Kantaben Wd/O Babarbhai Rabari vs Vikrambhai Mukeshbhai Patel
2021 Latest Caselaw 13599 Guj

      C/CA/652/2021                                ORDER DATED: 07/09/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 652 of 2021
                       In F/FIRST APPEAL NO. 6138 of 2021
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                      KANTABEN WD/O BABARBHAI RABARI
                                  Versus
                       VIKRAMBHAI MUKESHBHAI PATEL
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Appearance:
NISHIT A BHALODI(9597) for the Applicant(s) No. 1,2,3,4
MR TUSHAR CHAUDHARY(5316) for the Respondent(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 07/09/2021

                                 ORAL ORDER

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

There is no appearance on behalf of the respondent No.2 despite service of notice.

Mr. Tushar Chaudhary, learned advocate for the respondent No.1 is absent.

This application is preferred for condonation of delay of 42 days, which has occurred in challenging judgment and award dated 5.11.2019 passed by the learned MACT (Auxi) Mehsana at Visanagar in MACP No. 1294 of 2012.

Considering the submissions made on behalf of learned advocate Mr. Bhalodi and considering the averments made in the application, delay is condoned.

The civil application is allowed.

(A.G.URAIZEE, J) SURESH SOLANKI