KANUBHAI HIRALAL SHAH Vs. KIRITBHAI JASHBHAI PATEL

JUDGEMENT

(1.) RULE. Mr.Sachin Vasavada, learned advocate waives the service of notice of rule on behalf of the respondent.

(2.) With the consent of the learned advocates appearing on behalf of the respective parties, present application is taken up for final hearing today.

(3.) Present application under sec.5 of the Limitation Act has been preferred by the applicant - original petitioner to condone the delay of 43 days caused in preferring the Civil Revision Application challenging the judgement and order dtd.12/2/2009 passed by the learned 2nd Additional District Judge, Kheda at Nadiad in Civil Revision Application No. 6 of 2004.