Bhagvanbhai Laljibhai Rabari vs Fulabhai Mahijibhai Rabari @ Nayak ...
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Gujarat High Court

Bhagvanbhai Laljibhai Rabari vs Fulabhai Mahijibhai Rabari @ Nayak ... on 18 July, 2025

                                                                                                        NEUTRAL CITATION




                               C/CA/5312/2024                           ORDER DATED: 18/07/2025

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                          R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 5312 of
                                                         2024
                                                          In
                                     F/MISC. CIVIL APPLICATION NO. 15530 of 2024
                        ================================================================
                                               BHAGVANBHAI LALJIBHAI RABARI
                                                               Versus
                                 FULABHAI MAHIJIBHAI RABARI @ NAYAK KANCHANDEV RUMNIDEV
                        =======================================================================
                        Appearance:
                        JAIVIK UDAY BHATT(7319) for the Applicant(s) No. 1
                        MR UDAY H BHATT(6457) for the Applicant(s) No. 1
                        MR MOUSAM R YAGNIK(3689) for the Respondent(s) No. 1
                        MR NIRAD D BUCH(4000) for the Respondent(s) No. 1
                        ================================================================
                          CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER
                                           Date : 18/07/2025
                                            ORAL ORDER

The present application is filed to condone the delay of one day in filing the application for restoration of F/Second Appeal No.5375 of 2024.

Learned advocate for the applicant has fairly stated that as the certified copy of the judgment and decree of the trial Court was not available, and therefore, the application could not be filed within the prescribed period of limitation.

Learned advocate Mr. Nirad D. Buch for respondent has no objection if the present application is allowed.

Having heard learned advocate for the parties and having considered the averments made in the application. Sufficient reasons have been given to condone the delay. Hence, the present application is allowed. The Delay of one day is hereby condoned.

(SANJEEV J.THAKER,J) Manoj Kumar Rai