Salil Dinkarlal Gandhi vs Gandevi Peoples Cooperative Bank Ltd ...
2025 Latest Caselaw 3307 Guj

Gujarat High Court

Salil Dinkarlal Gandhi vs Gandevi Peoples Cooperative Bank Ltd ... on 21 February, 2025

                                                                                                           NEUTRAL CITATION




                                C/CA/3738/2024                             ORDER DATED: 21/02/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3738 of
                                                     2024

                                        In F/MISC. CIVIL APPLICATION NO. 18832 of 2024

                        ==========================================================
                                             SALIL DINKARLAL GANDHI
                                                      Versus
                               GANDEVI PEOPLES COOPERATIVE BANK LTD GANDEVI THRU
                                              CHAMPAKBHAI R MALI
                        ==========================================================
                        Appearance:
                        MR DEEP D VYAS(3869) for the Applicant(s) No. 1
                        MR TARAK DAMANI(6089) for the Respondent(s) No. 1
                        ==========================================================

                          CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                                       Date : 21/02/2025

                                                        ORAL ORDER

Heard learned advocates for the parties.

Learned advocate Mr.Vyas for the applicant has

drawn my attention towards the averments made in the

application and rejoinder affidavit and submitted that the

delay of 65 days is caused in filing the review application

due to hospitalization of the application himself and therefore

the delay may be condoned.

Learned advocate Mr.Damani for the respondent

has opposed the prayers made at the bar by drawing my

attention towards the affidavit-in-reply and has stated that no

sufficient case is made out to condone the delay.

Considering the submissions made at the bar and

NEUTRAL CITATION

C/CA/3738/2024 ORDER DATED: 21/02/2025

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the certificate of medical treatment of the applicant himself

and the judgment in the case of Collector, Land Acquisition,

Anantnag and Another v. Mst. Katiji and Others reported in

AIR 1987 SC 1353, sufficient case is made out to condone

the delay.

Accordingly, this application is allowed. The delay

caused in filing the Miscellaneous Civil Application is

condoned.

Registry to list the Miscellaneous Civil Application

on board on 7.3.2025.

(SANDEEP N. BHATT,J) SRILATHA