Nilesh Dhansukhlal Doshi vs Rajdipsinh Sarupsinh Sidha
2025 Latest Caselaw 6807 Guj

Gujarat High Court

Nilesh Dhansukhlal Doshi vs Rajdipsinh Sarupsinh Sidha on 19 September, 2025

                                                                                                                  NEUTRAL CITATION




                            C/MCA/2086/2025                                         ORDER DATED: 19/09/2025

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 2086 of
                                                  2025

                                         In F/FIRST APPEAL NO. 16580 of 2025

                      ==========================================================
                                          NILESH DHANSUKHLAL DOSHI & ORS.
                                                        Versus
                                          RAJDIPSINH SARUPSINH SIDHA & ANR.
                      ==========================================================
                      Appearance:
                      MR. HEMAL SHAH(6960) for the Applicant(s) No. 1,2,3,4,5
                      ORTIS LAW OFFICES(12342) for the Applicant(s) No. 1,2,3,4,5
                      ==========================================================

                        CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                                        Date : 19/09/2025

                                                            ORAL ORDER

1. Heard learned advocate for the applicants. Learned

advocate for the applicants submitted that he has preferred the

First Appeal challenging the impugned judgment and award

dated 25.10.2023 passed in MACP no.192 of 2019 by the learned

Tribunal Kachchh at Bhuj.

2. He further submitted that the said appeal was filed on

belated stage but the application for condonation of delay could

not be preferred in time. Therefore, the said petition came to be

dismissed on the ground of non-removal of office objection. He

further submitted that the application for condonation of delay

NEUTRAL CITATION

C/MCA/2086/2025 ORDER DATED: 19/09/2025

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could not be received from the Department in time, therefore,

the appeal came to be dismissed for non-removal of office

objections.

3. Having considered the submissions of the learned advocate

for the applicants, the present application deserves to be

allowed. Accordingly the First Appeal is directed to be restored to

its original file. No order as to costs.

4. 10 days time is granted to the applicant to remove the

office objections, if any, thereafter Registry will take necessary

steps.

(MOOL CHAND TYAGI, J) CDP