Kansara Shardaben Umedlal vs Union Of India Through General ...
2021 Latest Caselaw 18073 Guj

        C/CA/3856/2019                           ORDER DATED: 03/12/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 3856 of 2019
                                     In
                      F/FIRST APPEAL NO. 34233 of 2019
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                      KANSARA SHARDABEN UMEDLAL
                                  Versus
                UNION OF INDIA THROUGH GENERAL MANAGER
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Appearance:
MR RATHIN P RAVAL(5013) for the Applicant(s) No. 1,2,3,4
RULE SERVED(64) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                            Date : 03/12/2021
                             ORAL ORDER

Heard Mr. Nikhil Vyas, learned advocate for Mr. Rathin P. Raval, learned advocate for the applicants. There is no appearance on behalf of the respondent though served.

This application under Section 5 of Limitation Act to condone the delay which has occurred in preferring an appeal to challenge the judgment and order of the Railway Claims Tribunal, Ahmedabad Bench, Ahmedabad.

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

(A.G.URAIZEE, J)

Manoj