Becharbhai Revabhai Prajapati vs Param Quarry Works Partner ...
2021 Latest Caselaw 18079 Guj

        C/CA/321/2021                         ORDER DATED: 03/12/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 321 of 2021
                                   In
                     F/FIRST APPEAL NO. 20757 of 2020
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             BECHARBHAI REVABHAI PRAJAPATI
                         Versus
 PARAM QUARRY WORKS PARTNER SIRISHBHAI NARSINHBHAI PATEL
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Appearance:
RAVI B SHAH(5346) for the Applicant(s) No. 1,2
MR. HARDIK K RAVAL(6366) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                          Date : 03/12/2021
                           ORAL ORDER

Heard learned advocates for the parties. There is no appearance on behalf of the respondent No.2 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 Commissioner.

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

(A.G.URAIZEE, J)

Manoj