Saumil Satishkumar Sharma vs Krupa Saumilkumar Sharma D/O. ...
2025 Latest Caselaw 7109 Guj

Gujarat High Court

Saumil Satishkumar Sharma vs Krupa Saumilkumar Sharma D/O. ... on 30 September, 2025

Author: Sangeeta K. Vishen

Bench: Sangeeta K. Vishen

                                                                                                       NEUTRAL CITATION




                               C/CA/3957/2025                           ORDER DATED: 30/09/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3957 of
                                                       2025
                                        In F/FIRST APPEAL NO. 23147 of 2025

                        ==========================================================
                                       SAUMIL SATISHKUMAR SHARMA
                                                  Versus
                        KRUPA SAUMILKUMAR SHARMA D/O. PUNAMCHAND SHASHTRI (SINCE
                                            DECEASED) & ORS.
                        ==========================================================
                        Appearance:
                        MR BAIJU JOSHI(1207) for the Applicant(s) No. 1
                        RULE NOT RECD BACK for the Respondent(s) No. 1
                        RULE SERVED BY DS for the Respondent(s) No. 2,3
                        RULE THROUGH SPEED POST SERVED for the Respondent(s) No. 1
                        ==========================================================

                          CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                                and
                                HONOURABLE MS. JUSTICE NISHA M. THAKORE

                                                  Date : 30/09/2025
                                                    ORAL ORDER

(PER : HONOURABLE MS. JUSTICE SANGEETA K. VISHEN)

By this application, the applicant has prayed for condoning the delay of 83 days caused in preferring the captioned First Appeal.

2. Mr Baiju Joshi, learned advocate for the applicant states that immediately after the judgment was rendered, certified copy was applied for. As the applicant was desirous of having the custody of his daughter, however, in getting copies, meeting lawyer, providing information, time got consumed and in the process, there occurred a delay of 83 days. It is submitted that the delay is bona fide and same be condoned.

3. Respondent nos.2 and 3 though served, have chosen not to

NEUTRAL CITATION

C/CA/3957/2025 ORDER DATED: 30/09/2025

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enter appearance.

4. Having regard to the averments, so also the submissions made, this Court is of the considered opinion that the delay has been sufficiently explained and deserves to be condoned and is hereby, condoned. Civil Application succeeds and is accordingly, allowed. Rule is made absolute. No order as to costs.

(SANGEETA K. VISHEN,J)

(NISHA M. THAKORE,J) BINOY B PILLAI