Vimalbhai Mansukhlal Joshi vs Malaben W/O Ketanbhai Harsukhlal ...
2026 Latest Caselaw 361 Guj

Gujarat High Court

Vimalbhai Mansukhlal Joshi vs Malaben W/O Ketanbhai Harsukhlal ... on 3 February, 2026

                                                                                                                        NEUTRAL CITATION




                             C/CA/4937/2024                                           ORDER DATED: 03/02/2026

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                        R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4937 of
                                                       2024
                                          In F/FIRST APPEAL/20712/2024
                      ==========================================================
                                        VIMALBHAI MANSUKHLAL JOSHI
                                                   Versus
                             MALABEN W/O KETANBHAI HARSUKHLAL DHARADEV & ANR.
                      ==========================================================
                      Appearance:
                      MS.POOJA JANI for DIPAK N JOSHI(1689) for the Applicant(s) No. 1
                      MS. SUMAN RATHOD(15209) for the Applicant(s) No. 1
                      MASUMI V NANAVATY(9321) for the Respondent(s) No. 2
                      MR VIBHUTI NANAVATI(513) for the Respondent(s) No. 2
                      MR. MAULIK M SONI(7249) for the Respondent(s) No. 1
                      ==========================================================
                        CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                                                          Date : 03/02/2026

                                                            ORAL ORDER

1. This application is filed for condonation of delay of 194

days occurred in filing the first appeal.

2. Heard learned advocate Ms.Pooja Jani for the applicant.

3. Considering the averments made in the application,

more particularly, the grounds (a) to (c), this Court

deems it fit to allow this application. In view of the same,

this application is allowed and delay of 194 days in filing

the first appeal is hereby condoned.

4. Registry is directed to reflect the name of learned

advocate who appear in the civil application for

condonation of delay, if note is filed by the concerned

learned advocate.

(M. K. THAKKER,J) ARCHANA S. PILLAI