Jansari Nehalben D/O Vrajlal ... vs Parmar Harshadbhai Chimanbhai
2021 Latest Caselaw 16957 Guj

      C/CA/1478/2021                                    ORDER DATED: 27/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1478 of 2021

                       In F/FIRST APPEAL NO. 18496 of 2021

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         JANSARI NEHALBEN D/O VRAJLAL KAKALDAS AND W/O
                    JIGNESHKUMAR KANTILAL
                             Versus
                PARMAR HARSHADBHAI CHIMANBHAI
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Appearance:
MR KK THAKKAR(2834) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2
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  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