Jet Courier And Cargo vs Dy Gm (Mm) Regional Store
2021 Latest Caselaw 17921 Guj

        C/CA/3707/2019                             ORDER DATED: 30/11/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 3707 of 2019
                                     In
                       F/FIRST APPEAL NO. 9455 of 2019
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                              jet courier and cargo
                                     Versus
                         DY GM (MM) REGIONAL STORE
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Appearance:
MR. KSHITIJ P VAKIL(7197) for the Applicant(s) No. 1
MR RITURAJ M MEENA(3224) for the Respondent(s) No. 1
SERVED BY RPAD (N)(6) for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 30/11/2021
                                ORAL ORDER

Heard Mr. Kshitij P. Vakil, learned advocate for the applicant and Mr. Rituraj M. Meena, learned advocate for the respondent No.1. Though served, none appears for respondent No.2.

This application under Section 5 of Limitation Act to condone the delay of 9 days which has occurred in preferring an appeal to challenge the judgment of the trial Court.

Considering the averments and considering the length, the delay is condoned. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj