Mangilal Bholiram Khatik vs Rajkumar Dalchandraji Khatik
2021 Latest Caselaw 17303 Guj

    C/CA/1251/2021                                ORDER DATED: 16/11/2021



  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
            R/CIVIL APPLICATION NO. 1251 of 2021
                              In
               F/FIRST APPEAL NO. 15384 of 2021

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                MANGILAL BHOLIRAM KHATIK
                         Versus
              RAJKUMAR DALCHANDRAJI KHATIK
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Appearance:
MR.KARNA H DHOMSE(6684) for the Applicant(s) No. 1
MR RATHIN P RAVAL(5013) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 1,2
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 CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI

                       Date : 16/11/2021

                            ORAL ORDER

This application is filed under Section 5 of the

Limitation Act for condonation of delay of 418 days

caused in preferring aforesaid First Appeal against the

judgment and award dated 23.10.2018 rendered by the

Chairman, MAC Tribunal, Vadodara in MACP No.888/2006.

Heard learned advocate, Mr. Karna Dhomse for the

applicant and learned advocate, Mr. Rathin Raval for

the respondent no.3.

In view of the averments made in the application

and in view of the submissions canvassed by learned

advocates for the parties, it can be said that the

applicant has shown sufficient cause for not filing

appeal within time limit. Therefore, the present

C/CA/1251/2021 ORDER DATED: 16/11/2021

application deserves to be allowed in the interest of

justice.

Therefore, the present application stands allowed.

Delay is condoned. Rule is made absolute.

(VIPUL M. PANCHOLI, J.)

Gautam