Gujarat High Court
State Of Gujarat vs Shobhanaben Natwarlal Alias ... on 4 October, 2021
Author: Vaibhavi D. Nanavati
Bench: J.B.Pardiwala, Vaibhavi D. Nanavati
C/CA/4322/2019 ORDER DATED: 04/10/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO. 4322 of 2019
In F/FIRST APPEAL NO. 28881 of 2019
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STATE OF GUJARAT
Versus
SHOBHANABEN NATWARLAL ALIAS SHOBHANABEN ARVINDBHAI
CHANDARANA
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Appearance:
MR KM ANTANI AGP(1) for the Applicant(s) No. 1
MR KM SHETH(838) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE J.B.PARDIWALA
and
HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
Date : 04/10/2021
ORAL ORDER
(PER : HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI) This is an application at the instance of the appellant - original opponent for condonation of delay of 254 days in filing First Appeal.
Having heard the learned counsel appearing for the parties and having considered the averments made in this application, we are convinced that sufficient cause has been explained for condonation of delay of 254 days in filing the First Appeal. The delay is hereby condoned. Rule is made absolute.
The appeal to be now notified for admission.
(J. B. PARDIWALA, J) (VAIBHAVI D. NANAVATI,J) CHANDRESH Page 1 of 1 Downloaded on : Fri Oct 08 00:07:38 IST 2021