Sureshbhai Ravjibhai Paghdal vs Bhanugiri Shambhugiri Goswami
2021 Latest Caselaw 17855 Guj

      C/CA/1468/2020                                 ORDER DATED: 29/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1468 of 2020

                        In F/FIRST APPEAL NO. 1016 of 2020

==========================================================
                        SURESHBHAI RAVJIBHAI PAGHDAL
                                   Versus
                       BHANUGIRI SHAMBHUGIRI GOSWAMI
==========================================================
Appearance:
MR TUSHAR L SHETH(3920) for the Applicant(s) No. 1
for the Respondent(s) No. 5
MR SUNIL B PARIKH(582) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 4
RULE UNSERVED(68) for the Respondent(s) No. 1,2
==========================================================

  CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI

                                 Date : 29/11/2021

                                  ORAL ORDER

This application is filed under Section 5 of the Limitation Act for condonation of delay of 207 days caused in filing the First Appeal against the impugned judgment and award.

Heard learned advocate for the applicant and learned advocate appearing for the contesting respondent no.3.

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 207 days caused in filing the First Appeal is hereby condoned. Rule is made absolute.

(VIPUL M. PANCHOLI, J) SRILATHA