Gujarat State Road Transport ... vs Heenaben Dhirajbhai Soni
2021 Latest Caselaw 13668 Guj

        C/CA/795/2021                          ORDER DATED: 08/09/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 795 of 2021
                                   In
                     F/FIRST APPEAL NO. 8550 of 2021
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             GUJARAT STATE ROAD TRANSPORT CORPORATION
                               Versus
                      HEENABEN DHIRAJBHAI SONI
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Appearance:
MS VYOMA K JHAVERI(6386) for the Applicant(s) No. 1
MR. HEMAL SHAH(6960) for the Respondent(s) No. 1,2,3,4,5,6
RULE SERVED(64) for the Respondent(s) No. 9
RULE UNSERVED(68) for the Respondent(s) No. 7
SERVED BY AFFIX. (R)(67) for the Respondent(s) No. 8
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                           Date : 08/09/2021
                            ORAL ORDER

Heard Ms. Vyoma K. Jhaveri, learned advocate for the applicant and Mr. Hemal Shah, 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 4.12.2019 passed by MACT (Aux.3) Bhuj-Kutch in MACP No.349/2002.

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

(A.G.URAIZEE, J)

Manoj