Ahmedabad Municipal Corporation vs Sabbirhusain Ibrahimbhai Ajmeri
2023 Latest Caselaw 2601 Guj

     C/CA/2503/2022                                 ORDER DATED: 28/03/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 2503 of 2022

                      In F/FIRST APPEAL NO. 14847 of 2022

==========================================================
                  AHMEDABAD MUNICIPAL CORPORATION
                               Versus
                   SABBIRHUSAIN IBRAHIMBHAI AJMERI
==========================================================
Appearance:
MR RITURAJ M MEENA(3224) for the Applicant(s) No. 1
DHAVAL A PARMAR(7780) for the Respondent(s) No. 1
==========================================================

 CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                Date : 28/03/2023

                                 ORAL ORDER

1. Heard learned advocate Mr. Rituraj Meena appearing

for the applicant and learned advocate Mr. Dhaval Parmar

appearing for the respondent.

2. Rule returnable forthwith. Learned advocate Mr. Dhaval

Parmar waives service of rule on behalf of the respondent.

3. By way of this application, the applicant prays for

condoning the delay of 35 days which has occurred in

challenging the judgment and order dated 22.12.2021 passed

by learned City Civil Court, Ahmedabad in Civil Suit (CCC)

No. 26 of 2005.

C/CA/2503/2022 ORDER DATED: 28/03/2023

4. Considering the submissions made by learned advocate

Mr. Meena and having regard to the averments made on

record, since the sufficient cause appears to have been made

out for condoning delay, the same is hereby condoned.

5. Registry to list the First Appeal for admission on

17.04.2023.

6. The present application is allowed. Rule is made

absolute accordingly.

(NIKHIL S. KARIEL,J) Bhoomi