HARSHADBHAI MOTIBHAI AZAD v. SARIKABEN CHIMANBHAI PATEL

C/CA/982/2024 ORDER DATED: 03/09/2024

IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 982 of 2024

In R/CIVIL REVISION APPLICATION NO. 348 of 2023

========================================================== HARSHADBHAI MOTIBHAI AZAD

Versus SARIKABEN CHIMANBHAI PATEL & ORS.

========================================================== Appearance: MR MJ PARIKH(577) for the Applicant(s) No. 1 MR PARESHKUMAR V THAKOR(12419) for the Applicant(s) No. 1 MS DISHA K KHILOSIA(10650) for the Respondent(s) No. 1 ==========================================================

CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

Date : 03/09/2024

ORAL ORDER

1. By way of present application filed u/s 5 of the Limitation

Act, the applicant has prayed to condone delay of 29 days

caused in preferring captioned CRA.

2. Learned advocate for the opponent objected grant of delay.

3. Considering the averments made in the application, it

appears that the applicant was not careless or negligent in

pursuing legal recourse and therefore, the matter needs to be

considered.

4. In the result, present Application is allowed and delay of 29

days caused in preferring captioned CRA is hereby condoned.

(J. C. DOSHI,J) SHEKHAR P. BARVE

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