Kishan Baburam Sharma vs Ahmed Abdulla Bhatuk
2021 Latest Caselaw 13604 Guj

      C/CA/1145/2021                               ORDER DATED: 07/09/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/CIVIL APPLICATION NO. 1145 of 2021
                   In F/FIRST APPEAL NO. 6276 of 2021
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                         KISHAN BABURAM SHARMA
                                  Versus
                          AHMED ABDULLA BHATUK
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Appearance:
MR MAKBUL I MANSURI(2694) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2,3
UNSERVED EXPIRED (R)(69) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 07/09/2021
                    ORAL ORDER

Heard Mr. Makbul Mansuri, learned advocate for the

applicant. There is no appearance on behalf of the

respondent Nos. 2 and 3 despite service of rule. The

respondent No.1, who seems to be driver of the offending

vehicle has expired.

Present application is preferred for condonation of

delay which has occurred in preferring appeal to

challenge the impugned judgment and award passed by

the Tribunal.

Considering the averments made in the application

and the facts of the case, delay is hereby condoned. The

application is allowed. Rule is made absolute to the

aforesaid extent.

(A.G.URAIZEE, J) SURESH SOLANKI