Union Of India vs Sama Jivan Koli
2021 Latest Caselaw 16611 Guj

Citation : 2021 Latest Caselaw 16611 Guj
Judgement Date : 22 October, 2021

Gujarat High Court

Union Of India vs Sama Jivan Koli on 22 October, 2021

Bench: A.G.Uraizee

     C/CA/196/2020                                ORDER DATED: 22/10/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/CIVIL APPLICATION NO. 196 of 2020

                     In F/FIRST APPEAL NO. 31433 of 2019

                                    With
                     R/CIVIL APPLICATION NO. 197 of 2020
                                    With
                     R/CIVIL APPLICATION NO. 198 of 2020
                                    With
                     R/CIVIL APPLICATION NO. 199 of 2020
                                    With
                     R/CIVIL APPLICATION NO. 200 of 2020
                                    With
                     R/CIVIL APPLICATION NO. 201 of 2020
                                    With
                     R/CIVIL APPLICATION NO. 202 of 2020
                                    With
                     R/CIVIL APPLICATION NO. 203 of 2020
==========================================================
                               UNION OF INDIA
                                   Versus
                              SAMA JIVAN KOLI
==========================================================
Appearance:
MS ARCHANA U AMIN(2462) for the Applicant(s) No. 1,2
ADVOCATE NOT GIVEN for the Respondent(s) No. 2,4
MR B U MODI(6069) for the Respondent(s) No. 3
MR SAVAN N PANDYA(5600) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 1
==========================================================

 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 22/10/2021
                               ORAL ORDER

Heard learned advocates for the respective parties. Though served, none appears on behalf of the respondent No.1 Respondent Nos.2 and 4 are not served. However, their presence is not required for the disposal of this application.

The present applications under Section 5 of the

C/CA/196/2020 ORDER DATED: 22/10/2021

Limitation Act are preferred to condone the delay which is occurred in preferring First Appeal to assail the impugned judgment and award.

Considering the averments made in these applications and considering the length of delay i.e. 36 days, the delay is condoned. The applications stand disposed of. Rule is made absolute.

(A.G.URAIZEE, J) ALI