Lochan Kapil Ranbir vs M/S Ankur Chemkud Products Lts
2021 Latest Caselaw 17871 Guj

      C/CA/2326/2019                                 ORDER DATED: 29/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 2326 of 2019

                       In F/FIRST APPEAL NO. 18527 of 2019

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                              LOCHAN KAPIL RANBIR
                                    Versus
                       M/S ANKUR CHEMKUD PRODUCTS LTS
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Appearance:
MR.HIREN M MODI(3732) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 29/11/2021
                                  ORAL ORDER

Heard Mr.Krana Dhomse, learned advocate for Mr.HM Modi, learned advocate for the applicant. Though served, none appears on behalf of the respondents.

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