GITABEN VASUBHAI PATEL Vs. KAUSHALKUMAR BHANVARLAL SHAH

JUDGEMENT

(1.) Leave to amend the prayer-clause so as to enable him to assail the impugned order dated 24.01.2020 is granted. Learned advocate for the applicant to carry out the amendment, forthwith.

(2.) Rule. Mr.Vaibhav N. Sheth, learned advocate waives service of notice of Rule for respondent No.1. Though served, none appears on behalf of defendant No.2.

(3.) In this Civil Revision application, which is filed under Section 115 of the Code of Civil Procedure, 1908 ("the Code" for short), the applicant has prayed that the impugned order dated 24.01.2020 passed by the learned 8th Additional Civil Judge, Ahmedabad (Rural) at Mirzapur, below Exh.1 in Civil Application for condonation of delay in Civil Misc. Application No.169 of 2019, which was filed for setting aside the ex-parte judgment and decree under Order IX Rule 13, be quashed and set aside. 3. Heard Mr.Devdip Brahmbhatt, learned advocate for the applicant and Mr.Vaibhav N. Sheth, learned advocate for respondent No.1.