Rehmatbai Aamad @ Ahmad Memon vs Surendrasinh Kundansinh Rajput
2021 Latest Caselaw 16727 Guj

      C/CA/1553/2021                               ORDER DATED: 25/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/CIVIL APPLICATION NO. 1553 of 2021
                   In F/FIRST APPEAL NO. 25654 of 2020

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                       REHMATBAI AAMAD @ AHMAD MEMON
                                    Versus
                       SURENDRASINH KUNDANSINH RAJPUT
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Appearance:
MR. HEMAL SHAH(6960) for the Applicant(s) No. 1,2,3,4,5
RULE SERVED(64) for the Respondent(s) No. 2,3
RULE UNSERVED(68) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 25/10/2021
                                ORAL ORDER

Heard learned advocate for the applicant. Though served, none appears on behalf of respondent Nos.2 and

3. Presence of respondent No.1 is not necessary for the purpose of disposal of this 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, the delay is condoned. The application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) ALI