Divisional Controller Gujarat ... vs Bhursingbhai Khetabhai Bhabhor
2021 Latest Caselaw 4704 Guj

                C/CA/228/2021                             ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CIVIL APPLICATION NO. 228 of 2021

              In F/FIRST APPEAL NO. 863 of 2021

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      DIVISIONAL CONTROLLER GUJARAT STATE ROAD
                TRANSPORT CORPORATION
                             Versus
            BHURSINGBHAI KHETABHAI BHABHOR
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Appearance:
MR DEEPAK G ALORIA(6580) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2,3,4
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CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                Date : 24/03/2021

                                 ORAL ORDER

Present application is preferred by the applicant to condone the delay of 89 in filing First Appeal against the judgment and award passed by the learned Motor Accident Claims Tribunal (Main), Sabarkantha at Himmatnagar in MACP No.649 of 2013 dated 07.09.2019.

Though served, none appears for the respondents.

Having heard the learned Advocate for the applicant and having perused the averments in the application, delay of 89 days is hereby condoned. The application is hereby allowed. Rule is made absolute.

(NIKHIL S. KARIEL,J) Y.N. VYAS