Maulik Linusbhai Christian vs Suzan Maulik Christian
2021 Latest Caselaw 1147 Guj

         C/CA/3207/2019                                       ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/CIVIL APPLICATION NO. 3207 of 2019

                   In F/FIRST APPEAL NO. 21016 of 2019

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                          MAULIK LINUSBHAI CHRISTIAN
                                     Versus
                           SUZAN MAULIK CHRISTIAN
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Appearance:
MR TEJAS P SATTA(3149) for the Applicant(s) No. 1
MR GAURANG K PATEL(2613) 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 : 25/01/2021

                        ORAL ORDER

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

Heard learned advocate Mr.Tejas Satta for the applicant and learned advocate Mr. Gaurang Patel for the respondent.

2. This application is filed for condonation of delay of 95 days which has taken place in preferring First Appeal against judgment and award dated 30.2.2019 passed by learned Judge, Family Court No.4, Ahmedabad in Family Suit No.301 of 2013.

3. While the learned advocate for the respondent vehemently objected to the condonation of delay, learned advocate for the applicant submitted that the applicant­ appellant met the advocate of the lower Court and sought for legal advice to prefer appeal before the High Court. This process took time which has resulted into delay to the aforesaid extent.

C/CA/3207/2019 ORDER

4. The dispute is matrimonial. In over all view, sufficient cause is made out to condone the delay.

5. Accordingly, this application is allowed. Delay of 95 days in preferring the First Appeal No.F/First Appeal No. 21016 of 2019 is condoned. Rule is made absolute.

(N.V.ANJARIA, J)

(A. S. SUPEHIA, J) Manshi