Nital @ Niku W/O Kaushik Dahyabhai ... vs State Of Gujarat
2021 Latest Caselaw 900 Guj

       R/CR.MA/15247/2020                                  ORDER




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

      R/CRIMINAL MISC.APPLICATION NO. 15247 of 2020

   In R/CRIMINAL REVISION APPLICATION NO. 566 of 2020

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  NITAL @ NIKU W/O KAUSHIK DAHYABHAI VANKAR D/O DAHYABHAI
                   MATHURBHAI MAYAVANSHI
                            Versus
                      STATE OF GUJARAT
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Appearance:
MINESH D ERINPURIA(8512) for the Applicant(s) No. 1,2
MR.PRANAV TRIVEDI, ADDL. PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 1
YAGNIT D PATEL(9466) for the Respondent(s) No. 2
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                            Date : 20/01/2021

                             ORAL ORDER

Heard learned Advocate Shri Minesh D. Erinpuria for the applicants no.1 and 2, learned APP Shri Pranav Trivedi for the respondent - State and Shri Yagnit Patel for the respondent no.2.

By way of this application, the applicants pray for condoning the delay of 110 days which is occurred in filing of the revision application preferred for challenging the judgment and order dated 31.05.2019 passed by the Learned Family Court at Vadodara.

Learned Advocate Shri Erinpuria for the applicant submits that the issue in dispute between the family Court was essentially a matrimonial dispute and the parties have settled the dispute inter-se and therefore, after the order was passed by the learned Family Court, in the course of settlement some time had lapsed for which he

R/CR.MA/15247/2020 ORDER

prays for condoning the delay which has happened.

Learned Advocate Shri Yagnit Patel for the respondent no. 2 also confirms the fact of the settlement between the parties.

Learned APP Shri Pranav Trivedi for the respondent - State has taken strong objection for condoning the delay.

Considering the averments made in the application and considering the submissions of learned advocate Shri Erinpuria as well as learned Advocate Shri Patel, delay of 110 days occurred in preferring the present revision application is condoned.

The application is allowed.

(NIKHIL S. KARIEL,J) VARSHA DESAI