Gujarat State Road Transport ... vs Heir Of Deceased Aartiben Hareshbhai ...
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Gujarat High Court

Gujarat State Road Transport ... vs Heir Of Deceased Aartiben Hareshbhai ... on 23 September, 2025

                                                                                                             NEUTRAL CITATION




                             C/CA/4863/2025                                   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. 4863
                                               of 2025

                                         In F/FIRST APPEAL NO. 23657 of 2025

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                               GUJARAT STATE ROAD TRANSPORT CORPORATION
                                                 Versus
                           HEIR OF DECEASED AARTIBEN HARESHBHAI VADODARIYA,
                                HARESHBHAI CHATURBHAI VADODARIYA & ANR.
                      ==========================================================
                      Appearance:
                      MR HS MUNSHAW(495) 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 32 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 32 days has occasioned in preferring the appeal owing to the reasons that the certified copies of the impugned judgment and award could not be transmitted to the concerned advocate owing to the mistake of the clerk and therefore the delay has occasioned in obtaining the appropriate instructions from the head office of the applicant to prefer the appeal. He further submitted that the delay is neither intentional nor malafide. But

NEUTRAL CITATION

C/CA/4863/2025 ORDER DATED: 23/09/2025

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has occasioned owing to the reasons stated in the para-2 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, I am of the considered view that the delay has been sufficiently explained and the same deserves to be condoned. Accordingly, delay is condoned. No order as to costs.

(MOOL CHAND TYAGI, J) CDP