Legal Guardian And Father Of Kailash ... vs Arunkumar Satu
2026 Latest Caselaw 204 Guj

Gujarat High Court

Legal Guardian And Father Of Kailash ... vs Arunkumar Satu on 22 January, 2026

                                                                                                                  NEUTRAL CITATION




                              C/CA/236/2026                                      ORDER DATED: 22/01/2026

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO.
                                                236 of 2026

                                          In F/CROSS OBJECTION/37792/2025
                                             In R/FIRST APPEAL/756/2022

                      ============================================
                        LEGAL GUARDIAN AND FATHER OF KAILASH VELJI GANAVA VELJI
                                              VEERA GANAVA
                                                   Versus
                                        ARUNKUMAR SATU & ORS.
                      ============================================
                      Appearance:
                      MR A R DWIVEDI(11319) for the Applicant(s) No. 1
                      MS RV ACHARYA(1124) for the Respondent(s) No. 3
                      ============================================

                           CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                        Date : 22/01/2026

                                                            ORAL ORDER

1. Heard learned advocate for the applicant.

2. This application is filed under Section 5 of the Limitation Act for condonation of delay of 1317 days caused in filing the captioned cross objections on the ground of communication gap between the claimant and learned Advocate and the inured had mentally retarded and petition filed through his father and natural guardian and the applicant recently visited his Advocate and decided to file the appeal.

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.

NEUTRAL CITATION

C/CA/236/2026 ORDER DATED: 22/01/2026

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Balakrishnan vs. N. Krishnamurthy, reported in AIR 1998 SUPREME COURT 3222, and the fact that the First Appeal is already been admitted being First Appeal No.756 of 2022 and hence, the delay of 1317 days as explained by the learned advocate is considered. Accordingly, the present application is allowed.

(HASMUKH D. SUTHAR,J)

ANKIT JANSARI