Citation : 2023 Latest Caselaw 4647 Guj
Judgement Date : 19 June, 2023
C/CA/3319/2022 ORDER DATED: 19/06/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO. 3319 of 2022
In F/FIRST APPEAL NO. 29101 of 2022
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STATE OF GUJARAT
Versus
NARMADABEN KARSHANBHAI
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Appearance:
MS TANUSHREE SHRIMAL, AGP for the Applicant(s) No. 1,2,3
HIMANSHU J AMIN(7787) for the Respondent(s) No. 1
MS ARCHANA U AMIN(2462) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 19/06/2023
ORAL ORDER
1. By this application under section 5 of the
Limitation Act, 1963, the applicants seek
condonation of delay of 723 days caused in
filing the captioned First Appeal against the
judgment and order dated 27.04.2018 passed by
the Principal Senior Civil Judge, Morbi.
2. Heard learned Assistant Government Pleader
Ms.Tanushree Shrimal for the applicants and
learned advocate Mr.Manish Malviya for learned
C/CA/3319/2022 ORDER DATED: 19/06/2023
advocate Ms.Archana Amin for the respondent
No.1.
3. Rule, returnable forthwith. Learned
Advocate Mr.Manish Malviya waives service of
notice of rule for the respondent No.1.
4. Learned advocate Mr.Manish Malviya for the
respondent No.1 has objected the condonation
of delay.
5. 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
been sufficiently explained.
6. The application, therefore, succeeds and
is, accordingly, allowed. The delay caused in
C/CA/3319/2022 ORDER DATED: 19/06/2023
filing the First Appeal is hereby condoned.
Rule is made absolute accordingly with no
order as to costs.
(BHARGAV D. KARIA, J)
PALAK
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