Ghughabhai Devatbhai Baldaniya vs Rameshbhai Fakirappa Vasmani
2024 Latest Caselaw 4769 Guj

Gujarat High Court

Ghughabhai Devatbhai Baldaniya vs Rameshbhai Fakirappa Vasmani on 14 June, 2024

                                                                                          NEUTRAL CITATION




     C/CA/3103/2024                                      ORDER DATED: 14/06/2024

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         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
 R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3103 of
                               2024
                                In
            R/MISC. CIVIL APPLICATION NO. 1356 of 2024
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               GHUGHABHAI DEVATBHAI BALDANIYA & ORS.
                               Versus
                RAMESHBHAI FAKIRAPPA VASMANI & ORS.
================================================================
Appearance:
NISHIT A BHALODI(9597) for the Applicant(s) No. 1,2,3
for the Respondent(s) No. 1,2,3,4,5
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 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.24497 of 2023 and considering the submission that Co-ordinate Bench of this Court has dismissed the F/First Appeal No.24497 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/3103/2024 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