Miteshbhai Girishbhai Bhatt vs Jibaben Ambalal Rohit
2021 Latest Caselaw 16943 Guj

      C/CA/3717/2019                                    ORDER DATED: 27/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 3717 of 2019

                       In F/FIRST APPEAL NO. 35497 of 2019

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                          MITESHBHAI GIRISHBHAI BHATT
                                     Versus
                             JIBABEN AMBALAL ROHIT
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Appearance:
MR.HIREN M MODI(3732) for the Applicant(s) No. 1,2
RULE SERVED(64) for the Respondent(s) No. 1,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 27/10/2021

                                  ORAL ORDER

Heard Mr. Modi, learned advocate for the applicants. There is no appearance on behalf of the respondents 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