SHRI MAMADBHAI ISHAQBHAI KATIYAR THRU HEIRS v. DHIRAJLAL MAVJI BHAGAT

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

========================================================== SHRI MAMADBHAI ISHAQBHAI KATIYAR THRU HEIRS

========================================================== 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 ==========================================================

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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