Rajeshbhai Shankarbhai Patel vs Kalpeshkumar Babubhai Patel
2025 Latest Caselaw 6946 Guj

Gujarat High Court

Rajeshbhai Shankarbhai Patel vs Kalpeshkumar Babubhai Patel on 25 September, 2025

                                                                                                             NEUTRAL CITATION




                             C/CA/4904/2025                                   ORDER DATED: 25/09/2025

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4904
                                               of 2025

                                         In F/FIRST APPEAL NO. 27178 of 2025

                      ==========================================================
                                           RAJESHBHAI SHANKARBHAI PATEL
                                                       Versus
                                        KALPESHKUMAR BABUBHAI PATEL & ANR.
                      ==========================================================
                      Appearance:
                      MR VA MANSURI(2880) for the Applicant(s) No. 1
                      ==========================================================

                        CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                                        Date : 25/09/2025

                                                            ORAL ORDER

1. The present application has been preferred for seeking condonation of delay of 152 days occasioned 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 applicant could not prefer the appeal in time owing to the reasons of the poverty of the applicant and non-communication of the impugned judgment and award in time by the learned advocate for the applicant. He further submitted that the delay is neither intentional nor malafide but has occasioned owing to the reasons as stated in paragraph-3 to 6 of the application.

4. Having considered the submissions of the learned advocate for the applicant and having regard to the reasons as stated in

NEUTRAL CITATION

C/CA/4904/2025 ORDER DATED: 25/09/2025

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the application, I am of the considered view that the delay has been sufficiently explained and therefore, the same deserves to be condoned and accordingly the delay is condoned. No order as to costs.

(MOOL CHAND TYAGI, J) CDP