Ratilal Veljibhai Kasundra vs Hareshbhai Dayabhai Bhimani
2025 Latest Caselaw 6881 Guj

Gujarat High Court

Ratilal Veljibhai Kasundra vs Hareshbhai Dayabhai Bhimani on 23 September, 2025

                                                                                                             NEUTRAL CITATION




                             C/CA/4341/2025                                   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. 4341
                                               of 2025

                                         In F/FIRST APPEAL NO. 25476 of 2025

                      ==========================================================
                                            RATILAL VELJIBHAI KASUNDRA
                                                       Versus
                                        HARESHBHAI DAYABHAI BHIMANI & ORS.
                      ==========================================================
                      Appearance:
                      MR AR PATEL(5838) for the Applicant(s) No. 1
                      ==========================================================

                        CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                                        Date : 23/09/2025

                                                           ORAL ORDER

1. The present application has been preferred for seeking

condonation of delay of 161 days caused in preferring the appeal

against the impugned judgment and award.

2. Heard learned advocate for the applicant.

3. Learned advocate for the applicant submitted that the

delay of 161 days occasioned in preferring the appeal owing to

the reasons that the applicant could not obtain the certified copy

of the impugned judgment and award within a time and further

he could not find the advocate to prefer the appeal. Therefore,

the sufficient time has been wasted in obtaining the certified

copy. He further submitted that the delay is neither intentional

NEUTRAL CITATION

C/CA/4341/2025 ORDER DATED: 23/09/2025

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nor malafide but has occasioned owing to the reasons stated in

para-5 of the application.

4. Having considered the submissions of the learned advocate

for the applicant and having regard to the ground for delay

pressed into service for condoning the delay, I am of the

considered view that the delay has been sufficiently explained

and the same deserves to be condoned. Accordingly, the delay is

condoned. No order as to costs.

(MOOL CHAND TYAGI, J) CDP