Sangitaben Pravinbhai Chauhan vs Shaileshbhai Jivabhai Bambhaniya
2026 Latest Caselaw 482 Guj

Gujarat High Court

Sangitaben Pravinbhai Chauhan vs Shaileshbhai Jivabhai Bambhaniya on 10 February, 2026

                                                                                                           NEUTRAL CITATION




                               C/CA/6071/2025                              ORDER DATED: 10/02/2026

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                        R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 6071 of
                                                      2025
                                          In F/FIRST APPEAL/9084/2025
                       ==========================================================
                                    SANGITABEN PRAVINBHAI CHAUHAN & ORS.
                                                      Versus
                                   SHAILESHBHAI JIVABHAI BAMBHANIYA & ORS.
                       ==========================================================
                       Appearance:
                       MR GAURANG K CHAUHAN(9858) for the Applicant(s) No. 1,2,3
                       MASUMI V NANAVATY(9321) for the Respondent(s) No. 3
                       MR VIBHUTI NANAVATI(513) for the Respondent(s) No. 3
                       NOTICE NOT RECD BACK for the Respondent(s) No. 1,2
                       ==========================================================
                         CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                      Date : 10/02/2026
                                                       ORAL ORDER

1. Heard learned advocates for the respective parties.

2. This application is filed under Section 5 of the Limitation Act for condonation of delay of 26 days caused in filing the appeal on the ground mentioned in para 3 and 4 of the application.

3. Having heard the learned advocates for the respective parties and considering the averments made in this application, it appears that sufficient cause is made out to condone the delay and in view of the judgment passed by the Hon'ble Apex Court in the case of N. Balakrishnan vs. N. Krishnamurthy, reported in AIR 1998 3222, therefore, the delay of 26 days as explained by the learned advocate for the applicant is considered. The application is accordingly allowed.

(HASMUKH D. SUTHAR,J) ALI