Balvantsinh Abhesinh Padhiyar vs State Of Gujarat
2021 Latest Caselaw 5753 Guj

 C/CA/875/2021                                         ORDER DATED: 09/06/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/CIVIL APPLICATION NO. 875 of 2021

                  In R/FIRST APPEAL NO. 1586 of 2021

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                   BALVANTSINH ABHESINH PADHIYAR
                               Versus
                         STATE OF GUJARAT
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Appearance:
MR VIMAL A PUROHIT(5049) for the Applicant(s) No. 1
SHRENIK R JASANI(9486) 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 25 days in preferring First Appeal against the judgment and award passed by the Principal Senior Civil Judge, Borsad, dated 14.11.2019 in Land Reference Case No.213 of 2017.

3. Considering the averments made in the

C/CA/875/2021 ORDER DATED: 09/06/2021

application for condonation of delay, we are satisfied that delay is sufficiently explained. Delay is, therefore, condoned. The application is allowed accordingly. Rule made absolute.

(J. B. PARDIWALA, J)

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