Gujarat High Court
Dilipsinh Devubha Zala vs Kishorbhai Ranchhodbhai on 9 April, 2013
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
DILIPSINH DEVUBHA ZALA....Applicant(s)V/SKISHORBHAI RANCHHODBHAI THUMMAR C/CA/969/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 969 of 2013 In FIRST APPEAL (STAMP NUMBER) NO. 39 of 2013 ================================================================ DILIPSINH DEVUBHA ZALA....Applicant(s) Versus KISHORBHAI RANCHHODBHAI THUMMAR & 6....Respondent(s) ================================================================ Appearance: MR TUSHAR L SHETH, ADVOCATE for the Applicant(s) No. 1 MR PP MAJMUDAR for the Respondent(s) No. 1 - 6 ================================================================ CORAM: HONOURABLE MR.JUSTICE Z.K.SAIYED Date : 09/04/2013 ORAL ORDER
Heard learned Advocates, appearing on behalf of the respective parties.
In the facts of the case, this Application is allowed. The delay in filing the above mentioned First Appeal is condoned. Rule is made absolute accordingly.
(Z.K.SAIYED, J.) SAS Page 1 of 1