Meenaben Ashokji Chauhan vs Rushabh Bipinchandra Shah
2021 Latest Caselaw 17062 Guj

    C/FA/27890/2018                                  IA ORDER DATED: 28/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


  CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2 of 2019
               In F/FIRST APPEAL NO. 27890 of 2018
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MEENABEN ASHOKJI CHAUHAN Versus RUSHABH BIPINCHANDRA SHAH ========================================================== Appearance:

MR PADMRAJ K JADEJA for the PETITIONER(s) No. for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 28/10/2021

IA 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