Gujarat High Court
Hemlataben Mangalsinh vs Shantaben Wife Of Chandulal Narshidas on 24 October, 2019
Author: A. P. Thaker
Bench: A. P. Thaker
C/CRA/27/2014 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2 of 2019
In
R/CIVIL REVISION APPLICATION NO. 27 of 2014
================================================================
HEMLATABEN MANGALSINH Versus SHANTABEN WIFE OF CHANDULAL NARSHIDAS ================================================================ Appearance:
MR. JAY M THAKKAR for the PETITIONER(s) No. MR ASHISH M DAGLI for the RESPONDENT(s) No. ================================================================ CORAM: HONOURABLE DR.JUSTICE A. P. THAKER Date : 24/10/2019 IA ORDER
1. The present application is filed to condone the delay of 35 days occurred in filing the civil application for bringing heirs and legal representatives of original applicant - Hemlataben Mangalsinh on record of Civil Revision Application No.27 of 2014.
2. Having heard learned advocates appearing for both the sides and considering the explanation given in the application, the Court finds that the sufficient cause is made out to condone the delay of 35 days.
3. In view of the above, the application is allowed. The delay of 35 days occurred in filing the civil application for bringing heirs and legal representatives of original applicant - Hemlataben Mangalsinh, is condoned.
(A. P. THAKER, J) V.R. PANCHAL Page 1 of 1 Downloaded on : Fri Oct 25 23:09:43 IST 2019