Patel Mahendrabhai Ladhabhai ... vs Agriculture Produce Market ...
2021 Latest Caselaw 5656 Guj

     C/CA/951/2021                                ORDER DATED: 08/06/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/CIVIL APPLICATION NO. 951 of 2021

                      In R/FIRST APPEAL NO. 1570 of 2021

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           PATEL MAHENDRABHAI LADHABHAI SATODIYA
                            Versus
        AGRICULTURE PRODUCE MARKET COMMITTEE GONDAL
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Appearance:
MR N R DESAI(6504) for the Applicant(s) No. 1
MR SP MAJMUDAR(3456) for the Applicant(s) No. 1
for the Respondent(s) No. 1,3
MR MEET THAKKER, AGP for the Respondent(s) No. 2
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 CORAM: HONOURABLE MR. JUSTICE J.B.PARDIWALA
        and
        HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                              Date : 08/06/2021

                                ORAL ORDER

(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)

1. Rule returnable forthwith. Mr. Meet Thakker, the learned AGP waives service of notice of rule for and on behalf of the opponents nos.1 and 2.

2. This is an application at the instance of original claimants seeking condonation of delay of 673 days in preferring First Appeal against the judgment and award passed by the Principal Senior Civil Judge, Gondal, dated 12.02.2018 in Main Land Reference Case No.161 of 2000.

3. It has been pointed that from the very same judgment and award four First Appeals of different claimants have already been

C/CA/951/2021 ORDER DATED: 08/06/2021

admitted by this Court and in such circumstances, it is prayed that the delay be condoned and the First Appeal of the present applicants may also be admitted.

4. In view of the aforesaid, the delay is hereby condoned. The application is allowed accordingly. Rule made absolute.

(J. B. PARDIWALA, J)

(VAIBHAVI D. NANAVATI,J)

NEHA