Legal Heirs Of Mukesh Omprakash ... vs Narmada Concast Pvt Ltd
2021 Latest Caselaw 17816 Guj

      C/CA/2043/2019                                 ORDER DATED: 26/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 2043 of 2019

                       In F/FIRST APPEAL NO. 22073 of 2019

==========================================================
             LEGAL HEIRS OF MUKESH OMPRAKASH GIVARIYA
                               Versus
                     NARMADA CONCAST PVT LTD
==========================================================
Appearance:
HCLS COMMITTEE(4998) for the Applicant(s) No. 1,1.1,1.2,1.3,1.4,1.5,1.6
MS.FALGUNI D.TRIVEDI(3912) for the Applicant(s) No.
1,1.1,1.2,1.3,1.4,1.5,1.6
RULE SERVED(64) for the Respondent(s) No. 1,2
==========================================================

  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 26/11/2021
                                  ORAL ORDER

Heard Ms. FD Trivedi, learned advocate for the applicants. There is no appearance on behalf of the respondents, though served.

The present application under Section 5 of the Limitation Act is preferred to condone the delay which has occurred in preferring First Appeal to assail the impugned judgment and award.

Considering the averments made in this application, the delay is condoned. The application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) ALI