Savitaben Manubhai Bamaniya vs The State Of Gujarat
2021 Latest Caselaw 5721 Guj

 C/CA/879/2021                                         ORDER DATED: 09/06/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/CIVIL APPLICATION NO. 879 of 2021

                  In R/FIRST APPEAL NO. 1587 of 2021

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                    SAVITABEN MANUBHAI BAMANIYA
                                Versus
                        THE STATE OF GUJARAT
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Appearance:
MR VIJAY N RAVAL(2025) for the Applicant(s) No. 1
 for the Respondent(s) No. 2,3
MR MEET THAKKER, AGP 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 : 09/06/2021

                        ORAL ORDER

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

1. Rule returnable forthwith. Mr. Meet Thakker, the learned AGP waives service of notice of rule for and on behalf of the opponent no.1.

2. This is an application at the instance of original claimant seeking condonation of delay of 1979 days in preferring First Appeal against the judgment and award passed by the Principal Senior Civil Judge, Panchmahals at Godhra, dated 17.10.2014 in Land Reference Case No.160 of 2013.

3. It has been pointed that from the very same judgment and award four First Appeals of

C/CA/879/2021 ORDER DATED: 09/06/2021

different claimants have already been admitted by this Court and in such circumstances, it is prayed that the delay be condoned and the First Appeal of the present applicant may also be admitted.

4. In view of the aforesaid, the delay is hereby condoned. The application is allowed accordingly. Rule made absolute.

(J. B. PARDIWALA, J)

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