CHAIRMAN OF GUJARAT HOUSING BOARD Vs. NAVUG BUILDERS

JUDGEMENT

(1.) Heard Mr. R.R. Marshall, learned Senior Counsel with Mr. Rituraj M. Meena, learned advocate for the applicant and Mr. Parikh, learned advocate for the respondent. By present application the applicant seeks condition of delay of 80 days caused in filing Appeal against the judgment and decree dated 31.8.2018 passed by learned City Civil and Sessions Judge, at Ahmedabad in Civil Suit No. 1750 of 1993.

(2.) Having regard to the details mentioned in the application and submission by learned advocate for the applicant, this Court passed below quoted order on 11.1.2019:-

(3.) After said order, the application has been adjourned on couple of occasion. However the record reflects that any affidavit controverting the details mentioned in the application and opposing the relief prayed for by the applicant is not filed. The details mentioned in the application have remained uncontroverted.