General Manager Oil And Natural ... vs Patel Dipakbhai Ishwarbhai ...
2021 Latest Caselaw 18462 Guj

        C/CA/677/2021                             ORDER DATED: 15/12/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 677 of 2021
                                   In
                     F/FIRST APPEAL NO. 7096 of 2020
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 GENERAL MANAGER OIL AND NATURAL GAS CORPORATION LIMITED
                           Versus
          PATEL DIPAKBHAI ISHWARBHAI CHATURBHAI
================================================================
Appearance:
MR AJAY R MEHTA(453) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2
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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