Prakashbhai Karamshibhai ... vs Jaypalsinh Balvantsinh Gohil
2021 Latest Caselaw 13761 Guj

     C/CA/829/2020                                    ORDER DATED: 09/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                     R/CIVIL APPLICATION NO. 829 of 2020


                      In F/FIRST APPEAL NO. 1574 of 2020

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                     PRAKASHBHAI KARAMSHIBHAI TEBHANI
                                   Versus
                       JAYPALSINH BALVANTSINH GOHIL
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Appearance:
MR GAURANG K CHAUHAN(9858) for the Applicant(s) No. 1
MR CHIRAYU A MEHTA(3256) for the Respondent(s) No. 2
RULE SERVED(64) for the Respondent(s) No. 1
RULE UNSERVED(68) for the Respondent(s) No. 3,4
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 09/09/2021

                                ORAL ORDER

Heard learned advocate for the applicant. The

respondent Nos. 3 and 4 are unserved. However, their

presence is not necessary for disposal of present

application being driver and owner of the offending

vehicle.

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.

C/CA/829/2020 ORDER DATED: 09/09/2021

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