Kalpesh Kantibhai Patel vs Sonalben Lalbhai Patel
2022 Latest Caselaw 4935 Guj

   R/CR.MA/13477/2021                             ORDER DATED: 07/06/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 13477 of 2021

        In R/CRIMINAL REVISION APPLICATION NO. 513 of 2021

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                        KALPESH KANTIBHAI PATEL
                                 Versus
                        SONALBEN LALBHAI PATEL
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Appearance:
MS. KETKI P JHA(9864) for the Applicant(s) No. 1
MR YOGESH G KANADE(3114) for the Respondent(s) No. 1
MR RC KODEKAR, APP for the Respondent(s) No. 2
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                            Date : 07/06/2022

                             ORAL ORDER

By this application under section 5 of the Limitation Act, 1963, the applicant seeks condonation of delay of 111 days caused in filing the R/Criminal Revision Application No. 513 of 2021 against the judgment and order dated 13.09.2019 passed by the learned Principal Family Court at Gandhinagar in Criminal Misc. Application No. 267 of 2018.

Heard learned advocate for the applicant, learned advocate for the respondent no.1 and learned APP for the respondent no.2.

Having regard to the submissions advanced by the learned advocate for the applicant and more particularly considering the averments made in the memorandum of

R/CR.MA/13477/2021 ORDER DATED: 07/06/2022

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

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

Registry to place main matter ie. Criminal Revision Application No. 513 of 2021 on 14.06.2022.

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