Citation : 2023 Latest Caselaw 749 Guj
Judgement Date : 30 January, 2023
C/CA/3264/2022 ORDER DATED: 30/01/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO. 3264 of 2022
In F/FIRST APPEAL NO. 24427 of 2022
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SALIMBHAI YUSUFBHAI HAMDANI
Versus
DEPUTY ENGINEER, PGVCL
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Appearance:
H P BAXI(9459) for the Applicant(s) No. 1
SHIVANI R MODI(9280) for the Applicant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL
Date : 30/01/2023
ORAL ORDER
1. Heard learned advocate Ms. Shivani Modi on behalf of the applicant.
2. Though served, none appears on behalf of the respondents.
3. By way of this application, the applicant prays for condoning the delay of 5 days, which has occurred in challenging the judgment and order passed by the learned Principal Senior Civil Judge, Porbandar in Special Suit No. 39 of 2019 dated 18.04.2022.
4. Considering the submissions made by the learned advocate for the applicant and having regard to the averments
C/CA/3264/2022 ORDER DATED: 30/01/2023
on record, sufficient cause is being made out for condoning the delay, the same stands condoned. The present application stands allowed. Registry to list First Appeal on 06.02.2023.
(NIKHIL S. KARIEL,J) SALIM/
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