Tarulataben Jayeshbhai Prajapati vs Jayesh Vinodbhai Prajapati
2026 Latest Caselaw 494 Guj

Gujarat High Court

Tarulataben Jayeshbhai Prajapati vs Jayesh Vinodbhai Prajapati on 10 February, 2026

                                                                                                              NEUTRAL CITATION




                               C/CA/6082/2025                                 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. 6082 of
                                                         2025
                                            In F/FIRST APPEAL/25904/2025
                       ==========================================================
                                                TARULATABEN JAYESHBHAI PRAJAPATI
                                                             Versus
                                                JAYESH VINODBHAI PRAJAPATI & ORS.
                       ==========================================================
                       Appearance:
                       MR. JAINAM M SHAH(17596) for the Applicant(s) No. 1
                       MS KIRTI S PATHAK(9966) for the Respondent(s) No. 3
                       NOTICE SERVED 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 119 days caused in filing the appeal on the ground mentioned in para 3 to 9 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 119 days as explained by the learned advocate for the applicant is considered. The application is accordingly allowed.

(HASMUKH D. SUTHAR,J) ALI