Bansidhar Parsottambhai Bhatt vs Iqbal Ahmed Shelat
2021 Latest Caselaw 16944 Guj

      C/CA/1512/2021                                    ORDER DATED: 27/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1512 of 2021

                       In F/FIRST APPEAL NO. 18558 of 2021

==========================================================
                       BANSIDHAR PARSOTTAMBHAI BHATT
                                    Versus
                             IQBAL AHMED SHELAT
==========================================================
Appearance:
MR.HIREN M MODI(3732) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2
==========================================================

  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 27/10/2021

                                  ORAL ORDER

Heard learned advocate for the applicant. 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