Bhanuben Alias Bhavnaben ... vs Kanaksinh Adesinh Chauhan
2021 Latest Caselaw 16531 Guj

      C/CA/385/2020                                   ORDER DATED: 21/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 385 of 2020

                      In F/FIRST APPEAL NO. 43183 of 2019

==========================================================
          BHANUBEN ALIAS BHAVNABEN LAXMANBHAI VANKAR
                             Versus
                  KANAKSINH ADESINH CHAUHAN
==========================================================
Appearance:
NISHIT A BHALODI(9597) for the Applicant(s) No. 1,2,3
MS VYOMA K JHAVERI(6386) for the Respondent(s) No. 2
RULE SERVED(64) for the Respondent(s) No. 1
==========================================================

  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 21/10/2021

                                 ORAL ORDER

Heard learned advocates for the parties

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) SURESH SOLANKI