Kaliyabhai @ Kalubhai ... vs Lalubhai @ Udesinhbhai ...
2021 Latest Caselaw 15686 Guj

      C/CA/1141/2020                                    ORDER DATED: 05/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1141 of 2020

                       In F/FIRST APPEAL NO. 42774 of 2019

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             KALIYABHAI @ KALUBHAI TAJSINGBHAI NINAMA
                              Versus
            LALUBHAI @ UDESINHBHAI MANSUKHBHAI DODIYA
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Appearance:
MR. SABIR B SAIYYAD(6322) 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 applicants and learned advocate for the respondent No.3. Though served, none appears on behalf of the rest of the respondents.

The present application under Section 5 of the Limitation Act is preferred to condone the delay which is occurred in preferring First Appeal to assail the impugned judgment and award.

Considering the averments made in this application, the delay is condoned. The application stands disposed of. Rule is made absolute to the aforesaid extent.

(A.G.URAIZEE, J) SURESH SOLANKI