Bhavya Jayeshkumar Rathi vs Mohit Bipinchandra Mehta
2021 Latest Caselaw 17640 Guj

      C/CA/825/2020                                ORDER DATED: 23/11/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 825 of 2020

                      In F/FIRST APPEAL NO. 35866 of 2019

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                         BHAVYA JAYESHKUMAR RATHI
                                    Versus
                         MOHIT BIPINCHANDRA MEHTA
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Appearance:
MR. HEMAL SHAH(6960) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2
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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 153 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 153 days caused in filing the First Appeal is hereby condoned. Rule is made absolute.

(VIPUL M. PANCHOLI, J) SRILATHA