Kiritbhai Dipchandra Doshi vs R S Mani
2021 Latest Caselaw 16163 Guj

      C/CA/62/2020                             ORDER DATED: 13/10/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/CIVIL APPLICATION NO. 62 of 2020
                   In F/FIRST APPEAL NO. 409 of 2019
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                     KIRITBHAI DIPCHANDRA DOSHI
                                 Versus
                               R S MANI
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Appearance:
MR PRADEEP R MISHRA(10206) for the Applicant(s) No. 1
MR R G DWIVEDI(6601) for the Applicant(s) No. 1
MR TANMAY B KARIA(6833) for the Respondent(s) No. 3,4
RULE SERVED(64) for the Respondent(s) No. 2
RULE UNSERVED(68) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                           Date : 13/10/2021
                            ORAL ORDER

Heard learned advocates for the respective parties. Though served, none appears on behalf of the respondent No.2. Presence of respondent no.1 is not necessary for the purpose of disposing of this application.

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