Prakash Ashokkumar Radhani vs Vicky Ashokkumar Radhani
2024 Latest Caselaw 4775 Guj

Gujarat High Court

Prakash Ashokkumar Radhani vs Vicky Ashokkumar Radhani on 14 June, 2024

                                                                                             NEUTRAL CITATION




     C/CA/2557/2024                                          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. 2557 of
                               2024
                                In
            R/MISC. CIVIL APPLICATION NO. 1364 of 2024
                               With
            R/MISC. CIVIL APPLICATION NO. 1364 of 2024
                                 In
               R/APPEAL FROM ORDER NO. 1 of 2023
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                        PRAKASH ASHOKKUMAR RADHANI
                                   Versus
                      VICKY ASHOKKUMAR RADHANI & ANR.
================================================================
Appearance:
MR RAJESH M CHAUHAN(2470) for the Applicant(s) No. 1
for the Respondent(s) No. 1,2
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 CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT
                  Date : 14/06/2024
                   ORAL ORDER

Order in Civil Application

Considering the averment made in the application, taking into account the fact that there is delay of 19 days in filing the Misc. Civil Application for restoration of Appeal from Order No.1 of 2023 and considering the submission that Co-ordinate Bench of this Court has dismissed the Appeal from Order No.1 of 2023 vide order dated 18.03.2024, 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,

NEUTRAL CITATION

C/CA/2557/2024 ORDER DATED: 14/06/2024

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and is hereby condoned on condition to deposit 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.

Order in Misc. Civil Application

Considering the averments made in the application and taking into account the fact that the matter was dismissed for want of prosecution, which was unnoticed by the clerk of the advocate/advocate concerned, hence, the present matter is required to be restored on condition to deposit 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. The Registry to do needful.

(SANDEEP N. BHATT,J)

Manoj Kumar Rai