Rajubhai Gagalbhai Raval vs Pritiben Sanabhai Raval
2021 Latest Caselaw 1699 Guj

            C/CA/3444/2019                                ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CIVIL APPLICATION NO. 3444 of 2019
              In F/FIRST APPEAL NO. 32616 of 2019
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                  RAJUBHAI GAGALBHAI RAVAL
                             Versus
                   PRITIBEN SANABHAI RAVAL
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Appearance:
DARSHIT R BRAHMBHATT(8011) for the Applicant(s) No. 1
MR SALIM M SAIYED(5172) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA
         and
         HONOURABLE MR. JUSTICE A.S. SUPEHIA
                       Date : 04/02/2021
                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

Heard learned advocates for the respective parties.

2. Delay of 49 days have taken place in preferring the First Appeal.

3. The appeal is against the judgment and order of the Family Court, Nadiad.

4. Looking to the nature of the controversy and the averments made to explain the delay, same deserves to be condoned.

5. Accordingly, delay of 49 days is condoned. The present application is allowed. Rule is made absolute.

(N.V.ANJARIA, J)

(A. S. SUPEHIA, J) Manshi