Aaishabai Ibrahim Kumbhar (Wife) vs Dawood Yunus Sammeja
2021 Latest Caselaw 15633 Guj

        C/CA/1517/2021                                ORDER DATED: 04/10/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 1517 of 2021
                                     In
                      F/FIRST APPEAL NO. 16896 of 2021
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                         AAISHABAI IBRAHIM KUMBHAR (WIFE)
                                       Versus
                             DAWOOD YUNUS SAMMEJA
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Appearance:
MR. HEMAL SHAH(6960) for the Applicant(s) No. 1,2,3,4,5,6
MR TANMAY B KARIA(6833) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 2
SERVED BY AFFIX. (R)(67) for the Respondent(s) No. 1
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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.16896/2021 to challenge the judgment and award dated 24.06.2019 passed by the MACT (Aux.) at Bhuj-Kachchh in MACP No.38/2011.

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

(A.G.URAIZEE, J)

Manoj