Manubhai Fulabhai Chavda vs Kapilaben Trikambhai Chauhan
2021 Latest Caselaw 5976 Guj

     C/CA/653/2020                                 ORDER DATED: 14/06/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                     R/CIVIL APPLICATION NO. 653 of 2020

                                       In

                      F/FIRST APPEAL NO. 36170 of 2019

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                        MANUBHAI FULABHAI CHAVDA
                                  Versus
                      KAPILABEN TRIKAMBHAI CHAUHAN

Appearance:

MR MS TRIVEDI(939) for the Applicant(s) No. 1
M A KHAN(7515) for the Respondent(s) No. 1
NIYATI D CHAUHAN(9082) for the Respondent(s) No. 1


 CORAM:HONOURABLE MR. JUSTICE J.B.PARDIWALA

           And

           HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                               Date : 14/06/2021

                                ORAL ORDER

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

1. This is an application at the instance of original plaintiff seeking condonation of delay of 268 days in preferring First Appeal against the judgment and award passed by the 10th Additional Senior Civil Judge, Vadodara, dated 31.12.2018 in H. M. P. No.14 of 2011.

3. Considering the averments made in the application for condonation of delay, we are satisfied that delay is sufficiently explained. Delay is, therefore, condoned. The application is allowed accordingly. Rule made absolute.

C/CA/653/2020 ORDER DATED: 14/06/2021

The appeal shall now be notified for admission.

(J. B. PARDIWALA, J)

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