Naranbhai Dahyabhai Prajapati vs Damabhai Revabhai Thakore
2021 Latest Caselaw 17061 Guj

      C/CA/732/2021                                   ORDER DATED: 28/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 732 of 2021

                      In F/FIRST APPEAL NO. 6700 of 2021

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                      NARANBHAI DAHYABHAI PRAJAPATI
                                  Versus
                       DAMABHAI REVABHAI THAKORE
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Appearance:
MR H M SHAH(3997) 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 : 28/10/2021

                                 ORAL ORDER

Heard learned advocate for the applicant. There is no appearance on behalf of 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