Gujarat High Court
Jashubhai Ranchodbhai Patel vs Sanjaykumar Kanubhai Dave on 8 April, 2025
NEUTRAL CITATION
C/CA/5052/2024 ORDER DATED: 08/04/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 5052 of
2024
In
F/CIVIL REVISION APPLICATION NO. 24640 of 2024
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JASHUBHAI RANCHODBHAI PATEL & ORS.
Versus
SANJAYKUMAR KANUBHAI DAVE & ORS.
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Appearance:
MR TATTVAM K PATEL(5455) for the Applicant(s) No. 1,10,2,3,4,5,6,7,8,9
MR TRILOK J PATEL(658) for the Respondent(s) No. 1,2
RULE SERVED for the Respondent(s) No. 3,4.1,4.2,5,6,7,8,9
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CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER
Date : 08/04/2025
ORAL ORDER
The present application has been filed to condone the delay of 34 days in preferring the Revision Application.
Learned advocate for the petitioners in paragraph No.3 of the application has stated the reasons for not filing the Revision Application within the prescribed period.
Learned advocate Mr. Trilok J. Patel for the respondents stated that he has no objection if the delay of 34 days is condoned.
In view of the said fact, delay of 34 days is hereby condoned.
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