Gujarat High Court
Bhagwati Developers Through Its ... vs Dineshkumar Dahyabhai Leuva on 5 September, 2017
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/CA/5490/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 5490 of 2017
In
CIVIL REVISION APPLICATION (STAMP NO.) NO. 136 of 2017
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BHAGWATI DEVELOPERS THROUGH ITS PARTNERS. & 1....Applicant(s)
Versus
DINESHKUMAR DAHYABHAI LEUVA....Respondent(s)
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Appearance:
MS. KITTY S MEHTA, ADVOCATE for the Applicant(s) No. 1 - 1.2 , 2
MR JITENDRA H SINGH, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 05/09/2017
ORAL ORDER
1. Heard the learned Advocates for the parties. The present Civil Application has been filed, seeking condonation of delay of 3 days occurred in preferring the Civil Revision Application.
2. The learned Advocate Mr.Jitendra Singh for the respondent has no objection, if the delay is condoned.
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3. Having regard to the contents of the Civil Application, the delay occurred in filing the civil revision application is condoned in the interest of justice.
4. The Civil Application is allowed accordingly. Rule is made absolute.
(BELA M. TRIVEDI, J.) vinod Page 2 of 2 HC-NIC Page 2 of 2 Created On Sun Sep 10 04:24:04 IST 2017