Dhirajlal Prabhudas Variya @ Kakubhai ... vs Shushilaben Natvarlal Kotecha Since ...
2025 Latest Caselaw 5421 Guj

Gujarat High Court

Dhirajlal Prabhudas Variya @ Kakubhai ... vs Shushilaben Natvarlal Kotecha Since ... on 2 April, 2025

                                                                                                              NEUTRAL CITATION




                             C/CA/5014/2024                                    ORDER DATED: 02/04/2025

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                        R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 5014 of
                                                      2024
                               In F/CIVIL REVISION APPLICATION NO. 26864 of 2024
                      ==========================================================
                      DHIRAJLAL PRABHUDAS VARIYA @ KAKUBHAI SINCE DECD THROUGH
                                             HEIRS & ORS.
                                                Versus
                      SHUSHILABEN NATVARLAL KOTECHA SINCE DECD THROUGH HEIRS &
                                                 ORS.
                      ==========================================================
                      Appearance:
                      MR NIRAV C SANGHAVI(5950) for the Applicant(s) No.
                      1,1.1,1.2,1.3,1.4,1.5,1.6,1.7,2
                      NOTICE SERVED for the Respondent(s) No. 1.1,1.2,1.3,1.4,1.5
                      ==========================================================

                        CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                          Date : 02/04/2025
                                                           ORAL ORDER

1. The present application is filed to condone the delay of 309 days in filing the Civil Revision Application.

2. Learned advocate for the applicant stated that as he waited till final outcome of the appeal and some time was consumed for preparation of the certified copies of the judgment and decree and therefore the revision application could not be filed.

3. Learned advocate has stated the reasons at para nos.2, 3 and 4 of the application.

4. Considering the averments made in the application, the delay is sufficiently explained and delay of 309 days is hereby condoned.

(SANJEEV J.THAKER,J) URIL RANA