Jitendrabhai Kalidas Chauhan vs Thakorsinh Udesinh Chauhan
2021 Latest Caselaw 15698 Guj

      C/CA/3663/2019                                    ORDER DATED: 05/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 3663 of 2019

                       In F/FIRST APPEAL NO. 28509 of 2019

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                         JITENDRABHAI KALIDAS CHAUHAN
                                    Versus
                         THAKORSINH UDESINH CHAUHAN
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Appearance:
MR.HIREN M MODI(3732) for the Applicant(s) No. 1
MR CHIRAYU A MEHTA(3256) for the Respondent(s) No. 2
MR R G DWIVEDI(6601) for the Respondent(s) No. 3,4
MS DIMPLE A THAKER(6838) for the Respondent(s) No. 5
MS POOJA H HOTCHANDANI(7765) for the Respondent(s) No. 3,4
RULE SERVED(64) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 05/10/2021

                                  ORAL ORDER

Heard learned advocate for the applicant and learned advocates for 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