Bharatbhai Bhudiyabhai Damor vs Narendrasinh Motisinh Parmar
2021 Latest Caselaw 17637 Guj

      C/CA/2333/2019                                 ORDER DATED: 23/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 2333 of 2019

                       In F/FIRST APPEAL NO. 18737 of 2019

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                        BHARATBHAI BHUDIYABHAI DAMOR
                                    Versus
                        NARENDRASINH MOTISINH PARMAR
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Appearance:
NISHIT A BHALODI(9597) for the Applicant(s) No. 1
MR VIBHUTI NANAVATI(513) for the Respondent(s) No. 3
RULE UNSERVED(68) for the Respondent(s) No. 1
UNSERVED EXPIRED (R)(69) for the Respondent(s) No. 2
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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 nos.1 and 2 for the purpose of this application. Permission as prayed for is granted. Respondent nos.1 and 2 stand deleted.

This application is filed under Section 5 of the Limitation Act for condonation of delay of 289 days caused in filing the First Appeal against the impugned judgment and award.

Considering the averments made in the application and the submissions canvassed by learned advocates for the parties, 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 289 days caused in filing the First Appeal is hereby condoned. Rule is made absolute.

(VIPUL M. PANCHOLI, J) SRILATHA