Menaben Lallubhai Balubhai ... vs M/S Patel And Company
2021 Latest Caselaw 18030 Guj

      C/CA/1673/2021                              ORDER DATED: 02/12/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/CIVIL APPLICATION NO. 1673 of 2021
                   In F/FIRST APPEAL NO. 28113 of 2020
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                   MENABEN LALLUBHAI BALUBHAI NINAMA
                                Versus
                        M/S PATEL AND COMPANY
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Appearance:
MR. HEMAL SHAH(6960) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                            Date : 02/12/2021
                             ORAL ORDER

Draft amendment is allowed. To be carried out forthwith.

Mr.Nishit Bhalodi, learned advocate submits that he has instructions to appear for the respondent. The Registry is directed to accept his appearance.

Heard learned advocates for the respective parties.

The present application under Section 5 of the Limitation Act is preferred to condone the delay which has occurred in preferring First Appeal to assail the impugned judgment and order.

Considering the averments made in this application, the delay is condoned. The application stands disposed of.

(A.G.URAIZEE, J) ALI