Labhuben Wd/O Manjibhai Kamabhai ... vs Vishunubhai Dahyabhai Raval
2021 Latest Caselaw 268 Guj

          C/CA/1363/2020                                        ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CIVIL APPLICATION NO.            1363 of 2020

                 In F/FIRST APPEAL NO. 8127 of 2020

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           LABHUBEN WD/O MANJIBHAI KAMABHAI CHUNARA
                             Versus
                  VISHUNUBHAI DAHYABHAI RAVAL
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Appearance:
NISHIT A BHALODI(9597) for the Applicant(s) No. 1,2
MR RATHIN P RAVAL(5013) for the Respondent(s) No. 3
NOTICE UNSERVED(8) for the Respondent(s) No. 1
UNSERVED EXPIRED (N)(9) for the Respondent(s) No. 2
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                           Date : 08/01/2021

                              ORAL ORDER

1. Heard Shri Nishit Bhalodi, learned advocate for the applicant. Shri Rathin Raval, learned advocate appears for respondent no.3 and accordingly waives the service of notice of rule.

2. This application is filed for condoning the delay of 129 days occurred in filing of the appeal. It is stated that the appellant was informed about the pronouncement of the judgment and award by the Tribunal and the amount of compensation which was allowed on 18.09.2019. The appellant thereafter, decided to challenge the order passed by the Tribunal by way of First Appeal and approached the learned advocate in the High Court and accordingly, appeal came to be filed.

3.   The      applicant     has      sufficiently         explained            the





         C/CA/1363/2020                                     ORDER




delay     and        the   same      requires        consideration.

Accordingly, the delay is condoned. The application seeking condonation of delay of 129 days occurred in filing of the First Appeal is hereby allowed. Notice is discharged.

(VAIBHAVI D. NANAVATI,J)

NEHA