Deputy General Manager Ongc vs Makwana Khodabhai Mohanbhai
2021 Latest Caselaw 18627 Guj

      C/CA/679/2020                              ORDER DATED: 21/12/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CIVIL APPLICATION NO. 679 of 2020
                  In F/FIRST APPEAL NO. 36752 of 2019
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                      DEPUTY GENERAL MANAGER ONGC
                                 Versus
                      MAKWANA KHODABHAI MOHANBHAI
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Appearance:
MS NIYATI CHAUHAN FOR MR RITURAJ M MEENA(3224) for the
Applicant(s) No. 1
MR AKASH R PATEL(10822) for the Respondent(s) No. 1
MR.PINANK J RAIYANI(10166) 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 : 21/12/2021

                              ORAL ORDER

Heard Ms. Niyati Chauhan, learned advocate for Mr. Rituraj Meena, learned advocate for the applicant, Mr. Pinank Raiyani, learned advocate for the respondent No.1 and Mr. Manraj Barot, learned AGP for the respondent No.2.

The applicant has preferred present application under Section 5 of the Limitation Act 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