Arvindbhai Chhaganbhai Baria vs Budhsinh Rayajibhai Bhabhor
2021 Latest Caselaw 13743 Guj

        C/CA/645/2019                              ORDER DATED: 09/09/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 645 of 2019
                                   In
                     F/FIRST APPEAL NO. 1964 of 2019
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                        ARVINDBHAI CHHAGANBHAI BARIA
                                    Versus
                        BUDHSINH RAYAJIBHAI BHABHOR
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Appearance:
MR VA MANSURI(2880) for the Applicant(s) No. 1
MR MANAV A MEHTA(3246) for the Respondent(s) No. 2
NOTICE SERVED(4) for the Respondent(s) No. 3
UNSERVED EXPIRED (N)(9) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 09/09/2021
                                ORAL ORDER

Leave to amend the array of respondents. To be carried out forthwith.

Heard Mr. V.A. Mansuri, learned advocate for the applicant and Mr. Manav Mehta, learned advocate for respondent No.2.

The present application is filed for condonation of delay occurred in preferring the first appeal to assail the judgment and order dated 03.04..2018 passed by learned MACT (Aux.) Panchmahal at Godhara in MACP No.1436/2008.

For the reasons stated in the application, the same is allowed. Delay in preferring the First Appeal is condoned. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj