Minor Seemaben Panglabhai Thakor vs Vipulbhai Gandubhai Dolariya
2025 Latest Caselaw 6880 Guj

Gujarat High Court

Minor Seemaben Panglabhai Thakor vs Vipulbhai Gandubhai Dolariya on 23 September, 2025

                                                                                                            NEUTRAL CITATION




                               C/CA/4200/2025                                ORDER DATED: 23/09/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4200 of
                                                    2025

                                                In F/FIRST APPEAL NO. 23420 of 2025

                      ==========================================================
                                           MINOR SEEMABEN PANGLABHAI THAKOR
                                                          Versus
                                           VIPULBHAI GANDUBHAI DOLARIYA & ORS.
                      ==========================================================
                      Appearance:
                      NISHIT A BHALODI(9597) for the Applicant(s) No. 1
                      NOTICE SERVED for the Respondent(s) No. 1,2
                      ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                                         Date : 23/09/2025

                                                           ORAL ORDER

1. Heard learned counsel for the applicant.

2. Learned counsel for the applicant submitted that the present application is filed for seeking condonation of delay of 226 days in preferring the appeal against the impugned judgment and award dated 09.10.2024 passed by learned Tribunal, Rajkot in MACP No. 1309 of 2015. He further submitted that owing to the poverty of the applicant, the application for seeking permission to prefer the appeal as an indigent person, could not be filed in time. He further submitted that the delay is neither intentional nor mala-fide

NEUTRAL CITATION

C/CA/4200/2025 ORDER DATED: 23/09/2025

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but has occasioned owing to the reasons stated in paras 3 to 7 of the application.

3. Having considered the submissions of the learned counsel for the applicant and having regard to the fact that the applicant is a minor, the present application for seeking condonation of delay in preferring the application as an indigent person is allowed. No order as to costs.

(MOOL CHAND TYAGI, J) PD