Jesingbhai Khamaanbhai Baria vs Kalubhai Kantibhai Baria
2021 Latest Caselaw 17067 Guj

      C/CA/4692/2019                                  ORDER DATED: 28/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/CIVIL APPLICATION NO. 4692 of 2019
                   In F/FIRST APPEAL NO. 35840 of 2019
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                       JESINGBHAI KHAMAANBHAI BARIA
                                   Versus
                          KALUBHAI KANTIBHAI BARIA
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Appearance:
MS MEGHNA PATEL FOR M R PANJWANI(7569) for the Applicant(s) No.
1,2
MS MAUSAMI NANAVATI FOR MR VIBHUTI NANAVATI(513) for the
Respondent(s) No. 2
RULE SERVED(64) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 28/10/2021
                    ORAL ORDER

Heard Ms. Meghna Patel, learned advocate for Mr. Panjwani, learned advocate for the applicants and Ms. Mausami Nanavati, learned advocate for Mr. Vibhuti Nanavati, learned advocate for the respondent No.2. 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. Rule is made absolute.

(A.G.URAIZEE, J) SURESH SOLANKI