Soniben Rameshbhai Rathod vs Meet Roadways
2021 Latest Caselaw 13509 Guj

      C/CA/721/2020                              ORDER DATED: 06/09/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CIVIL APPLICATION NO. 721 of 2020
                  In F/FIRST APPEAL NO. 36683 of 2019

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                       SONIBEN RAMESHBHAI RATHOD
                                 Versus
                             MEET ROADWAYS
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Appearance:
NISHIT A BHALODI(9597) for the Applicant(s) No. 1,2,3
RULE SERVED(64) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 06/09/2021
                    ORAL ORDER

Heard Mr.Nishit Bhalodi, learned advocate for the applicants.

There is no appearance on behalf of respondents despite service of notice of rule.

Present application under Section 5 of the Limitation Act is preferred to condone the delay of 497 days which has occurred in preferring First Appeal to assail judgment and award dated 5.7.2018 passed by the Second Additional District Judge, MACT (Aux.) District Court Kheda at Nadiad in MACP No.855 of 2013.

Considering the averments made in para No.2 of the present application, the delay is condoned.

Rule is made absolute to the aforesaid extent.

(A.G.URAIZEE, J) ALI