PRAKASHBHAI NAGARDAS SANGHVI Vs. KUNJBALABEN BHUPENDRAKUMAR SHAH

JUDGEMENT

(1.) At the request of Shri Pandya, learned advocate appearing on behalf of the applicant, the applicant is permitted to covert the main Second Appeal (Stamp) No. 29/2010 into Civil Revision Application and consequently the present Civil Application would be in the converted Civil Revision Application. The applicant to supply the fresh memo of the converted Civil Revision Application within a period of one week from today.

(2.) RULE. Shri Gaurav Chudasma, learned advocate, who is on caveat, waives service of notice of rule on behalf of the respondent.

(3.) The present application has been preferred under Section 5 of the Limitation Act to condone the delay of 21 days in preferring the Civil Revision Application challenging the impugned judgement and order passed by the learned appellate Bench of the Small Causes Court at Ahmedabad in Civil Appeal No. 93/2007.