Rupsingbhai Shambhubhai Vaghari vs Manjibhai Mohanbhai
2021 Latest Caselaw 15942 Guj

      C/CA/1933/2019                                    ORDER DATED: 08/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/CIVIL APPLICATION NO. 1933 of 2019
                   In F/FIRST APPEAL NO. 15742 of 2019
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                       RUPSINGBHAI SHAMBHUBHAI VAGHARI
                                    Versus
                             MANJIBHAI MOHANBHAI
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Appearance:
for the Applicant(s) No. 4
MS DIPSIKHA FOR NISARG N JAIN(8807) for the Applicant(s) No. 1,2,3
RULE SERVED(64) for the Respondent(s) No. 2,3,4
RULE UNSERVED(68) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 08/10/2021
                    ORAL ORDER

Heard Ms. Dipsikha. learned advocate for Mr. Nisarg N. Jain, learned advocate for the applicants. There is no appearance on behalf of the respondent Nos. 2,3 and 4. 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