Jethubha Sursinh Gohil vs Arifbhai N Ghanchi
2021 Latest Caselaw 16530 Guj

      C/CA/3999/2019                                       ORDER DATED: 21/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/CIVIL APPLICATION NO. 3999 of 2019
                   In F/FIRST APPEAL NO. 29522 of 2019
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                          JETHUBHA SURSINH GOHIL
                                   Versus
                             ARIFBHAI N GHANCHI
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Appearance:
MR.HIREN M MODI(3732) for the Applicant(s) No. 1,2,3
RULE SERVED(64) for the Respondent(s) No. 2,3,4
RULE UNSERVED(68) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 21/10/2021

                                ORAL ORDER

Heard learned advocate for the applicants. There is no appearance on behalf of the respondent Nos. 2 to 4 though served. Presence of respondent No 1 is not necessary for the purpose of disposal of present 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 and the length of delay which is 38 days, the delay is condoned. The application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) SURESH SOLANKI