Citation : 2021 Latest Caselaw 18460 Guj
Judgement Date : 15 December, 2021
C/CA/675/2021 ORDER DATED: 15/12/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO. 675 of 2021
In
F/FIRST APPEAL NO. 7094 of 2020
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GENERAL MANAGER OIL AND NATURAL GAS CORPORATION LIMITED
Versus
PATEL KHODIDAS RAMDAS
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Appearance:
MR AJAY R MEHTA(453) for the Applicant(s) No. 1
RULE SERVED BY DS(65) 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 : 15/12/2021
ORAL ORDER
Heard Mr. Ajay R. Mehta, learned advocate for the applicant and Mr. Manraj Barot, learned AGP for respondent No.2. Though served, there is no appearance on behalf of the respondent No.1.
This application under Section 5 of Limitation Act to condone the delay of 40 days which has occurred in preferring an appeal to assail the judgment and order of the Reference Court.
Having heard learned advocates for the parties and having considered the averments made in the application, the delay, which has occurred in preferring an appeal, is condoned. Rule is made absolute.
(A.G.URAIZEE, J)
Manoj
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