Shambhuram Rajuram Jat ... vs Khatik Shravankumar Mohanlal
2021 Latest Caselaw 17636 Guj

      C/CA/1617/2021                                 ORDER DATED: 23/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1617 of 2021

                        In F/FIRST APPEAL NO. 5472 of 2020

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                 SHAMBHURAM RAJURAM JAT (CHAUDHARY)
                                Versus
                    KHATIK SHRAVANKUMAR MOHANLAL
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Appearance:
MR KK THAKKAR(2834) for the Applicant(s) No. 1,2,3,4,5
for the Respondent(s) No. 1,2
MR HARDIK P MEHTA(6943) for the Respondent(s) No. 3
RULE UNSERVED(68) for the Respondent(s) No. 4
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  CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI

                                 Date : 23/11/2021

                                  ORAL ORDER

Learned advocate for the applicant seeks permission to delete respondent no.4 for the purpose of this application. Permission as prayed for is granted. Respondent no.4 stands deleted.

This application is filed under Section 5 of the Limitation Act for condonation of delay of 214 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 214 days caused in filing the First Appeal is hereby condoned. Rule is made absolute.

(VIPUL M. PANCHOLI, J) SRILATHA