Manish S/O. Natvarlal Vaghela vs Matruchhaya Orphanage ...
2022 Latest Caselaw 6015 Guj

   R/CR.MA/3881/2021                          ORDER DATED: 06/07/2022




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 3881 of 2021

        In R/CRIMINAL REVISION APPLICATION NO. 165 of 2021

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             MANISH S/O. NATVARLAL VAGHELA
                          Versus
   MATRUCHHAYA ORPHANAGE SPECIALISED ADOPTION AGENCY
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Appearance:
MR. RAJAN J PATEL(6775) for the Applicant(s) No. 1
DARSHIT R BRAHMBHATT(8011) for the Respondent(s) No. 1
MS MH BHATT, APP for the Respondent(s) No. 5,6
SERVED BY RPAD (R) for the Respondent(s) No. 2,3,4,7
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                          Date : 06/07/2022

                           ORAL ORDER

By this application under section 5 of the Limitation Act, 1963, the applicant seeks condonation of delay caused in filing the Criminal Revision Application No. 165 of 2021 against the judgment and order dated 15.01.2018 passed below Ex. 24 in Criminal Misc. Application No. 231 of 2017 passed by learned 3rd Additional District Judge, Kheda at Nadiad.

Having regard to the submissions advanced by the learned advocates for respective parties and more particularly considering the averments made in the memorandum of application, the Court is of the view that the delay caused in filing Criminal Revision Application No. 165 of 2021 has been sufficiently explained.

R/CR.MA/3881/2021 ORDER DATED: 06/07/2022

The application, therefore, succeeds and is accordingly, allowed. The delay caused in filing the Criminal Revision Application No. 165 of 2021 is hereby condoned.

Present Application stands disposed of. Rule is made absolute.

(SAMIR J. DAVE,J) K. S. DARJI