Hiralal Motilal Kalal vs Ramanlal Kalaji Taviyad
2021 Latest Caselaw 17768 Guj

      C/CA/2334/2019                                 ORDER DATED: 25/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 2334 of 2019

                       In F/FIRST APPEAL NO. 18735 of 2019

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                             HIRALAL MOTILAL KALAL
                                     Versus
                            RAMANLAL KALAJI TAVIYAD
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Appearance:
NISHIT A BHALODI(9597) for the Applicant(s) No. 1
MR. ALKESH N SHAH(3749) for the Respondent(s) No. 3
RULE UNSERVED(68) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI

                                 Date : 25/11/2021

                                  ORAL ORDER

This application is filed under Section 5 of the Limitation Act for condonation of delay of 40 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 40 days caused in filing the First Appeal is hereby condoned. Rule is made absolute.

(VIPUL M. PANCHOLI, J) SRILATHA