Gunvantbhai Arjanbhai Patel vs Vijendrasing Dineshsing Rajput
2026 Latest Caselaw 218 Guj

Gujarat High Court

Gunvantbhai Arjanbhai Patel vs Vijendrasing Dineshsing Rajput on 22 January, 2026

                                                                                                                    NEUTRAL CITATION




                              C/CA/153/2026                                        ORDER DATED: 22/01/2026

                                                                                                                    undefined




                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 153
                                                of 2026

                                              In F/CROSS OBJECTION/40006/2025
                                                 In R/FIRST APPEAL/3003/2025

                      ==============================================
                                    GUNVANTBHAI ARJANBHAI PATEL & ORS.
                                                     Versus
                                   VIJENDRASING DINESHSING RAJPUT & ORS.
                      ==============================================
                      Appearance:
                      NISHIT A BHALODI(9597) for the Applicant(s) No. 1,2,3
                      ==============================================
                        CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                        Date : 22/01/2026
                                                          ORAL ORDER

1. Heard learned advocate for the applicants.

2. This application is filed under Section 5 of the Limitation Act for

condonation of delay of 62 days caused in filing the captioned cross

objections on the ground of arrangement of fees and expenses involved in

filing of the cross objection.

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 SUPREME

COURT 3222, therefore, the delay of 62 days as explained by the

learned advocate for the applicants is considered. The application is

accordingly allowed.

(HASMUKH D. SUTHAR,J) ANKIT JANSARI