Madhavjibhai Trikambhai ... vs Balbhadrasinh Jivubha Gohil
2021 Latest Caselaw 13742 Guj

      C/CA/827/2020                                  ORDER DATED: 09/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 827 of 2020

                       In F/FIRST APPEAL NO. 40230 of 2019

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                      MADHAVJIBHAI TRIKAMBHAI GHASADIYA
                                    Versus
                        BALBHADRASINH JIVUBHA GOHIL
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Appearance:
MR.HIREN M MODI(3732) for the Applicant(s) No. 1
MR CHIRAYU A MEHTA(3256) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 1,2,4,5,6
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                Date : 09/09/2021

                                  ORAL ORDER

Heard learned advocate for the applicant and

learned advocate for the respondent.

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 stands disposed of. Rule is made absolute to

the aforesaid extent.

(A.G.URAIZEE, J) SURESH SOLANKI