Ajitsinh Mansinh Chavda vs Jainam Antimbhai Modi
2021 Latest Caselaw 347 Guj

        C/CA/2260/2020                                              ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CIVIL APPLICATION NO.                 2260 of 2020

              In F/FIRST APPEAL NO. 20704 of 2020

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                         AJITSINH MANSINH CHAVDA
                                  Versus
                          JAINAM ANTIMBHAI MODI
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Appearance:
MR PARESH M DARJI(3700) 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 : 11/01/2021

                                 ORAL ORDER

1. Heard Shri Paresh Darji, learned advocate for the applicant. Though served, none appears for the respondents.

2. This application is filed for condoning the delay of 441 days occurred in filing of the appeal. It is stated that after passing of the judgment and award by the Tribunal, learned advocate has applied for the certified copies and the same were received on 20.12.2019. It is further stated that the applicant had contacted the advocate in the High Court and ultimately, an appeal came to be filed in the month of February, 2020. During the course of submission, it is stated by learned advocate for the applicant that due to Covid-19 pandemic also, there was some procedural delay.

3.   The    applicant           has      sufficiently          explained           the






         C/CA/2260/2020                                     ORDER



delay     and        the   same      requires        consideration.

Accordingly, the delay is condoned. The application seeking condonation of delay of 441 days occurred in filing of the First Appeal is hereby allowed. Rule is made absolute to the aforesaid extent.

(VAIBHAVI D. NANAVATI,J)

NEHA