Kiranbhai Khusalbhai Makwana vs Bhimabhai Jerambhai Shiyal
2021 Latest Caselaw 15465 Guj

        C/CA/968/2020                              ORDER DATED: 01/10/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 968 of 2020
                                   In
                     F/FIRST APPEAL NO. 37001 of 2019
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                        KIRANBHAI KHUSALBHAI MAKWANA
                                     Versus
                          BHIMABHAI JERAMBHAI SHIYAL
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Appearance:
MR HITESH S PADHYA(3877) for the Applicant(s) No. 1
MR PALAK H THAKKAR(3455) 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.37001/2019 to challenge the judgment and award dated 28.06.2019 passed by the MACT (Main) Bhavnagar in MACP No.211/2017.

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

(A.G.URAIZEE, J)

Manoj