Vilasben Shanabhai Tadvi vs South Gujarat Vij Company Limited
2021 Latest Caselaw 4327 Guj

          C/CA/1031/2020                                      ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/CIVIL APPLICATION NO. 1031 of 2020

                  In F/SECOND APPEAL NO. 42639 of 2019

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                     VILASBEN SHANABHAI TADVI
                               Versus
                 SOUTH GUJARAT VIJ COMPANY LIMITED
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Appearance:
MR MOHSIN M HAKIM(5396) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                              Date : 17/03/2021
                               ORAL ORDER

1. Heard learned Advocate Mr. M.T.M. Hakim for learned Advocate Mr. Mohsin M. Hakim for the applicant.

2. Though served, nobody appears on behalf of the respondents.

3. By way of this application the applicant has prayed for condoning the delay of 245 days caused in filing the captioned Second Appeal against the judgment and decree dated 19.01.2019 and 22.01.2019 respectively, passed by the learned Principal District Judge, Narmada at Rajpipla in Regular Civil Appeal No. 47 of 2018, confirming the judgment dated 13.07.2018 passed in Review Application No. 01 of 2017 by the learned Senior Civil Judge, Narmada at Dediyapada and judgment and decree dated 24.08.2017 in Regular Civil Suit No. 63 of 2007 passed by the 2 nd Additional Senior Civil Judge, Narmada at Rajpipla.

4. Considering the submissions made by learned Advocate Mr. M.T.M. Hakim for the applicant and averments made in the application, the delay of

C/CA/1031/2020 ORDER

245 days caused in filing captioned Second Appeal against the judgment and decree dated 19.01.2019 and 22.01.2019, respectively passed by the learned Principal District Judge, Narmada at Rajpipla in Regular Civil Appeal No. 47 of 2018, confirming the judgment dated 13.07.2018 passed in Review Application No. 01 of 2017 by the learned Senior Civil Judge, Narmada at Dediyapada and judgment and decree dated 24.08.2017 in Regular Civil Suit No. 63 of 2007 passed by the 2nd Additional Senior Civil Judge, Narmada at Rajpipla, is hereby condoned. This application is allowed. Rule is made absolute.

(NIKHIL S. KARIEL,J) BDSONGARA