Gujarat High Court
Patel Bhadrshkumar Manharlal vs Patel Bhaviniben Somabhai on 16 February, 2023
Author: A.J.Desai
Bench: A.J.Desai
C/CA/2814/2022 ORDER DATED: 16/02/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO. 2814 of 2022
In F/FIRST APPEAL NO. 30634 of 2022
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PATEL BHADRSHKUMAR MANHARLAL
Versus
PATEL BHAVINIBEN SOMABHAI
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Appearance:
JUCKY LUCKY CHAN(8033) for the Applicant(s) No. 1
MR. HJ KARATHIYA(7012) for the Applicant(s) No. 1
DS AFF.NOT FILED (R) for the Respondent(s) No. 1,2
MR PARTHIV B SHAH(2678) for the Respondent(s) No. 3
RULE SERVED for the Respondent(s) No. 4,5
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CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
and
HONOURABLE MS. JUSTICE NISHA M. THAKORE
Date : 16/02/2023
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE A.J.DESAI)
1. Learned advocate Mr. Parthiv B. Shah, who has filed his appearance for and on behalf of respondent Nos.3 and 5, states that he shall file his appearance for and on behalf of all the respondents during the course of the day.
2. Learned advocate Mr. Parthiv B. Shah is permitted to do so.
3. Heard learned advocates appearing for the respective parties.
4. Sufficient cause is made out to condone the delay of 107 days in filing the appeal. Accordingly, the application for condonation of delay is allowed and stands disposed of. Rule is made absolute.
5. Present first appeal to be listed on 22.02.2023.
(A.J.DESAI, J) (NISHA M. THAKORE,J) SUYASH SRIVASTAVA Page 1 of 1 Downloaded on : Thu Feb 16 21:54:40 IST 2023