Harshaben Bhikhabhai Jadav vs Natwarbhai Nanjibhai Khunt
2021 Latest Caselaw 16726 Guj

      C/CA/1576/2021                                 ORDER DATED: 25/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1576 of 2021

                       In F/FIRST APPEAL NO. 19709 of 2021

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                         HARSHABEN BHIKHABHAI JADAV
                                   Versus
                         NATWARBHAI NANJIBHAI KHUNT
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Appearance:
APURVA K JANI(7057) for the Applicant(s) No. 1,2,3,4
MR SURAJ B MATIEDA(10499) for the Respondent(s) No. 1,2
RULE SERVED(64) for the Respondent(s) No. 3
YAGNESHKUMAR S JOSHI(8074) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 25/10/2021
                                  ORAL ORDER

Heard learned advocates for the respective parties. Though served, none appears on behalf of respondent No.3.

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) ALI