Kokilaben Jitendrakumar Parikh vs State Of Gujarat
2023 Latest Caselaw 8317 Guj

Gujarat High Court

Kokilaben Jitendrakumar Parikh vs State Of Gujarat on 30 November, 2023

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                  NEUTRAL CITATION




    R/CR.MA/16159/2023                              ORDER DATED: 30/11/2023

                                                                                   undefined




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                        16159 of 2023
                             In
      F/CRIMINAL REVISION APPLICATION NO. 32010 of 2023

================================================================
                     KOKILABEN JITENDRAKUMAR PARIKH
                                   Versus
                            STATE OF GUJARAT
================================================================
Appearance:
MS TORAL N DESAI(5610) for the Applicant(s) No. 1
MR BC DAVE(245) for the Respondent(s) No. 2
MR LB DABHI, APP for the Respondent(s) No. 1
================================================================

  CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE

                             Date : 30/11/2023

                              ORAL ORDER

The present application is filed by the applicant seeking

condonation of dalay of 387 days caused in filing Criminal Revision

Application against judgment and order dated 30.04.2022 passed

by the Principal Judge, Family Court No.1, Vadodara.

Rule was issued on 13.09.2023.

For the contents of the application and submissions

made by learned Advocates for the parties, the application is

allowed. Delay is condoned. Rule is made absolute.

(A.Y. KOGJE, J) SHITOLE