Chandrasinh Shanusinh Thakor vs Mansuri Vasimhussain Faqruddin
2021 Latest Caselaw 16862 Guj

      C/CA/232/2021                                ORDER DATED: 26/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 232 of 2021

                      In F/FIRST APPEAL NO. 1945 of 2021

==========================================================
                      CHANDRASINH SHANUSINH THAKOR
                                   Versus
                      MANSURI VASIMHUSSAIN FAQRUDDIN
==========================================================
Appearance:
MR A R DWIVEDI(11319) for the Applicant(s) No. 1
MS POOJA H HOTCHANDANI(7765) for the Applicant(s) No. 1
MS DIMPLE A THAKER(6838) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 1,2
==========================================================

  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 26/10/2021
                                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. Rule is made absolute.

(A.G.URAIZEE, J) ALI