Gujarat High Court
Banaskantha District Panchayat vs Legal Heirs Of Deceased Ramjibhai ... on 3 July, 2018
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
C/FA/3198/2017 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION NO. 1 of 2017
IN F/FIRST APPEAL NO. 3198 of 2017
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BANASKANTHA DISTRICT PANCHAYAT Versus LEGAL HEIRS OF DECEASED RAMJIBHAI JOITABHAI PATEL ========================================================== Appearance:
MR HS MUNSHAW for the PETITIONER(s) No. RULE SERVED for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA Date : 03/07/2018 IA ORDER This is an application at the instance of the original appellant-plaintiff for condonaiton of delay of 63 days in preferring the first 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 made out for condonation of delay of 63 days in preferring the first appeal. The delay is, accordingly, condoned. This civil application is disposed of accordingly. Rule is made absolutely to the aforesaid extent.
Post the first appeal for admission.
(J.B.PARDIWALA, J) Vahid Page 1 of 1