Shankarbhai Danabhai Pargi vs Mukeshkumar Kachrabhai Gohil
2021 Latest Caselaw 15685 Guj

        C/CA/947/2020                              ORDER DATED: 05/10/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 947 of 2020
                                   In
                     F/FIRST APPEAL NO. 4127 of 2020
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                         SHANKARBHAI DANABHAI PARGI
                                  Versus
                        MUKESHKUMAR KACHRABHAI GOHIL
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Appearance:
NISHIT A BHALODI(9597) for the Applicant(s) No. 1,2
MR. ALKESH N SHAH(3749) 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 : 05/10/2021
                                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.4127/2020 to challenge the judgment and award dated 19.03.2019 passed by the MACT (Aux.) Dahod in MACP No.6055/2004.

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

(A.G.URAIZEE, J)

Manoj