Hemlataben Sanjaybhai Rana (Deleted) vs Chhotu Shriram Ratan Mukhiya (Deleted)
2025 Latest Caselaw 6952 Guj

Gujarat High Court

Hemlataben Sanjaybhai Rana (Deleted) vs Chhotu Shriram Ratan Mukhiya (Deleted) on 25 September, 2025

                                                                                                                NEUTRAL CITATION




                              C/CA/4931/2025                                    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. 4931
                                               of 2025

                                          In F/FIRST APPEAL NO. 28582 of 2025

                      ==========================================================
                                HEMLATABEN SANJAYBHAI RANA (DELETED) & ORS.
                                                  Versus
                               CHHOTU SHRIRAM RATAN MUKHIYA (DELETED) & ORS.
                      ==========================================================
                      Appearance:
                      NISHIT A BHALODI(9597) for the Applicant(s) No. 1,2,3
                      ==========================================================

                         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 38 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 38 days has occasioned owing to the poverty of the

applicant and as he could not arrange the finance for preferring

the appeal. He further submitted that the delay is neither

intentional nor malafide but has occasioned owing to the reasons

as stated in paragraph 3 of the application.

4. Having considered the submissions of the learned advocate

NEUTRAL CITATION

C/CA/4931/2025 ORDER DATED: 25/09/2025

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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