Paschim Gujarat Vij Company ... vs Heirs Of Decd. Amrutbhai ...
2021 Latest Caselaw 17864 Guj

      C/CA/610/2021                                ORDER DATED: 29/11/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 610 of 2021

                      In F/FIRST APPEAL NO. 17562 of 2020

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              PASCHIM GUJARAT VIJ COMPANY LIMITED
                             Versus
         HEIRS OF DECD. AMRUTBHAI SHANKARBHAI CHAUHAN
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Appearance:
MR DIPAK R DAVE(1232) for the Applicant(s) No. 1
for the Respondent(s) No. 1
MS AMRITA AJMERA(5204) for the Respondent(s) No. 1.1,1.2
RULE SERVED(64) for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 29/11/2021
                                ORAL ORDER

Heard learned advocates for the respective parties. Though served, none appears on behalf of the respondent No.2.

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 order of the Lower Court.

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