Geetaben Wd/O. Navin Madhvi vs Mahendra Lalan Yadav
2023 Latest Caselaw 7511 Guj

                                                                                   NEUTRAL CITATION




     C/CA/1210/2023                                ORDER DATED: 10/10/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1210 of
                            2023

                      In F/FIRST APPEAL NO. 16437 of 2023

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                       GEETABEN WD/O. NAVIN MADHVI
                                 Versus
                         MAHENDRA LALAN YADAV
==========================================================
Appearance:
NISHIT A BHALODI(9597) for the Applicant(s) No. 1,2,3,4,5
RULE SERVED for the Respondent(s) No. 1,2,3,4
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 CORAM:HONOURABLE MR. JUSTICE ASHUTOSH SHASTRI
       and
       HONOURABLE MR. JUSTICE HEMANT M.
       PRACHCHHAK

                               Date : 10/10/2023

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE ASHUTOSH SHASTRI)

By way of present civil application a request is made

to condone delay of 26 days which has occurred in

preferring Appeal against the judgment and order dated

9.2.2023 passed in M.A.C.P. No.315 of 2016.

Considering the averments which are made in

paragraph Nos. 3 and 4 of the application and in view of

the submission made by learned advocate, we deem it

proper to condone the delay, as the same is sufficiently

NEUTRAL CITATION

C/CA/1210/2023 ORDER DATED: 10/10/2023

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explained.

In view of above, civil application stands allowed in

terms of paragraph No.6(a). Rule is made absolute to the

aforesaid extent.

(ASHUTOSH SHASTRI, J)

(HEMANT M. PRACHCHHAK,J) SURESH SOLANKI