Gujarat High Court
Meenaben Rajedrasinh Parmar vs Shreemand Rajchandra Adhyatmik ... on 8 April, 2019
Author: A.J. Shastri
Bench: A.J. Shastri
C/CA/245/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO. 245 of 2019
In R/SPECIAL CIVIL APPLICATION NO. 3960 of 2016
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MEENABEN RAJEDRASINH PARMAR & 2 other(s)
Versus
SHREEMAND RAJCHANDRA ADHYATMIK SATSANG SADHNA KENDRA
PUBLIC TRUST
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Appearance:
MS TEJAL A VASHI(2704) for the Applicant(s) No. 1,2,3
ADVOCATE NOT GIVEN for the Respondent(s) No. 3
MR ADITYA B MEHTA(5777) for the Respondent(s) No. 1
MR ANUJ K TRIVEDI(6251) for the Respondent(s) No. 4,5
MR ISHAN MIHIR PATEL(6508) for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 08/04/2019
ORAL ORDER
1. This Civil Application is filed for the purpose of seeking condonation of delay of 500 days, which has occurred in preferring an application for impleadment of legal heirs of deceased respondent no. 3 in Special Civil Application No. 3960 of 2016.
2. Considering the averments made in the application and in view of the consent of both the learned advocates appearing for the respective parties, the delay of 500 days is condoned.
3. The present Civil Application is accordingly allowed in terms of paragraph 5(a).
(A.J. SHASTRI, J) Bhoomi Page 1 of 1