Jinnatben Musa Kungad vs Shreeji Marine Transport
2021 Latest Caselaw 17310 Guj

      C/CA/484/2020                                ORDER DATED: 16/11/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 484 of 2020

                      In F/FIRST APPEAL NO. 36585 of 2019

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                          JINNATBEN MUSA KUNGAD
                                   Versus
                         SHREEJI MARINE TRANSPORT
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Appearance:
MR MAKBUL I MANSURI(2694) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 16/11/2021
                                ORAL ORDER

Heard learned advocate for the applicant. Though served, none appears on behalf of the respondents.

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) ALI