Gujarat High Court
Rekhaben Mayurbhai Rathod vs Union Of India on 31 January, 2019
Author: A.J. Shastri
Bench: A.J. Shastri
C/FA/4038/2017 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION NO. 1 of 2018
IN F/FIRST APPEAL NO. 4038 of 2017
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REKHABEN MAYURBHAI RATHOD Versus UNION OF INDIA ========================================================== Appearance:
MR HARDIK P MEHTA for the PETITIONER(s) No. NOTICE SERVED for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE A.J. SHASTRI Date : 31/01/2019 IA ORDER
1. The present application is filed seeking condonation of delay of 4 days caused in filing the main First Appeal.
2. Heard learned advocate for the applicant. The respondent though served has chosen not to appear. In such eventuality and looking to the contents of the application and submissions made by the learned advocate for the applicant, Court deems it proper to condone the delay caused in filing the main First Appeal.
Accordingly, the present application is allowed. Delay of 4 days caused in filing the main First Appeal is hereby condoned. The present application is disposed of accordingly.
(A.J. SHASTRI, J) MISHRA AMIT V. Page 1 of 1