Imran Valimohammad Sora vs Lh Of Decd Prakashbhai Bhikhabhai ...
2021 Latest Caselaw 13647 Guj

         C/CA/861/2021                         ORDER DATED: 08/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 861 of 2021
                                    In
                      F/FIRST APPEAL NO. 6800 of 2020
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                     IMRAN VALIMOHAMMAD SORA
                               Versus
        LH OF DECD PRAKASHBHAI BHIKHABHAI PARMAR BHIKHABHAI
                         PAMABHAI PARMAR
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Appearance:
MR V B MALIK(5071) for the Applicant(s) No. 1,2
NISHIT A BHALODI(9597) for the Respondent(s) No. 2
RULE SERVED(64) for the Respondent(s) No. 3,4
UNSERVED EXPIRED (R)(69) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                           Date : 08/09/2021
                            ORAL ORDER

Heard Mr. V.B. Malik, learned advocate for the applicants and Mr. Nishit B. Bhalodi, learned advocate for original claimants.

Present application is preferred to condone the delay which has occurred in preferring appeal to challenge the judgment and award dated 12.03.2019 passed by MACT (Aux.) at Dhoraji, District-Rajkot in MACP No.10/2017.

Considering the submissions of learned advocate and averments made in this application, delay is condoned. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj