RASHMIKANT GIRDHARLAL DAVE Vs. PRAFULLABEN HARESHBHAI PANDYA

JUDGEMENT

(1.) THE present application under Section 5 of the Limitation Act has been filed by the applicant original defendant No.1 to condone the delay of 93 days caused in preferring the Civil Revision Application challenging the impugned order dated 01.08.2009 passed below Exh.57 in Special Civil Suit No.47/2001 by the learned Principal Senior Civil Judge, Amreli. Though served, nobody has appeared for respondent Nos.2 to 4. Respondent No.1 has refused to accept the notice of this Court. Thus, there is no opposition to the present application. Even otherwise, considering the averments in the application, delay caused in preferring revision application is hereby condoned, as sufficient cause is shown to condone the delay.

(2.) HENCE, the delay caused in preferring the revision application is condoned. Rule is made absolute. No order as to cost.