Gujarat State Road Transport ... vs Chavda Champaben W/O Parvatsinh ...
2021 Latest Caselaw 479 Guj

         C/CA/2649/2020                                               ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/CIVIL APPLICATION NO. 2649 of 2020

                   In F/FIRST APPEAL NO. 23383 of 2020

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      GUJARAT STATE ROAD TRANSPORT CORPORATION
                        Versus
 CHAVDA CHAMPABEN W/O PARVATSINH PRATAPSINH CHAVDA & 4
                        other(s)
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Appearance:
MS VYOMA K JHAVERI(6386) for the Applicant(s) No. 1
RULE NOT RECD BACK(63) for the Respondent(s) No. 5
RULE SERVED(64) for the Respondent(s) No. 1,2,3,4
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                              Date : 13/01/2021

                                  ORAL ORDER

1. Heard Mr. Jay Trivedi, learned advocate appearing for Ms. Vyoma K. Jhaveri, learned advocate for the applicant. Though rule is served, none appears for respondents.

2. By this application, the applicant has prayed for condonation of delay of 12 days which has occurred in preferring the first appeal.

3. It is stated that the impugned judgment/award was passed by the learned Tribunal on 27.11.2019. Certified copy of the same was ready and delivered on 4.12.2019. Thereafter legal opinion was sought for instituting first appeal. Therefore, there is delay in filing the first

C/CA/2649/2020 ORDER

appeal.

4. The delay of 12 days occurred in filing the first appeal appears due to procedure which is required to be undergone by the applicant. Accordingly, the delay of 12 days which has occurred in instituting the first appeal is condoned. The application is allowed. Rule is made absolute to the aforesaid extent.

(VAIBHAVI D. NANAVATI,J) K.K. SAIYED