General Manager Oil And Natural ... vs Umedbhai Mathurdas
2021 Latest Caselaw 17205 Guj

        C/CA/3935/2019                         ORDER DATED: 15/11/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 3935 of 2019
                                     In
                      F/FIRST APPEAL NO. 35661 of 2019
================================================================
    GENERAL MANAGER OIL AND NATURAL GAS CORPORATION LTD
                           Versus
                   UMEDBHAI MATHURDAS
================================================================
Appearance:
MR AKSHAT KHARE(5912) for the Applicant(s) No. 1
MRS SUMAN KHARE(2226) for the Applicant(s) No. 1
 for the Respondent(s) No. 1.1
DECEASED LITIGANT(100) for the Respondent(s) No. 1
J K GANDHI(7482) for the Respondent(s) No. 1.2,1.3,1.4
MR AKASH R PATEL(10822) for the Respondent(s) No. 1.2,1.3,1.4
RULE SERVED(64) for the Respondent(s) No. 2
================================================================
  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 15/11/2021
                    ORAL ORDER

Heard Mr. Twinkle Malakiya, learned advocate for Mrs. Suman Khare,learned advocate for the applicant and Mr. Pinak J. Raiyani, learned advocate for Mr. J.K. Gandhi, learned advocate for respondent Nos. 1.2 to 1.4. There is no appearance on behalf of the respondent No.2 though served.

Present application for condonation of delay which has occurred in preferring the appeal to assail the judgment and award of the reference court.

Considering the averments made in this application, delay is condoned. The application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj