Chhatrasinh Balubhai Sodha vs Sanjaykumar Ganpatsinh ...
2021 Latest Caselaw 15457 Guj

        C/CA/1560/2021                          ORDER DATED: 01/10/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 1560 of 2021
                                     In
                       F/FIRST APPEAL NO. 5024 of 2021
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                       CHHATRASINH BALUBHAI SODHA
                                 Versus
                  SANJAYKUMAR GANPATSINH SODHAPARMAR
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Appearance:
MR A R DWIVEDI(11319) for the Applicant(s) No. 1
MR PRADEEP R MISHRA(10206) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                            Date : 01/10/2021
                             ORAL ORDER

Heard learned advocate for the applicant. There is no appearance on behalf of the respondent despite service of notice.

Present application is preferred for condonation of delay which has occurred in preferring the First Appeal No.5024/2021 to challenge the judgment and award dated 22.07.2019 passed by the MACT (Aux.) Kheda in MACP No.481/2017.

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

(A.G.URAIZEE, J)

Manoj