SURJITSINH DHUNDHASINGH ARORA Vs. JASHVINDARSINGH SHAUKINSINGH SAINI

JUDGEMENT

(1.) Rule, returnable forthwith. Learned advocate, Mr.Zubin Bharda appearing for the respondent on a caveat waives a service of notice of Rule.

(2.) This is an application seeking condonation of delay of 609 days in pursuing the remedy of appeal before the Court of learned Additional District Judge, Gandhinagar, who vide order dated 19.08.2019 has relegated the present applicant to this Court since it has no pecuniary jurisdiction.

(3.) The applicant is before this Court challenging the judgment dated 29.07.2017 passed by the learned Additional Civil Judge, Kalol in Special Civil Suit No.103 of 2009.