Rajesh J Tandel vs Gujarat Industrial Investment ...
2021 Latest Caselaw 18084 Guj

        C/CA/191/2020                            ORDER DATED: 03/12/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 191 of 2020
                                   In
                     F/FIRST APPEAL NO. 31428 of 2019
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                         RAJESH J TANDEL
                               Versus
          GUJARAT INDUSTRIAL INVESTMENT CORPORATION LTD
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Appearance:
MR ADIL R MIRZA(2488) for the Applicant(s) No. 1,2,3
for the Respondent(s) No. 2,3
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. Adil R. Mirza, 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 trial Court.

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