Talab Sidhik Mandhara vs Valimamad Jusab Alias Yusuf ...
2021 Latest Caselaw 18281 Guj

      C/CA/1613/2021                                 ORDER DATED: 09/12/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1613 of 2021

                       In F/FIRST APPEAL NO. 16180 of 2021

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                       TALAB SIDHIK MANDHARA
                                Versus
                VALIMAMAD JUSAB ALIAS YUSUF MANDHARA
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Appearance:
MR. HEMAL SHAH(6960) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI

                                 Date : 09/12/2021

                                  ORAL ORDER

Heard learned advocate for the applicant. Though served, none appears for the contesting respondent.

This application is filed under Section 5 of the Limitation Act for condonation of delay of 400 days caused in filing the First Appeal against the impugned judgment and award.

Considering the averments made in the application and the submissions canvassed by learned advocate for the applicant, it transpires that the applicant has shown sufficient cause for not filing the appeal within the limitation period. Accordingly, this civil application is allowed. Delay of 400 days caused in filing the First Appeal is hereby condoned. Rule is made absolute.

(VIPUL M. PANCHOLI, J) SRILATHA