Vishnubhai Pirabhai Barot vs Bababhai Karamshibhai Parmar
2021 Latest Caselaw 4218 Guj

            C/CA/123/2020                                     ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/CIVIL APPLICATION NO. 123 of 2020

                     In F/FIRST APPEAL NO. 32505 of 2019

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                        VISHNUBHAI PIRABHAI BAROT
                                  Versus
                      BABABHAI KARAMSHIBHAI PARMAR
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Appearance:
ALPESHKUMAR B VENZIYA(8982) for the Applicant(s) No. 1
JIGNESHKUMAR P PANDAV(8297) for the Applicant(s) No. 1
 for the Respondent(s) No. 3.1,3.2,3.3,3.4,3.5,3.6
MS KARUNA V RAHEVAR(3818) for the Respondent(s) No. 4
RULE SERVED(64) for the Respondent(s) No. 1,2,5
UNSERVED EXPIRED (R)(69) for the Respondent(s) No. 3
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                              Date : 15/03/2021

                                ORAL ORDER

1. Heard learned Advocate Mr.Jigneshkumar P. Pandav for the applicant and learned Advocate Ms. Karuna V. Rahevar for the respondent No.4.

2. By way of this application the applicant has prayed for condoning the delay of 148 days caused in filing the captioned First Appeal against the judgment and award dated 07.02.2019 passed by the learned M.A.C. Tribunal (Auxi.), Tharad at Banaskantha in M.A.C.P. No. 298 of 2018 ( Old No. 26 of 2011).

3. Considering the submissions made by learned Advocate Mr. Jigneshkumar P. Pandav for the applicant and averments made in the application, the delay of 148 days caused in filing the captioned First Appeal

C/CA/123/2020 ORDER

against the judgment and award dated 07.02.2019 passed by the learned M.A.C. Tribunal (Auxi.), Tharad at Banaskantha in M.A.C.P. No. 298 of 2018 ( Old No. 26 of 2011), is hereby condoned. This application is allowed. Rule is made absolute.

4. Registry to list the First Appeal on 19.03.2021.

(NIKHIL S. KARIEL,J) BDSONGARA