Hotel Aditya vs Employees State Insurance ...
2021 Latest Caselaw 18031 Guj

Citation : 2021 Latest Caselaw 18031 Guj
Judgement Date : 2 December, 2021

Gujarat High Court

Hotel Aditya vs Employees State Insurance ... on 2 December, 2021

Bench: A.G.Uraizee

      C/CA/1298/2020                                 ORDER DATED: 02/12/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1298 of 2020

                        In F/FIRST APPEAL NO. 1503 of 2020

==========================================================
                           HOTEL ADITYA
                               Versus
              EMPLOYEES STATE INSURANCE CORPORATION
==========================================================
Appearance:
MR. HEMAL SHAH(6960) for the Applicant(s) No. 1
MR AV NAIR(5602) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 02/12/2021
                                  ORAL ORDER

Heard Mr.Hemal Shah, learned advocate for the applicant and Mr.AV Nair, learned advocate for the respondents.

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. Rule is made absolute.

(A.G.URAIZEE, J) ALI