Vanitaben Bhupatbhai Zala Wd/O ... vs Lalji Ghelabhai Kharva
2021 Latest Caselaw 17050 Guj

      C/CA/1599/2021                                    ORDER DATED: 28/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1599 of 2021

                       In F/FIRST APPEAL NO. 18656 of 2021

==========================================================
    VANITABEN BHUPATBHAI ZALA WD/O DECD BHUPATBHAI ZALA
                           Versus
                  LALJI GHELABHAI KHARVA
==========================================================
Appearance:
MR. HEMAL SHAH(6960) for the Applicant(s) No. 1,2,3,4,5
MR RATHIN P RAVAL(5013) for the Respondent(s) No. 2,4
RULE SERVED(64) for the Respondent(s) No. 1,3
==========================================================

  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 28/10/2021

                                  ORAL ORDER

Heard learned advocate for the applicants and learned advocate for the respondent Nos.2 and 4. There is no appearance on behalf of other 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.

(A.G.URAIZEE, J) SURESH SOLANKI