Haribhai Vanabhai Marathi vs Deleted
2021 Latest Caselaw 4099 Guj

            C/CA/376/2021                                      ORDER



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/CIVIL APPLICATION NO. 376 of 2021

                     In F/FIRST APPEAL NO. 28910 of 2020

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                            HARIBHAI VANABHAI MARATHI
                                      Versus
                                     DELETED
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Appearance:
MR.HIREN M MODI(3732) for the Applicant(s) No. 1,2
for the Respondent(s) No. 1
MR CHIRAYU A MEHTA(3256) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 2
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                 Date : 10/03/2021
                                  ORAL ORDER

1. Heard learned Advocate Mr. Hiren M. Modi for the applicants and learned Advocate Mr. Chirayu A. Mehta for the opponent No.3.

2. Though served, nobody appears for the opponent No.2.

3. By way of this application the applicants have prayed for condoning the delay of 11 days in filing the captioned First Appeal against the judgment and award dated 03.12.2019 passed by the learned M.A.C. Tribunal (Auxi.), Surat, in M.A.C.P. No. 368 of 2010.

4. Considering the submissions made by learned Advocate Mr. Hiren Modi for the applicants and averments made in the application, the delay of 11 days caused in filing the captioned First Appeal against the judgment and award dated 03.12.2019 passed by the learned M.A.C. Tribunal (Auxi.), Surat, in M.A.C.P. No. 368 of 2010, is condoned. This application is allowed. Rule is made absolute.

(NIKHIL S. KARIEL,J) BDSONGARA