Gujarat High Court
Abedabibi W/O Faruk vs Narendra Dahyalal Modi & 5 on 6 February, 2017
Author: R.P.Dholaria
Bench: R.P.Dholaria
C/CA/9166/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 9166 of 2016
In FIRST APPEAL (STAMP NUMBER) NO. 2541 of 2016
==========================================================
ABEDABIBI W/O FARUK
ABDUL RAHIM KALU & 7....Applicant(s)
Versus
NARENDRA DAHYALAL MODI & 5....Respondent(s)
==========================================================
Appearance:
PARIMALSINH PARMAR, ADVOCATE for the Applicant(s) No. 1 - 8
MR GC MAZMUDAR, ADVOCATE for the Respondent(s) No. 5
MR HG MAZMUDAR, ADVOCATE for the Respondent(s) No. 5
MR VC THOMAS, ADVOCATE for the Respondent(s) No. 2
RULE SERVED for the Respondent(s) No. 4
RULE UNSERVED for the Respondent(s) No. 1
UNSERVED-EXPIRED (R) for the Respondent(s) No. 3
==========================================================
CORAM: HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 06/02/2017
ORAL ORDER
This application under Section 5 of the Limitation Act is preferred by the applicant seeking condonation of delay of 220 days caused in preferring the First Appeal, for the reasons stated in the application.
Considering the averments made in the application for cause of delay, it appears that the delay is sufficiently explained. Hence, present application is allowed. Delay of 220 days caused in filing the First Appeal is condoned. Rule is made absolute accordingly.
Page 1 of 2HC-NIC Page 1 of 2 Created On Wed Feb 08 02:59:03 IST 2017 C/CA/9166/2016 ORDER (R.P.DHOLARIA,J.) ila Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Feb 08 02:59:03 IST 2017