

2. Learned counsel for the applicant, submitted that the delay of 16 days has occasioned owing to the reason that the considerable time was wasted in taking the legal advice for challenging the impugned judgment and award. He further submitted that the delay is neither intentional nor malafide but has occasioned owing to the reasons stated in Paragraph nos.3 and 4 of the application.

3. Having considered the submission of the learned counsel for the applicant, in my considered view, that the delay has been sufficiently explained and therefore, the same is deserved to be condoned and accordingly, the delay is condoned. No order as to costs.

(MOOL CHAND TYAGI, J) HARSHIT