Thakor Bachiben Babuji vs Ghanshyambhai Naranbhai Barot
2025 Latest Caselaw 6882 Guj

Gujarat High Court

Thakor Bachiben Babuji vs Ghanshyambhai Naranbhai Barot on 23 September, 2025

                                                                                                                 NEUTRAL CITATION




                             C/CA/4898/2025                                       ORDER DATED: 23/09/2025

                                                                                                                  undefined




                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4898
                                               of 2025

                                         In F/FIRST APPEAL NO. 20104 of 2025

                      ==========================================================
                                           THAKOR BACHIBEN BABUJI
                                                    Versus
                                     GHANSHYAMBHAI NARANBHAI BAROT & ORS.
                      ==========================================================
                      Appearance:
                      KAASH K THAKKAR(7332) for the Applicant(s) No. 1
                      MR KK THAKKAR(2834) for the Applicant(s) No. 1
                      ==========================================================

                        CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                                        Date : 23/09/2025

                                                           ORAL ORDER

1. Though the learned advocate for the applicant has filed

sick note, however, Mr. Shivam Joshi learned advocate

submitted that he has an instructions to argue the application.

2. The present application has been preferred for seeking

condonation of delay of 74 days caused in preferring the appeal

against the impugned judgment and award.

3. Heard learned advocate for the applicant.

4. Learned advocate for the applicant submitted that the

delay of 74 days has occasioned in preferring the appeal owing to

the reasons that the applicant could not arrange the finance as

the Insurance Company was exonerated. He further submitted

NEUTRAL CITATION

C/CA/4898/2025 ORDER DATED: 23/09/2025

undefined

that the delay is neither intentional nor malafide but has

occasioned owing to the poverty of the applicant.

5. Having considered the submissions of the learned advocate

for the applicant and having regard to the ground for delay

pressed into service, 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