PRAVINCHANDRA KESHAVLAL SHAH Vs. SONAL DHIMANTKUMAR SHAH

JUDGEMENT

(1.) Leave to amend is granted to mention the correct date and number.

(2.) This application is filed by the applicant for condonation of delay of 64 days in preferring the appeal against the judgment, order and decree dtd. 5/2/2020 passed in Civil Suit No.1175 of 2008 by the City Civil Court, Ahmedabad.

(3.) Learned advocate for the applicant has drawn attention of this Court to the contents of paras-4 and 5 of the application to submit that the delay had occurred on account of the fact that the applicant was unaware of the proceedings and as and when the applicant was came to know about the impugned judgment and order, the applicant has moved this Court by filing the appeal immediately however, 64 days delay has occurred.