Mansukhbhai Nanjibhai Dhapa vs Himuben Narshiben Sankhat
2021 Latest Caselaw 17629 Guj

      C/CA/865/2020                                ORDER DATED: 23/11/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 865 of 2020

                      In F/FIRST APPEAL NO. 43110 of 2019

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                       MANSUKHBHAI NANJIBHAI DHAPA
                                  Versus
                        HIMUBEN NARSHIBEN SANKHAT
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Appearance:
MINESH D ERINPURIA(8512) for the Applicant(s) No. 1,2
RASHIDA J BAJI(9499) for the Applicant(s) No. 1,2
MR.HIREN M MODI(3732) for the Respondent(s) No. 1,2
RULE SERVED(64) for the Respondent(s) No. 3,4,5,6,7,8,9
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  CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI

                               Date : 23/11/2021

                                 ORAL ORDER

This application is filed under Section 5 of the Limitation Act for condonation of delay of 94 days caused in filing the First Appeal against the impugned judgment and award.

Considering the averments made in the application, it transpires that the applicant has shown sufficient cause for not filing the appeal within the limitation period. Accordingly, this civil application is allowed. Delay of 94 days caused in filing the First Appeal is hereby condoned. Rule is made absolute.

(VIPUL M. PANCHOLI, J) SRILATHA