Mitesh Parshottambhai Rana vs Surendrakumar Pratapsinh ...
2021 Latest Caselaw 16557 Guj

      C/CA/241/2020                                  ORDER DATED: 21/10/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CIVIL APPLICATION NO. 241 of 2020
                  In F/FIRST APPEAL NO. 29518 of 2019
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                     MITESH PARSHOTTAMBHAI RANA
                                Versus
                 SURENDRAKUMAR PRATAPSINH (DELETED)
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Appearance:
MR. SABIR B SAIYYAD(6322) for the Applicant(s) No. 1
MR CHIRAYU A MEHTA(3256) for the Respondent(s) No. 6
MR VC THOMAS(5476) for the Respondent(s) No. 3
RULE NOT RECD BACK(63) for the Respondent(s) No. 1,2
RULE SERVED(64) for the Respondent(s) No. 4,5
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 21/10/2021
                    ORAL ORDER

Heard learned advocate for the applicant and learned advocates for the respondent No.3. There is no appearance on behalf of the respondent Nos. 4 and 5 though served. Presence of respondent No 2 who happens to be owner of the offending vehicle 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