Sheelaben Vanshibhai Chaudhary vs Yasinali Mohammed
2021 Latest Caselaw 15941 Guj

      C/CA/2687/2019                                   ORDER DATED: 08/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/CIVIL APPLICATION NO. 2687 of 2019
                   In F/FIRST APPEAL NO. 20066 of 2019

==========================================================
                       SHEELABEN VANSHIBHAI CHAUDHARY
                                   Versus
                             YASINALI MOHAMMED
==========================================================
Appearance:
MR.HIREN M MODI(3732) for the Applicant(s) No. 1
MR SUNIL B PARIKH(582) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 2
RULE UNSERVED(68) for the Respondent(s) No. 1
==========================================================

  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 08/10/2021

                                ORAL ORDER

Heard learned advocates for the parties. Presence of respondent No.1 is not necessary for the purpose of disposal of present application, as he happens to be the driver of the offending vehicle.

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.

(A.G.URAIZEE, J) SURESH SOLANKI