(1.) This petition is filed challenging the order passed by the Principal District Judge, Gandhinagar, dtd. 23/8/2017, rendered in Civil Misc. Application No.174 of 2014, refusing to condone delay of 85 days as mentioned, in an Appeal for challenging the order passed by the Trial Court, rejecting probate application.
(2.) Heard Mr. Darshan Dave, learned advocate for M/s H.L.Patel Advocates for the petitioner.
(3.) Though served, nobody appears for respondents. As recorded in several orders, learned advocate Mr. Ravi A. Pandya, represents respondent Nos.3.1.1 to 3.1.5 and rest all are served, nobody opposes the application and there is no reply filed to this petition, objecting to even condonation of delay. As observed in an order dtd. 29/6/2022, matter would be taken up for final disposal. Despite that, nobody is present.