HARVARD INDIA SOCIETY Vs. RUPALIBEN RASHMIKANTBHAI PATEL

JUDGEMENT

(1.) PRESENT application under Section 5 of the Limitation Act has been preferred by original applicant, respondent No.1 to condone the delay of 34 days in preferring the revision application challenging the judgment and order dated 28th August, 2009 passed by the learned City Civil Court, Ahmedabad passed below Exh.31 in CMA No.1221 of 2008.

(2.) HAVING heard Shri Unmesh Shukla, learned advocate appearing on behalf of the applicant and Shri Y.F.Mehta, learned advocate appearing on behalf of the contesting respondents and considering the averments in the application explaining the delay caused in preferring the revision application and so as to give one opportunity to the applicant to submit the case on merits rather than non-suiting on the technical ground, delay caused in preferring the revision application is hereby condoned. Rule is made absolute accordingly. No costs.