Jaynarayan Umiyashankar Purohit vs Malvikaben Wd/O Brijeshbhai ...
2021 Latest Caselaw 16162 Guj

      C/CA/275/2020                           ORDER DATED: 13/10/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CIVIL APPLICATION NO. 275 of 2020
                  In F/FIRST APPEAL NO. 37877 of 2019
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               JAYNARAYAN UMIYASHANKAR PUROHIT
                             Versus
          MALVIKABEN WD/O BRIJESHBHAI PRIYAKANT PATEL
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Appearance:
MR PUSHPADATTA VYAS(1296) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2,3,4,5
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                          Date : 13/10/2021
                           ORAL ORDER

Mr.P.J. Patel, learned advocate submits that he has instruction to appear on behalf of respondents-claimants. The Registry is directed to accept the appearance of Mr.P.J. Patel.

Heard learned advocate for the applicant. Though served, none appears on behalf of 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.

(A.G.URAIZEE, J) ALI