Parishappa Mudappa Awagari vs Sohanlal Sampatram Kori
2021 Latest Caselaw 17048 Guj

     C/CA/975/2020                                   ORDER DATED: 28/10/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/CIVIL APPLICATION NO. 975 of 2020

                     In F/FIRST APPEAL NO. 41174 of 2019

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                      PARISHAPPA MUDAPPA AWAGARI
                                 Versus
                       SOHANLAL SAMPATRAM KORI
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Appearance:
MR PARESH M DARJI(3700) for the Applicant(s) No. 1,2,3,4,5
for the Respondent(s) No. 1
RULE NOT RECD BACK(63) for the Respondent(s) No. 2
RULE SERVED(64) for the Respondent(s) No. 3
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 28/10/2021

                                ORAL ORDER

Heard learned advocate for the applicants. Mr. Vaibhav Goswami, learned advocate submits that he has received instructions to appear on behalf of respondent No.2. There is no appearance on behalf of the respondent No.3 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.

C/CA/975/2020 ORDER DATED: 28/10/2021

Registry is directed to accept appearance of Mr. Vaibhav Goswami, learned advocate on behalf of the respondent No.2.

(A.G.URAIZEE, J) SURESH SOLANKI