Municipal Commissioner Through ... vs Urmilaben Pradipkumar Ghediya
2021 Latest Caselaw 17544 Guj

      C/CA/482/2021                                   ORDER DATED: 22/11/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 482 of 2021

                      In F/FIRST APPEAL NO. 2511 of 2021

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  MUNICIPAL COMMISSIONER THROUGH PARESH PRAVINCHANDRA
                          SHAH
                          Versus
              URMILABEN PRADIPKUMAR GHEDIYA
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Appearance:
MR ANUJ K TRIVEDI(6251) for the Applicant(s) No. 1
MS SD RAMI(1983) for the Respondent(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 22/11/2021

                                 ORAL ORDER

Heard learned advocates for the parties.

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