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Ranchhodbhai Lakhmanbhai Khatana vs Gopalbhai Dhirubhai Bhojaiya ...
2024 Latest Caselaw 4767 Guj

Citation : 2024 Latest Caselaw 4767 Guj
Judgement Date : 14 June, 2024

Gujarat High Court

Ranchhodbhai Lakhmanbhai Khatana vs Gopalbhai Dhirubhai Bhojaiya ... on 14 June, 2024

                                                                                          NEUTRAL CITATION




     C/CA/3041/2024                                      ORDER DATED: 14/06/2024

                                                                                           undefined




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
 R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3041 of
                                2024
                                 In
             R/MISC. CIVIL APPLICATION NO. 1354 of 2024
================================================================
          RANCHHODBHAI LAKHMANBHAI KHATANA & ANR.
                            Versus
        GOPALBHAI DHIRUBHAI BHOJAIYA (DEVIPUJAK) & 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 : 14/06/2024
                               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.24494 of 2023 and considering the submission that Co-ordinate Bench of this Court has dismissed the F/First Appeal No.24494 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 Rs.5,000/-

NEUTRAL CITATION

C/CA/3041/2024 ORDER DATED: 14/06/2024

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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)

Manoj Kumar Rai

 
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