Aajrabibi W/O Jakirhusen Rafik ... vs Hasinabibi Manumiya Malek Lh Of ...
2023 Latest Caselaw 5831 Guj

                                                                                  NEUTRAL CITATION




     C/CA/764/2023                               ORDER DATED: 09/08/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                R/CIVIL APPLICATION NO. 764 of 2023
               In F/SECOND APPEAL NO. 19099 of 2023
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           AAJRABIBI W/O JAKIRHUSEN RAFIK AHEMAD
                            Versus
 HASINABIBI MANUMIYA MALEK LH OF DECD BIBISAB MUSTUFAMIYA
                            MALEK
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Appearance:
HL PATEL ADVOCATES(2034) for the Applicant(s) No. 1
for the Respondent(s) No. 1,1.1,1.2,1.3,2,3,4
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 CORAM:HONOURABLE MS. JUSTICE S.V. PINTO

                           Date : 09/08/2023

                             ORAL ORDER

1. Heard learned advocate Ms.Pooja Thakkar for H.L.

Patel advocates for the applicants.

2. This application has been filed for condonation of

delay of 1 day caused in filing the captioned Second

Appeal against the judgment and order dated 06.04.2023

passed in Regular Civil Appeal No.44 of 2018 (Old

Regular Civil Appeal No.66 of 2017).

3. Learned advocate for the applicant submits that

after receiving the judgment and order dated 06.04.2023,

the applicant took some time in getting the legal advise

to decide the further course of action.

NEUTRAL CITATION

C/CA/764/2023 ORDER DATED: 09/08/2023

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4. Considering the submissions of learned advocate for

the applicant as well as averments made in the

application as well as considering the fact that the delay

has sufficiently been explained in the application for

condonation of delay and a case for condonation of delay

is made out, the delay of 1 day in preferring Second

Appeal is hereby condoned. Accordingly, the present

Civil Application is allowed.

(S. V. PINTO,J) KUMAR ALOK