Pravinaben Jentilal Oza vs Jigneshbhai Kanubhai Patel
2021 Latest Caselaw 17705 Guj

      C/CA/548/2021                                ORDER DATED: 24/11/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 548 of 2021

                      In F/FIRST APPEAL NO. 28664 of 2020

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                          PRAVINABEN JENTILAL OZA
                                  Versus
                        JIGNESHBHAI KANUBHAI PATEL
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Appearance:
MR PIYUSH P UPADHYAY FOR MR. VISHAL P THAKKER(7079) for the
Applicant(s) No. 1,2,3
PARESHKUMAR M VADHER(9204) for the Applicant(s) No. 1,2,3
PRADEEP K THAKKER(9171) for the Applicant(s) No. 1,2,3
RULE SERVED(64) for the Respondent(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI

                               Date : 24/11/2021

                                 ORAL ORDER

This application is filed under Section 5 of the Limitation Act for condonation of delay of 307 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 307 days caused in filing the First Appeal is hereby condoned. Rule is made absolute.

(VIPUL M. PANCHOLI, J) SRILATHA