Divisional Controller St ... vs Hasinaben Yusufbhai Rathod
2021 Latest Caselaw 18678 Guj

      C/CA/655/2020                                ORDER DATED: 22/12/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 655 of 2020

                      In F/FIRST APPEAL NO. 43063 of 2019

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                 DIVISIONAL CONTROLLER ST CORPORATION
                                  Versus
                       HASINABEN YUSUFBHAI RATHOD
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Appearance:
MR HS MUNSHAW(495) for the Applicant(s) No. 1
KHUSHBU D CHHAYA(8093) for the Respondent(s) No. 1,2,3,4,5,6
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 22/12/2021

                                 ORAL ORDER

Heard Mr. H.S. Munshaw, learned advocate for the applicant and Ms. Khushbu D. Chhaya learned advocates for the respondents.

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