C/CA/3345/2019 ORDER DATED: 15/06/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO. 3345 of 2019
In F/CIVIL REVISION APPLICATION NO. 23288 of 2019
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SHRI MAMADBHAI ISHAQBHAI KATIYAR THRU HEIRS
Versus
DHIRAJLAL MAVJI BHAGAT
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Appearance:
MR. EKRAMA H QURESHI(7000) for the Applicant(s) No. 1,1.1,1.2,1.3,1.4
MR AR THACKER(888) for the Respondent(s) No. 4
RULE SERVED(64) for the Respondent(s) No. 1,2,3
SHIVANG A THACKER(7424) for the Respondent(s) No. 4
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CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA
Date : 15/06/2021
ORAL ORDER
Heard learned advocate Mr. Ekrama Qureshi for the applicants and
learned advocate Mr. Shivang Thacker for respondent No.4.
Rule is served upon respondent Nos. 1, 2 and 3, however none
appears on behalf of the said respondents.
This civil application seeks to condone delay of 15 days which has
taken place in preferring the Revision Application.
For the reasons stated and pleaded in the application, sufficient
cause is made out. Delay deserves to be condoned. Accordingly, delay
of 15 days is condoned.
Application stands allowed accordingly. Rule is made absolute.
(N.V.ANJARIA, J)
C.M. JOSHI
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