Gujarat High Court
Jinabhai Ashabhai Vaghri vs Rupsing Dhanabhai Parmar on 27 September, 2021
Bench: A.G.Uraizee
C/CA/262/2021 ORDER DATED: 27/09/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO. 262 of 2021
In
F/FIRST APPEAL NO. 10163 of 2020
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JINABHAI ASHABHAI VAGHRI
Versus
RUPSING DHANABHAI PARMAR
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Appearance:
MR H M SHAH(3997) for the Applicant(s) No. 1,2
MR NIRAL R MEHTA(3001) for the Respondent(s) No. 2
RULE SERVED(64) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
Date : 27/09/2021
ORAL ORDER
Heard learned advocate for the parties.
The present application is filed for condonation of delay occurred in preferring the first appeal against the judgment and order dated 05.10.2019 passed by the learned M.A.C.T. and 3rd Additional Judge, Anand in M.A.C.P. No.256/2016.
For the reasons stated in the application, the same is allowed. Delay is condoned. Rule is made absolute.
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