Vinodbhai Ramjibhai Rathod vs Varshaben Vinodbhai Rathod
2022 Latest Caselaw 6156 Guj

   R/CR.MA/21131/2019                                    ORDER DATED: 11/07/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 21131 of 2019

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                         VINODBHAI RAMJIBHAI RATHOD
                                    Versus
                        VARSHABEN VINODBHAI RATHOD
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Appearance:
MR HARNISH V DARJI(3705) for the Applicant(s) No. 1
MS M. H. BHATT, APP for the Respondent(s) No. 4
RULE UNSERVED for the Respondent(s) No. 1,2,3
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                               Date : 11/07/2022

                                   ORAL ORDER

1. Heard learned advocates for the respective parties.

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.1481/2019 against the judgment and order dated 16.05.2019 passed by the learned Principal Judge, Family Court, Surat in Criminal Misc. Application No.166 of 2017.

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, the Court is of the view that the delay caused in filing the Criminal Revision Application has been sufficiently explained.

R/CR.MA/21131/2019 ORDER DATED: 11/07/2022

4. The application, therefore, succeeds and is accordingly, allowed. The delay caused in filing the Criminal Revision Application is hereby condoned. Criminal Misc. Application stands disposed of. Rule is made absolute.

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