Jaluhaiben Badarubhai Vala vs Kanubhai Aatabhai Vagh
2024 Latest Caselaw 4704 Guj

Gujarat High Court

Jaluhaiben Badarubhai Vala vs Kanubhai Aatabhai Vagh on 13 June, 2024

                                                                                         NEUTRAL CITATION




     C/CA/3095/2024                                      ORDER DATED: 13/06/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3095 of
                            2024

             In R/MISC. CIVIL APPLICATION NO. 1338 of 2024

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                      JALUHAIBEN BADARUBHAI VALA & ANR.
                                    Versus
                        KANUBHAI AATABHAI VAGH & ORS.
==========================================================
Appearance:
NISHIT A BHALODI(9597) for the Applicant(s) No. 1,2
for the Respondent(s) No. 1,2,3
==========================================================

 CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                Date : 13/06/2024
                                 ORAL ORDER

Considering the averment made in the application,

taking into account the fact that there is delay of 8 days in

filing the Misc. Civil Application for restoration of F/First Appeal No.24086 of 2023 and considering the submission that

Co-ordinate Bench of this Court has dismissed the F/First

Appeal No.24086 of 2023 vide order dated 11.03.2024 by way

of common order, and due to passing of common order, the

advocate and/or clerk of the advocate concerned could not

notice of the dismissal of the appeal, as well as considering

the judgment of the Hon'ble Apex Court in the case of

Collector Land Acquisition, Anantnag vs Mst. Katiji & Ors.

reported in AIR 1987 SC 1353, the delay is required to be

condoned, and is hereby condoned on condition to deposit

NEUTRAL CITATION

C/CA/3095/2024 ORDER DATED: 13/06/2024

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Rs.5,000/- towards before the Gujarat High Court Advocates'

Law Library within seven days from today. Receipt of the

same shall be produced before the Registry.

Civil Application is disposed of accordingly.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA