Chaudhari Miteshbhai Rameshbhai vs Chaudhari Manishaben D/O ...
2023 Latest Caselaw 7376 Guj

                                                                                   NEUTRAL CITATION




       C/CRA/379/2023                              ORDER DATED: 05/10/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/CIVIL REVISION APPLICATION NO. 379 of 2023

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             CHAUDHARI MITESHBHAI RAMESHBHAI
                          Versus
  CHAUDHARI MANISHABEN D/O CHAUDHARI KESHARBHAI LAVJIBHAI
           W/O CHAUDHARI MITESHBHAI RAMESHBHAI
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Appearance:
MR NIKUL K SONI(5122) for the Applicant(s) No. 1
for the Opponent(s) No. 1
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  CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                   Date : 05/10/2023
                    ORAL ORDER

Mr Nikul K. Soni, learned advocate for the petitioner, in view of the judgment of this Court in the case of Bhavna Amit Pathakji vs. Amit Manavantchandra Pathakji reported in 2007 (0) AIJEL-HC 220958, seeks conversion of Civil Revision Application into Second Appeal. It is also submitted that the Civil Revision Application, is filed within limitation and that there is no delay caused in preferring the Civil Revision Application and therefore, the conversion be permitted.

2. In view of the above, Civil Revision Application, is permitted to be converted into Second Appeal. The petitioner, to provide the copy of memo of Second Appeal together with substantial questions of law along with Civil Application (for Stay). Registry, is directed to take necessary steps, accordingly.

(SANGEETA K. VISHEN,J) BINOY B PILLAI