Divisional Manager Gujarat State ... vs Prajapati Jashiben Wd/O ...
2021 Latest Caselaw 16431 Guj

        C/CA/1694/2021                          ORDER DATED: 20/10/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 1694 of 2021
                                     In
                      F/FIRST APPEAL NO. 20943 of 2019
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        DIVISIONAL MANAGER GUJARAT STATE ROAD TRANSPORT
                           CORPORATION
                               Versus
               PRAJAPATI JASHIBEN WD/O HASMUKHBHAI
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Appearance:
MR HAMESH C NAIDU(5335) for the Applicant(s) No. 1
for the Respondent(s) No. 1,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                            Date : 20/10/2021
                             ORAL ORDER

Rule to respondent Nos. 1 to 3. Mr. K.K. Thakkar, learned advocate waives service of notice of rule on behalf of the respondent Nos. 1 to 3. Presence of respondent No.4 is not necessary for disposal of this application as he happens to be the driver of the vehicle and the ownership of the applicant.

This application is for condonation of delay which has occurred in preferring the appeal to challenge the impugned judgment and award of the tribunal.

Considering the averments made in the application, the present application is allowed. Delay is condoned. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj