Lhr Of Decd Babulal Tulsidas ... vs Lh Of Decd Manubhai Alias ...
2023 Latest Caselaw 664 Guj

       C/CA/1534/2021                                 ORDER DATED: 24/01/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION NO. 1534 of 2021

                        In F/FIRST APPEAL NO. 11349 of 2020

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              LHR OF DECD BABULAL TULSIDAS SOLANKI
                             Versus
     LH OF DECD MANUBHAI ALIAS MANSUKHLAL TULSIDAS SOLANKI
==========================================================
Appearance:
MR ATIT D THAKORE(5290) for the Applicant(s) No. 1,1.1,1.2
for the Respondent(s) No. 1
A S TIMBALIA(7372) for the Respondent(s) No. 1.2,1.3,1.4
MR ARBAJKHAN A PATHAN(12890) for the Respondent(s) No. 1.2,1.3,1.4
MR KUNAL S SHAH(5282) for the Respondent(s) No. 1.1
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     CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                  Date : 24/01/2023

                                   ORAL ORDER

1. Heard learned Advocate Mr. Atit D. Thakore for the applicants and

learned Advocate Mr. Arbajkhan A. Pathan for the respondents no. 1.2 to

1.4, learned Advocate Mr. Kunal S. Shah for respondent no. 1.1.

2. By way of this application, the applicants pray for condoning the

delay of 34 days which has occurred in preferring the first appeal against

judgment and order dated 30.12.2019 passed by City Civil Court No. 10,

Ahmedabad in Civil Suit No. 3540 of 1999.

3. Considering the submissions made by learned Advocate Mr.

C/CA/1534/2021 ORDER DATED: 24/01/2023

Thakore and having regard to the averments on record, in the considered

opinion of this Court, sufficient cause for condoning the delay having

been made out, the present application deserves consideration.

4. Delay of 34 days in preferring appeal is hereby condoned. Registry

to list the first appeal on the 06.02.2023.

(NIKHIL S. KARIEL,J) Mrs. J. J. Kedia