Gujarat High Court
Mahendra Devubha Ker vs Heirs Of Deceased Gajubha Khimabha Ker & ... on 8 November, 2017
Author: A.J. Shastri
Bench: A.J. Shastri
C/CA/7006/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 7006 of 2017
In SECOND APPEAL (STAMP NUMBER) NO. 29 of 2017
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MAHENDRA DEVUBHA KER....Applicant(s)
Versus
HEIRS OF DECEASED GAJUBHA KHIMABHA KER & 6....Respondent(s)
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Appearance:
MR SATISH A PANDYA, ADVOCATE for the Applicant(s) No. 1
MR JIGAR G GADHAVI, ADVOCATE for the Respondent(s) No. 1.1 , 2.1 - 2.3 ,
3 , 4.1 - 4.2 , 5 - 6
RULE SERVED for the Respondent(s) No. 7
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CORAM: HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 08/11/2017
ORAL ORDER
1. Present civil application is filed seeking condonation of delay of 70 days caused in preferring the second appeal.
2. Heard learned advocates for the parties.
3. Considering the averments made in the civil application, more particularly in Para.2 and the submissions advanced by learned advocates for the parties, the delay of 70 days caused in preferring the second appeal is condoned. Rule is made absolute.
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