Gujarat High Court
Ramji Pachan Gheda (Maheshwari) vs Rahul Ramjibhai Parmar (Paradhi) ... on 19 October, 2019
Author: R.M.Chhaya
Bench: R.M.Chhaya, Paresh Upadhyay
C/FA/24374/2018 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 1 of 2018
In
F/FIRST APPEAL NO. 24374 of 2018
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RAMJI PACHAN GHEDA (MAHESHWARI) Versus RAHUL RAMJIBHAI PARMAR (PARADHI) THROUGH JUSAB AAMAD RATHOD ========================================================== Appearance:
MR.HIREN M MODI, ADVOCATE for the PETITIONER ========================================================== CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA and HONOURABLE MR.JUSTICE PARESH UPADHYAY Date : 19/10/2019 IA ORDER (PER : HONOURABLE MR.JUSTICE R.M.CHHAYA) This is an application for restoration of the F/First Appeal No. 24374 of 2018 along with the Civil Application for Condonation of Delay to its original file.
Heard learned advocates.
Considering the averments made in this application, F/First Appeal No. 24374 of 2018 along with the Civil Application for Condonation of Delay deserve to be restored to its original file and is restored accordingly.
(R.M.CHHAYA, J) (PARESH UPADHYAY, J) SHRIJIT PILLAI/11 Page 1 of 1 Downloaded on : Sun Oct 20 03:46:04 IST 2019