Vishnubhai Bhagabhai Chaudhary vs Ganeshji Nathaji Thakor
2021 Latest Caselaw 15583 Guj

        C/CA/519/2020                               ORDER DATED: 04/10/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 519 of 2020
                                   In
                     F/FIRST APPEAL NO. 35414 of 2019
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                        VISHNUBHAI BHAGABHAI CHAUDHARY
                                     Versus
                            GANESHJI NATHAJI THAKOR
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Appearance:
KAASH K THAKKAR(7332) for the Applicant(s) No. 1
MR JV VAGHELA(5809) for the Respondent(s) No. 1,2
MR SUNIL B PARIKH(582) for the Respondent(s) No. 4
RULE SERVED(64) for the Respondent(s) No. 3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                Date : 04/10/2021
                                 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.35414/2019 to challenge the judgment and award dated 15.03.2019 passed by the MACT (Main), Gandhinagar in MACP No.55/2008.

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

(A.G.URAIZEE, J)

Manoj