Gujarat Road Transport ... vs Nirmalaben Vallabhbhai Alias ...
2021 Latest Caselaw 4338 Guj

          C/CA/4191/2019                                      ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/CIVIL APPLICATION NO. 4191 of 2019

                    In F/FIRST APPEAL NO. 32262 of 2019

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            GUJARAT ROAD TRANSPORT CORPORATION
                           Versus
        NIRMALABEN VALLABHBHAI ALIAS VIPULBHAI BHOJANI
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Appearance:
MR RUSHABH MUNSHAW, ADVOCATE for MR HS MUNSHAW(495) for the
Applicant(s) No. 1
MR SANDEEP N BHATT(190) for the Respondent(s) No. 1,2,3,4
RULE SERVED(64) for the Respondent(s) No. 5
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                             Date : 17/03/2021

                              ORAL ORDER

1. Heard learned Advocate Mr. Rushabh Munshaw for learned Advocate Mr. H.S. Munshaw for the applicant and learned Advocate Mr. Sandeep Bhatt for the respondent Nos. 1 to 4 - original claimants.

2. By way of this application the applicant has prayed for condoning the delay of 114 days caused in filing the captioned First Appeal against the judgment and award dated 25.02.2019 passed by the learned M.A.C. Tribunal (Auxi.) and 3rd Additional District Judge, Rajkot in M.A.C.P. No. 1040 of 2011.

3. Considering the submissions made by learned Advocate Mr. Rushabh Munshaw for the applicant and averments made in the application, the delay of 114 days caused in filing the captioned First Appeal against the judgment and award dated 25.02.2019 passed by the learned M.A.C. Tribunal (Auxi.)

C/CA/4191/2019 ORDER

and 3rd Additional District Judge, Rajkot in M.A.C.P. No. 1040 of 2011, is hereby condoned. This application is allowed. Rule is made absolute.

4. Registry to list the First Appeal on 23.03.2021.

(NIKHIL S. KARIEL,J) BDSONGARA