Deputy General Manager Ongc vs Rasulbhai Ameerbhai Malek
2021 Latest Caselaw 17868 Guj

      C/CA/678/2020                                     ORDER DATED: 29/11/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CIVIL APPLICATION NO. 678 of 2020
                  In F/FIRST APPEAL NO. 36750 of 2019

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                       DEPUTY GENERAL MANAGER ONGC
                                   Versus
                         RASULBHAI AMEERBHAI MALEK
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Appearance:
MR RITURAJ M MEENA(3224) for the Applicant(s) No. 1
J K GANDHI(7482) for the Respondent(s) No. 1
MR AKASH R PATEL(10822) for the Respondent(s) No. 1
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 Ms.Niyati Chauhan, learned advocate appearing for Mr.RM Meena, learned advocate for the applicant and Mr.Piransu Raiyani, learned advcoate appearing for Mr.AR Pate, learned advocate for respondent No.1. Though served, none appears on behalf of the rest 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.

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