Union Of India vs Prakashchandra Natvarlal Shah ...
2023 Latest Caselaw 4159 Guj

      C/CA/1970/2022                                   ORDER DATED: 07/06/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1970 of 2022

                       In F/FIRST APPEAL NO. 27444 of 2022

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                      UNION OF INDIA
                          Versus
      PRAKASHCHANDRA NATVARLAL SHAH HUSBAND OF DECD
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Appearance:
MS ARCHANA U AMIN(2462) for the Applicant(s) No. 1
MR RATHIN P RAVAL(5013) for the Respondent(s) No. 1,2
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 CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                                 Date : 07/06/2023
                                  ORAL ORDER

By this application under section 5 of the Limitation Act, 1963, the applicant seeks condonation of delay of 84 days caused in filing the captioned First Appeal against the judgment and order dated 09.02.2022 passed by the Hon'ble RCT, Ahmedabad in Case No.OA (IIU)/2019/0139.

Heard learned advocate Ms.Archana U.Amin for the applicant and learned advocate Mr.Rathin Raval for the respondents.

Having regard to the submissions advanced by the learned advocates for the respective parties and more particularly considering the averments made in the memorandum of application, the Court is of the view that the delay caused in filing the First Appeal has

C/CA/1970/2022 ORDER DATED: 07/06/2023

been sufficiently explained.

The application, therefore, succeeds and is, accordingly, allowed. The delay caused in filing the First Appeal is hereby condoned.

(BHARGAV D. KARIA, J) URIL RANA