Suman Raj Patel(Kunjadiya) vs Devangkumar Amrutlal Savaliya
2024 Latest Caselaw 5193 Guj

Gujarat High Court

Suman Raj Patel(Kunjadiya) vs Devangkumar Amrutlal Savaliya on 21 June, 2024

Author: Sangeeta K. Vishen

Bench: Sangeeta K. Vishen

                                                                                  NEUTRAL CITATION




     C/CA/2363/2024                               ORDER DATED: 21/06/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2363 of
                            2024

          In F/CIVIL REVISION APPLICATION NO. 13898 of 2024

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                        SUMAN RAJ PATEL(KUNJADIYA)
                                  Versus
                      DEVANGKUMAR AMRUTLAL SAVALIYA
==========================================================
Appearance:
S M KIKANI(7596) for the Applicant(s) No. 1
MR DHRUV K DAVE(6928) for the Respondent(s) No. 1
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 CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN

                              Date : 21/06/2024

                               ORAL ORDER

1. By this application, the applicant has prayed for condoning the delay of 99 days caused in preferring the captioned civil revision application.

2. Mr.SM Kikani, learned advocate for the applicant submitted that some time got consumed in getting the certified copy of the judgment and decree and thereafter, the learned Advocate, was approached and after taking necessary steps, collecting, drafting and finalizing the appeal that the appeal could be filed. As a result whereof, some time got consumed culminating into delay of 99 days. It is urged that the delay is bona fide which may kindly be condoned.

3. Heard Mr. SM Kikani, learned Advocate appearing for the applicant and Mr. Dhruv Dave, learned Advocate appearing for the respondent.

NEUTRAL CITATION

C/CA/2363/2024 ORDER DATED: 21/06/2024

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4. Having regard to the averments made so also the oral submissions and considering the length of delay and explanation offered, this Court, is of the opinion that delay of 99 days caused in filing the captioned appeal deserves to be condoned and is hereby condoned.

5. Civil application succeeds and is accordingly allowed. Rule is made absolute. No order as to costs.

(SANGEETA K. VISHEN,J) SINDHU NAIR