Vajresh Amrutbhai Parmar vs Leelaben Vinodkumar Parmar
2025 Latest Caselaw 6953 Guj

Gujarat High Court

Vajresh Amrutbhai Parmar vs Leelaben Vinodkumar Parmar on 25 September, 2025

                                                                                                                NEUTRAL CITATION




                              C/CA/4889/2025                                    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. 4889
                                               of 2025

                                          In F/FIRST APPEAL NO. 24071 of 2025

                      ==========================================================
                                             VAJRESH AMRUTBHAI PARMAR
                                                       Versus
                                         LEELABEN VINODKUMAR PARMAR & 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 05 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 applicant could not communicate the status of the case within a time. 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 for the applicant and having regard to the fact that the delay has occasioned owing to the reasons of non-communication of impugned judgment and award to the claimants, therefore, I am

NEUTRAL CITATION

C/CA/4889/2025 ORDER DATED: 25/09/2025

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of the considered view that the ground pressed into service is sufficient to condone the delay. Hence, the delay is condoned and application stands allowed. No order as to costs.

(MOOL CHAND TYAGI, J) CDP