Zala Bharatsinh Deepsinh vs The State Of Gujarat
2021 Latest Caselaw 3995 Guj

           C/CA/904/2020                                       ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/CIVIL APPLICATION NO. 904 of 2020

                   In F/SECOND APPEAL NO. 4059 of 2020

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                           ZALA BHARATSINH DEEPSINH
                                     Versus
                             THE STATE OF GUJARAT
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Appearance:
MR.HIREN M MODI(3732) for the Applicant(s) No. 1
 for the Respondent(s) No. 2,4
RULE SERVED(64) for the Respondent(s) No.
1,10,11,12,13,13.1,13.2,13.3,2.1,2.2,2.3,3,4.1,4.2,4.3,5,6,7,8,9
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                Date : 09/03/2021

                                 ORAL ORDER

1. Heard learned advocate Mr. Hiren Modi on behalf of the

applicant.

2. Though served, nobody appears for the respondents.

3. The present application is preferred praying for

condoning the delay of 20 days which is occurred in

challenging the judgment and order passed by the 2nd

Additional District Judge, Modasa in Regular Civil Appeal

No. 25/2018 dated 27.09.2019 whereby the judgment and

order passed by learned Principal Senior Civil Judge, Modasa in

C/CA/904/2020 ORDER

Regular Civil Suit No.20/2015 dated 05.03.2018 was

confirmed.

4. Considering the submissions made by learned advocate

Mr. Modi and considering the averments made in the

application, reasonable cause has been made out in filing the

Second Appeal. Hence the delay of 20 days is hereby

condoned. Application is allowed on the above terms.

(NIKHIL S. KARIEL,J) MAYA S. CHAUHAN