MANGILAL Vs. HASMUKHBHAI FOGATBHAI PARMAR

JUDGEMENT

(1.) This petition is filed challenging the order dtd. 27/2/2020 below Exh.1 in Civil Miscellaneous th Application No.60 of 2020 by the learned 9 Additional District Judge, Vadodara, by which the application for condonation of delay of 802 days is rejected.

(2.) Heard learned advocate Mr.Satta for the petitioner and also perused the earlier order passed by this Court on 16/12/2021 which reads as under:

(3.) Thereafter, 1/2/2022, 23/2/2022 and 29/3/2022, this Court has passed the further orders by recording the request of the learned advocate for the petitioner to adjourn the matter.