Gujarat High Court
The Kapadvanj Co-Op. Cotton Sale ... vs Hima Enterprise'S Owner @ Proprietor on 18 January, 2018
Author: A.J. Shastri
Bench: A.J. Shastri
C/CA/16487/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 16487 of
2017
In FIRST APPEAL (STAMP NUMBER) NO. 3538 of 2017
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THE KAPADVANJ CO-OP. COTTON SALE GINNING AND PROCESS
SOCIETY LTD.,....Applicant(s)
Versus
HIMA ENTERPRISE'S OWNER @ PROPRIETOR....Respondent(s)
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Appearance:
MR IMTIYAZ I MANSURI, ADVOCATE for the Applicant(s) No. 1
MR JAGDHISH SATAPARA, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 18/01/2018
ORAL ORDER
1. The present Civil Application has been filed seeking condonation of delay of 169 days occurred in filing the First Appeal.
2. Heard learned advocates appearing for the respective parties.
3. Considering the averments made in the application, more particularly in para.3 and in view Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Jan 18 23:57:06 IST 2018 C/CA/16487/2017 ORDER of the broad consensus between the parties, the delay of 169 days occurred in filing the First Appeal is condoned. The present civil application is allowed.
Rule is made absolute accordingly.
4. The office to notify main first appeal for admission hearing on 29.1.2018.
(A.J. SHASTRI, J.) vipul Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Jan 18 23:57:06 IST 2018