Lakhman Mulji Varsani vs Jadavji Hirji Hirani
2021 Latest Caselaw 248 Guj

         C/CA/1186/2020                                            ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CIVIL APPLICATION NO.                1186 of 2020

                In F/FIRST APPEAL NO. 7759 of 2020

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                          LAKHMAN MULJI VARSANI
                                   Versus
                           JADAVJI HIRJI HIRANI
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Appearance:
MR.HIREN M MODI(3732) for the Applicant(s) No. 1
MR PALAK H THAKKAR(3455) for the Respondent(s) No. 3
NOTICE SERVED(4) for the Respondent(s) No. 1,2,4,5,6
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                             Date : 08/01/2021

                                  ORAL ORDER

1. Heard Shri Hiren Modi, learned advocate for the applicant. Shri Palak Thakkar, learned advocate states that he has received instructions to appear for respondent no.3 and accordingly waives the service of notice.

2. This application is filed for condoning the delay of 120 days occurred in filing of the appeal. It is stated by learned advocate for the applicant that certified copies of the judgment and award were received on 14.08.2019. Thereafter, the applicant was informed by the advocate about the order passed by the Tribunal. The applicant has stated that he was facing some financial crisis because of medical expenses. The applicant was unable to manage the funds at that time and therefore, there was delay in filing of the first appeal.

          C/CA/1186/2020                                         ORDER




3.     The    applicant     has      sufficiently         explained            the
delay        and      the   same          requires        consideration.

Accordingly, the delay is condoned. The application seeking condonation of delay of 120 days occurred in filing of the First Appeal is hereby allowed. Notice is discharged.

(VAIBHAVI D. NANAVATI,J)

NEHA