Gujarat High Court
Parimal Nanubhai Patel & vs Maniben Wd/O Chhanabhai Fakirbhai ... on 21 March, 2017
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/CA/10461/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 10461 of
2016
In CIVIL REVISION APPLICATION (STAMP NO.) NO. 524 of 2016
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PARIMAL NANUBHAI PATEL & 1....Applicant(s)
Versus
MANIBEN WD/O CHHANABHAI FAKIRBHAI PATEL &
10....Respondent(s)
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Appearance:
MR ADIL R MIRZA, ADVOCATE for the Applicant(s) No. 1 - 2
RULE NOT RECD BACK for the Respondent(s) No. 6
RULE SERVED for the Respondent(s) No. 1 - 5 , 7 - 11
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CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 21/03/2017
ORAL ORDER
1. Nobody appears for the respondent Nos. 1 to 5 and 7 to 11 though duly served. Rule is not received back qua respondent No. 6, however, the learned advocate Mr. Mirza for the applicants states that she was one of the defendants and formal party in the suit and it is difficult to serve her as she is residing at Auckland.
2. Having regard to the submissions made by the learned advocate for the applicants, the application is being decided without service to the respondent No.6.
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3. Having regard to the submissions made by the learned advocate for the applicants and to the contents of the application, the delay of 61 days occurred in filing the Civil Revision Application is condoned in the interest of justice. The application is allowed. Rule is made absolute.
(BELA M. TRIVEDI, J.) Amar Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Mar 22 01:35:20 IST 2017