Mo Sarafatali Subratiali Khan vs Mohammad Nizam Yakub Ali
2021 Latest Caselaw 15964 Guj

      C/CA/3718/2019                                  ORDER DATED: 08/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/CIVIL APPLICATION NO. 3718 of 2019
                   In F/FIRST APPEAL NO. 23363 of 2019
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                       MO SARAFATALI SUBRATIALI KHAN
                                  Versus
                        MOHAMMAD NIZAM YAKUB ALI
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Appearance:
MR MOHSIN M HAKIM(5396) for the Applicant(s) No. 1
MR AJAY R MEHTA(453) for the Respondent(s) No. 3
MR GC MAZMUDAR(1193) for the Respondent(s) No. 6
MR HG MAZMUDAR(1194) for the Respondent(s) No. 6
RULE NOT RECD BACK(63) for the Respondent(s) No. 1,2,4,5
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 08/10/2021

                               ORAL ORDER

Heard learned advocate for the applicant and learned advocates for the respondents. Presence of respondent Nos. 1,2,4 and 5 is not necessary for disposal of present application, as the proposed appeal is on the question of quantum.

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