Suthar Bhartiben Wd/O Suthar ... vs Thakor Vishnuji Hiraji
2021 Latest Caselaw 16737 Guj

       C/CA/628/2020                             ORDER DATED: 25/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/CIVIL APPLICATION NO. 628 of 2020
                    In F/FIRST APPEAL NO. 483 of 2020
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      SUTHAR BHARTIBEN WD/O SUTHAR CHETANKUMAR JIVANLAL
                            Versus
                    THAKOR VISHNUJI HIRAJI
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Appearance:
MR AV PRAJAPATI(672) for the Applicant(s) No. 1,2,3,4,5
MR RATHIN P RAVAL(5013) for the Respondent(s) No. 3
NOTICE SERVED(4) 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 Nos.1 and 2.

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.

(A.G.URAIZEE, J) ALI