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Omkar Empire , A Partnership Firm ... vs Karshanbhai Punjabhai Bhutiya
2023 Latest Caselaw 8574 Guj

Citation : 2023 Latest Caselaw 8574 Guj
Judgement Date : 11 December, 2023

Gujarat High Court

Omkar Empire , A Partnership Firm ... vs Karshanbhai Punjabhai Bhutiya on 11 December, 2023

Author: Ashutosh Shastri

Bench: Ashutosh Shastri

                                                                                  NEUTRAL CITATION




     C/CA/1802/2023                                ORDER DATED: 11/12/2023

                                                                                   undefined




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1802 of
                            2023

                      In F/FIRST APPEAL NO. 26971 of 2023

==========================================================
   OMKAR EMPIRE , A PARTNERSHIP FIRM THROUGH ITS PARTNER
               ARJANBHAI SAMATBHAI ODEDARA
                           Versus
              KARSHANBHAI PUNJABHAI BHUTIYA
==========================================================
Appearance:
for the Applicant(s) No. 4
MR ADITYA T PANCHOLI(13067) for the Applicant(s) No. 1,2,3,4
MR SALIM M SAIYED(5172) for the Applicant(s) No. 1,2,3
MR DILIP T MAMTORA(10296) for the Respondent(s) No. 1,2,3
MR MEET D PANSURIA(10170) for the Respondent(s) No. 1,2,3
==========================================================

 CORAM:HONOURABLE MR. JUSTICE ASHUTOSH SHASTRI
       and
       HONOURABLE MR. JUSTICE HEMANT M.
       PRACHCHHAK

                               Date : 11/12/2023

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE ASHUTOSH SHASTRI)

By way of present civil application a request is made

to condone delay of 12 days which has occurred in

preferring First Appeal against the judgment and decree

dated 6.5.2023 passed in Special Civil Suit. No. 36 of

2021 by learned Principal Senior Civil judge, Dholka.

Considering the averments which are made in the

NEUTRAL CITATION

C/CA/1802/2023 ORDER DATED: 11/12/2023

undefined

application and in view of broad consensus, we deem it

proper to condone the delay, as the same is sufficiently

explained.

In view of this, civil application stands allowed in

terms of paragraph No.7(A). Rule is made absolute to the

aforesaid extent.

(ASHUTOSH SHASTRI, J)

(HEMANT M. PRACHCHHAK,J) SURESH SOLANKI

 
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