Ishwarprasad Shivram Meena vs Kavita Ishwarprasad Meena D/O ...
2021 Latest Caselaw 5573 Guj

 C/CA/940/2020                                         ORDER DATED: 07/06/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/CIVIL APPLICATION NO. 940 of 2020

                    In F/FIRST APPEAL NO. 4990 of 2020

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                     ISHWARPRASAD SHIVRAM MEENA
                               Versus
            KAVITA ISHWARPRASAD MEENA D/O ASHOK MEENA
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Appearance:
MR HARSH N PAREKH(6951) for the Applicant(s) No. 1
MR RITURAJ M MEENA(3224) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE J.B.PARDIWALA
        and
        HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                             Date : 07/06/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)

The opponent (original defendant) although served with the notice of rule issued by this Court yet has chosen not to remain present before this Court either in person or through an advocate and oppose this application seeking condonation of delay of 474 days in filing the appeal by the applicant (original plaintiff).

Having gone through the averments made in this application, we are convinced with the sufficient cause assigned by the applicant for the purpose of condoning the delay of 474 days in preferring the appeal against the judgment and decree passed by the Family Court, Vadodara. The

C/CA/940/2020 ORDER DATED: 07/06/2021

delay of 474 days is hereby accordingly condoned. Rule made absolute.

The civil application stands disposed of. The main matter shall be now notified for admission.

(J. B. PARDIWALA, J)

(VAIBHAVI D. NANAVATI,J) K.K. SAIYED