Madhuben Mohanbhai Umraliya vs Gujarat State Road Transport ...
2021 Latest Caselaw 15938 Guj

      C/CA/4158/2019                          ORDER DATED: 08/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/CIVIL APPLICATION NO. 4158 of 2019
                   In F/FIRST APPEAL NO. 20232 of 2019
                                  With
                  R/CIVIL APPLICATION NO. 4159 of 2019
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                 MADHUBEN MOHANBHAI UMRALIYA
                             Versus
           GUJARAT STATE ROAD TRANSPORT CORPORATION
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Appearance:
MR. HEMAL SHAH(6960) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1
UNSERVED EXPIRED (R)(69) for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                          Date : 08/10/2021

                              ORAL ORDER

Heard learned advocate for the applicant in both the civil applications. Presence of respondent No.2, in the both the civil applications, is not necessary for the purpose of disposal of both the civil applications as he happens to be the driver of the offending vehicle.

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

Considering the averments made in these applications, the delay is condoned. The applications stand disposed of. Rule is made absolute in both the applications.

(A.G.URAIZEE, J) SURESH SOLANKI