Gujarat High Court
Thakor Laxmiben D/O Nathuji Saluji vs Sarpanch, Rancharda Gram Panchayat on 30 August, 2018
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
C/SA/14600/2018 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION NO. 1 of 2018
IN F/SECOND APPEAL NO. 14600 of 2018
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THAKOR LAXMIBEN D/O NATHUJI SALUJI Versus SARPANCH, RANCHARDA GRAM PANCHAYAT ========================================================== Appearance:
MR AV PRAJAPATI for the PETITIONER(s) No. RULE SERVED for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA Date : 30/08/2018 IA ORDER This is an application at the instance of the appellants - original plaintiffs for condonation of delay of 146 days in filing Second Appeal.
Having heard the learned counsel appearing for the parties and having considered the averments made in this application, I am convinced that sufficient cause has been explained for condonation of delay of 146 days in filing the Second Appeal. The delay is hereby condoned. This application is allowed. Rule is made absolute.
(J.B.PARDIWALA, J) CHANDRESH Page 1 of 1