Divyaben Naranbhai Khanvani vs Amarbhai Bhikhubhai Raiyani
2025 Latest Caselaw 6760 Guj

Gujarat High Court

Divyaben Naranbhai Khanvani vs Amarbhai Bhikhubhai Raiyani on 18 September, 2025

                                                                                                                  NEUTRAL CITATION




                              C/CA/4807/2025                                       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. 4807 of
                                                    2025

                                               In F/FIRST APPEAL NO. 16411 of 2025

                       ==========================================================
                                           DIVYABEN NARANBHAI KHANVANI & ORS.
                                                         Versus
                                           AMARBHAI BHIKHUBHAI RAIYANI & ORS.
                       ==========================================================
                       Appearance:
                       MR MONAL S CHAGLANI(10240) for the Applicant(s) No. 1,2,3
                       ==========================================================

                         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 49 days has occasioned in preferring the present appeal owing to the reason that the learned advocate was dealing with the case before the learned Tribunal and has not intimated regarding the passing of the judgment and award, therefore, the appeal could not be preferred in time. He further submitted that the delay is neither intentional nor malafide, but has occasioned owing to the reason mentioned in Paragraph No.3 of the application.

3. Having considered the submission of the learned counsel for the applicant and the ground for delay pressed into service, I am of the considered view that the delay has been sufficiently explained. Therefore, the present application deserves to be allowed and

NEUTRAL CITATION

C/CA/4807/2025 ORDER DATED: 18/09/2025

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accordingly, the delay is condoned. No order as to costs.

(MOOL CHAND TYAGI, J) HARSHIT