Shamimbanu Nishar Aehmad Rathod vs Aminsab G. Sheikh
2021 Latest Caselaw 15455 Guj

        C/CA/908/2020                                ORDER DATED: 01/10/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 908 of 2020
                                   In
                     F/FIRST APPEAL NO. 42775 of 2019
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                        SHAMIMBANU NISHAR AEHMAD RATHOD
                                     Versus
                                AMINSAB G. SHEIKH
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Appearance:
MR MOHSIN M HAKIM(5396) for the Applicant(s) No. 1
MS KIRTI S PATHAK(9966) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 01/10/2021
                                  ORAL ORDER

Heard learned advocate for the parties.

Present application is preferred for condonation of delay which has occurred in preferring the First Appeal No.42775/2019 to challenge the judgment and award dated 18/06/2019 passed by the MACT (Aux.) Narmada t Rajpipla in MACP No.153/2017.

Considering the averments made in the application, delay is condoned. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj