Bachani Kanubhai Pritambhai ... vs Umeshkumar Chandrakant Barot
2021 Latest Caselaw 16187 Guj

        C/FA/36709/2018                        IA ORDER DATED: 13/10/2021



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
  CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1 of 2018
                               In
                 F/FIRST APPEAL NO. 36709 of 2018
================================================================

BACHANI KANUBHAI PRITAMBHAI ALIAS BACHANI KANUBHAI PRITAMDAS Versus UMESHKUMAR CHANDRAKANT BAROT ================================================================ Appearance:

for the PETITIONER(s) No. MR AV PRAJAPATI for the PETITIONER(s) No. RULE SERVED for the RESPONDENT(s) No. ================================================================ CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 13/10/2021 IA ORDER

Heard learned advocate for the applicant. There is no appearance on behalf of the respondents despite service of notice of Rule.

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 impugned judgment and award of the Tribunal.

Considering the averments made in this application, the delay is condoned.

The application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj