General Manager Oil And Natural ... vs Thakor Gabhaji Fakirji
2021 Latest Caselaw 18143 Guj

      C/CA/499/2020                                ORDER DATED: 06/12/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 499 of 2020

                      In F/FIRST APPEAL NO. 43563 of 2019

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   GENERAL MANAGER OIL AND NATURAL GAS CORPORATION LTD
                          Versus
                 THAKOR GABHAJI FAKIRJI
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Appearance:
MR AKSHAT KHARE(5912) for the Applicant(s) No. 1
MRS SUMAN KHARE(2226) for the Applicant(s) No. 1
MR AKASH R PATEL(10822) for the Respondent(s) No. 1
MR MANRAJ BAROT AGP for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 06/12/2021

                                 ORAL ORDER

Heard Mr. Askhat Khare, learned advocate for the applicant, Mr. Akash Patel, learned advocate for the respondent No.1 and Mr. Manraj Barot, learned AGP for the for the respondent No.2.

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

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

(A.G.URAIZEE, J) SURESH SOLANKI