YOGESH NAVINCHANDRA RAVANI Vs. NANJIBHAI SAGRAMBHAI CHAUDHARY

JUDGEMENT

(1.) Leave granted.

(2.) The appeals arising out of SLP(C) Nos. 13943­13944 of 2020, filed by Yogesh Navinchandra Ravani, challenge the final judgment and order dtd. 14/2/2020, passed by the High Court of Gujarat at Ahmedabad in Civil Application (for condonation of delay) No. 2 of 2018 in R/Second Appeal No. 238 of 2015 with Misc. Civil Application (for Review) No. 1 of 2018 in R/Second Appeal No. 238 of 2015, whereby the High Court passed strictures against the appellant­Yogesh Navinchandra Ravani and recalled its order dtd. 11/9/2017, thereby restoring the aforesaid Second Appeal to its original number and status.

(3.) Aggrieved by the adverse remarks made by the High Court in its judgment, appellant ­ Yogesh Navinchandra Ravani has preferred these appeals so as to have those remarks expunged.