Suhana Asharf Khalpa vs Dharasing Arjunlal Gurjar
2021 Latest Caselaw 3749 Guj

            C/CA/616/2021                                  ORDER



      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
         R/CIVIL APPLICATION NO. 616 of 2021
          In F/FIRST APPEAL NO. 18836 of 2020
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                 SUHANA ASHARF KHALPA
                         Versus
              DHARASING ARJUNLAL GURJAR
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Appearance:
MR.HIREN M MODI(3732) for the Applicant(s) No. 1
 for the Respondent(s) No. 1,2,3
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                            Date : 03/03/2021

                               ORAL ORDER

Heard learned Advocate Mr. Hiren Modi on behalf of the applicant.

By way of this application, the applicant prays for condoning delay of 24 days which has occurred in preferring First Appeal challenging the judgment and order dated 5th November, 2019 passed by the learned Motor Accident Claims Tribunal Panchmahal at Godhara in Motor Accident Claims Petition No.655 of 2016.

Considering the same, Issue Rule returnable on 15th April, 2021.

(NIKHIL S. KARIEL,J)

Pallavi