RANCHHODBHAI KISHORBHAI PATEL Vs. ARVINDBHAI LALJIBHAI PATEL

JUDGEMENT

(1.) Heard learned advocate Mr.Parimalsinh Parmar for the petitioner and learned advocate Mr.Het Shah for Mr.Shaswata Shukla for the respondent.

(2.) Perused the application along with the affidavit in reply filed on behalf of the respondent opposing the grant of delay of 294 days occurred in preferring the captioned Second Appeal.

(3.) Learned advocate for the applicant has vehemently submitted that the delay has been properly explained and therefore the delay may be condoned. He has submitted that if the delay is condoned then no prejudice is likely to be caused to the other side as the other side will have opportunity of hearing before this Court and if delay is not condoned then the case of the applicant will be thrown out without any adjudication.