Anirudhsinh Jorubha Jadeja vs Mehboob Ibrahim Khalifa
2021 Latest Caselaw 4347 Guj

            C/CA/1395/2020                                    ORDER



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/CIVIL APPLICATION NO. 1395 of 2020

                       In F/FIRST APPEAL NO. 8143 of 2020

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                        ANIRUDHSINH JORUBHA JADEJA
                                   Versus
                         MEHBOOB IBRAHIM KHALIFA
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Appearance:
NISHIT A BHALODI(9597) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2,3
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                               Date : 17/03/2021
                                ORAL ORDER

1. Heard learned Advocate Mr.Nishit Bhalodi for the applicant.

2. Though served, nobody appears on behalf of the respondents.

3. By way of this application the applicant has prayed for condoning the delay of 66 days caused in filing the captioned First Appeal against the judgment and award dated 03.09.2019 passed by the learned M.A.C. Tribunal, Bhuj, District Kachchh, in M.A.C.P. No. 32 of 2018.

4. Considering the submissions made by learned Advocate Mr. Bhalodi for the applicant and averments made in the application, the delay of 66 days caused in filing the captioned First Appeal against the judgment and award dated 03.09.2019 passed by the learned M.A.C. Tribunal, Bhuj, District Kachchh, in M.A.C.P. No. 32 of 2018, is required to be condoned. Hence, ordered accordingly. This application is allowed. Rule is made absolute.

(NIKHIL S. KARIEL,J) BDSONGARA