Gujarat High Court
President, Kapadwanj Mochi Caste Panch vs Lhs Of Decd. Himmatlal Nathalal Chauhan on 22 August, 2025
NEUTRAL CITATION
C/CA/4360/2025 ORDER DATED: 22/08/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4360 of
2025
In F/MISC. CIVIL APPLICATION NO. 25328 of 2025
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PRESIDENT, KAPADWANJ MOCHI CASTE PANCH
Versus
LHS OF DECD. HIMMATLAL NATHALAL CHAUHAN & ORS.
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Appearance:
MR JITENDRA H SINGH(3199) for the Applicant(s) No. 1
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CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER
Date : 22/08/2025
ORAL ORDER
1. The present application has been filed to condone the delay of 4 days in preferring the Misc. Civil Application for restoration in F/Civil Revision Application No.13693 of 2025.
2. This Court by an order dated 19.06.2025 had given two weeks time to the applicant to remove office objections, failing which the matter shall stand dismissed.
3. Learned advocate for the applicant states that in view of the fact that as the application of condonation of delay was to be filed in the Civil Revision Application and the same could not be filed within the time and the office objections could not be removed.
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4. Having heard learned advocate for the applicant and having considered the application, sufficient reasons have been mentioned in not removing the office objection within the period stated in the order dated 19.06.2025.
5. In view of the same, the present application is allowed. The delay is hereby condoned.
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