Rajeshbhai Dayabhai Jadav vs Hasubhai Amrubhai Vala
2021 Latest Caselaw 1771 Guj

        C/CA/2991/2020                                        ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CIVIL APPLICATION NO.            2991 of 2020

              In F/FIRST APPEAL NO. 17160 of 2019

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                     RAJESHBHAI DAYABHAI JADAV
                                Versus
                       HASUBHAI AMRUBHAI VALA
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Appearance:
HCLS COMMITTEE(4998) for the Applicant(s) No. 1
MS KRUTI J VORA(983) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                          Date : 05/02/2021

                               ORAL ORDER

1. Heard Ms. Kruti J. Vora, learned advocate for the applicant. Though served, none appears for the respondents.

2. This application is filed for condoning the delay of 183 days occurred in filing of the First appeal. It is stated by learned advocate for the applicant that the Tribunal passed an award on 10.08.2018. The applicant came to know about the same in the month of April, 2019 and thereafter, applied for certified copy on 05.04.2019, which was ready on 09.04.2019 and thereafter, the applicant decided to file an appeal challenging the impugned judgment and award and approach the legal aid committee of the High Court of Gujarat for the assistance.

3. The reasons for delay given by the applicant in

C/CA/2991/2020 ORDER

the application, requires consideration. Accordingly, the delay of 183 days occurred in filing of the First Appeal requires to be condoned and is hereby condoned. The present civil application is allowed to the aforesaid extent. Rule is made absolute.

(VAIBHAVI D. NANAVATI,J)

NEHA