Vaishaliben D/O Chandrakantbhai ... vs Hitesh Ishwarbhai Patel
2022 Latest Caselaw 5955 Guj

   R/CR.MA/4701/2022                            ORDER DATED: 05/07/2022



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/CRIMINAL MISC.APPLICATION NO. 4701 of 2022
                               In
         R/CRIMINAL REVISION APPLICATION NO. 257 of 2022

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  VAISHALIBEN D/O CHANDRAKANTBHAI DESAIBHAI PATEL AND W/O
                   HITESH ISHWARBHAI PATEL
                             Versus
                   HITESH ISHWARBHAI PATEL
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Appearance:
MS RAKSHA S DIKSHIT(5568) for the Applicant(s) No. 1,2
MR MANTHAN K BHATT(6549) for the Respondent(s) No. 1
Ms M. H. BHATT, APP for the Respondent(s) No. 2
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE
                  Date : 05/07/2022
                   ORAL ORDER

1. Rule. Learned APP waives service of notice of Rule for and on behalf of Respondent No.2-State.

2. By this application under section 5 of the Limitation Act, 1963, the applicant seeks condonation of delay caused in filing Criminal Revision Application No. 257 of 2022 against the judgment and order dated 25.02.2015 passed by the learned Principal Judge, Family Court, Anand in Criminal Misc. Application No.501 of 2013.

3. Having regard to the submissions advanced by the learned advocate for the applicant and more particularly considering the averments made in the memorandum of application, this Court deems it not fit to accept the prayer made by the applicant to condone the delay as sought for, as such a delay has not been sufficiently explained by the applicant. The

R/CR.MA/4701/2022 ORDER DATED: 05/07/2022

application, therefore, stands rejected. Notice stands discharged

(SAMIR J. DAVE,J) MEHUL B. TUVAR