Mohanlal Jeram Bhanushali vs Ramesh Ramji Patani
2021 Latest Caselaw 17555 Guj

      C/CA/4205/2019                                 ORDER DATED: 22/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 4205 of 2019

                       In F/FIRST APPEAL NO. 28250 of 2019

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                          MOHANLAL JERAM BHANUSHALI
                                    Versus
                             RAMESH RAMJI PATANI
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Appearance:
MR.HIREN M MODI(3732) for the Applicant(s) No. 1
MR. RAHUL R DHOLAKIA(6765) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 1,2,4
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  CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI

                                 Date : 22/11/2021

                                  ORAL ORDER

This application is filed under Section 5 of the Limitation Act for condonation of delay of 169 days caused in filing the First Appeal against the impugned judgment and award.

Considering the averments made in this application, it seems that sufficient cause is made out for not filing the appeal within the period of limitation. Accordingly, this application is allowed. Delay of 169 days caused in filing the First Appeal is condoned. Rule is made absolute.

(VIPUL M. PANCHOLI, J) SRILATHA