Employees State Insurance ... vs M/S. M.K. Soil Testing ...
2021 Latest Caselaw 17407 Guj

      C/FA/13285/2018                           IA ORDER DATED: 17/11/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


  CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1 of 2018
               In F/FIRST APPEAL NO. 13285 of 2018
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EMPLOYEES STATE INSURANCE CORPORATION Versus M/S. M.K. SOIL TESTING LABORATORIES ========================================================== Appearance:

MR SACHIN D VASAVADA for the PETITIONER(s) No. RULE SERVED BY DS for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 17/11/2021 IA ORDER

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

The present application under Section 5 of the Limitation Act is preferred to condone the delay which has 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