Pareshbhai Jethabhai Patel vs Gujarat State Road, Transport ...
2021 Latest Caselaw 16940 Guj

      C/CA/1411/2021                                    ORDER DATED: 27/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1411 of 2021

                       In F/FIRST APPEAL NO. 17980 of 2020

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                   PARESHBHAI JETHABHAI PATEL
                             Versus
           GUJARAT STATE ROAD, TRANSPORT CORPORATION
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Appearance:
MR DHRUV K DAVE(6928) for the Applicant(s) No. 1,2
RULE SERVED(64) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 27/10/2021

                                  ORAL ORDER

Heard learned advocate for the applicants. There is no appearance on behalf of the respondent No.1 though served.

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) SURESH SOLANKI