Gujarat Prathmik Shikshan ... vs Bakulbhai Gordhanbhai Kanjariya
2021 Latest Caselaw 17859 Guj

        C/CA/746/2021                            ORDER DATED: 29/11/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 746 of 2021
                                   In
                     F/FIRST APPEAL NO. 11105 of 2020
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                   GUJARAT PRATHMIK SHIKSHAN PARISHAD
                                 Versus
                    BAKULBHAI GORDHANBHAI KANJARIYA
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Appearance:
MR AD OZA(515) for the Applicant(s) No. 1,2
MR DIPAK R DAVE(1232) for the Applicant(s) No. 1,2
RULE SERVED(64) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 29/11/2021
                              ORAL ORDER

Heard Mr. S.D. Motwan, learned advocate for Mr. A.D. Oza, learned advocate for the applicants. Though served, there is no appearance on behalf of the respondent.

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

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

(A.G.URAIZEE, J)

Manoj