Nirmalaben Vijaybhai Agrawal vs Narsinhbhai Hatiyabhai Rathwa
2021 Latest Caselaw 17301 Guj

      C/CA/3730/2019                                    ORDER DATED: 16/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 3730 of 2019

                       In F/FIRST APPEAL NO. 27880 of 2019

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                        NIRMALABEN VIJAYBHAI AGRAWAL
                                    Versus
                        NARSINHBHAI HATIYABHAI RATHWA
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Appearance:
MR.KARNA H DHOMSE(6684) for the Applicant(s) No. 1,2,3
MR CHIRAYU A MEHTA(3256) for the Respondent(s) No. 2
RULE SERVED(64) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 16/11/2021

                                  ORAL ORDER

Heard learned advocate for the applicants and learned advocate for the respondent No.2. Though served, respondent No.1 has not entered his appearance.

The present application under Section 5 of the Limitation Act is preferred to condone the delay which is occurred in preferring First Appeal to assail the impugned judgment and award.

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

(A.G.URAIZEE, J) SURESH SOLANKI