Kamleshkumar Kishorkumar Sharma vs Arti Kamleshkumar Sharma D/O ...
2023 Latest Caselaw 7433 Guj

                                                                                   NEUTRAL CITATION




     C/CA/960/2023                                ORDER DATED: 07/10/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/CIVIL APPLICATION (FOR CONDONATION OF DELAY)
                          NO. 960 of 2023

                     In F/FIRST APPEAL NO. 21793 of 2023

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            KAMLESHKUMAR KISHORKUMAR SHARMA
                         Versus
   ARTI KAMLESHKUMAR SHARMA D/O ASHOKKUMAR SUGNOMAL
                        SHARMA
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Appearance:
MR ABDUL K SHAIKH(1629) for the Applicant(s) No. 1
MR HIREN K DUDHIYA(10655) for the Applicant(s) No. 1
RULE SERVED for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE ASHUTOSH SHASTRI
       and
       HONOURABLE MR. JUSTICE HEMANT M.
       PRACHCHHAK

                              Date : 07/10/2023

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE ASHUTOSH SHASTRI)

By way of present civil application a request is made

to condone delay of 97 days which has occurred in

preferring Appeal against the judgment and order passed

in C.M.A. No. 63 of 2021.

Considering the averments which are made in

paragraph No. 2 of the application and in view of the

submission made by learned advocate, we deem it proper

NEUTRAL CITATION

C/CA/960/2023 ORDER DATED: 07/10/2023

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to condone the delay, as the same is sufficiently

explained.

In view of this, civil application stands allowed in

terms of paragraph No.3(b). Rule is made absolute to the

aforesaid extent.

(ASHUTOSH SHASTRI, J)

(HEMANT M. PRACHCHHAK,J) SURESH SOLANKI