Vitthalbhai Karamshibhai ... vs Rajeshbhai A Agraval
2021 Latest Caselaw 13763 Guj

      C/CA/4747/2019                                  ORDER DATED: 09/09/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/CIVIL APPLICATION NO. 4747 of 2019
                   In F/FIRST APPEAL NO. 35223 of 2019

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                       VITTHALBHAI KARAMSHIBHAI PIPALIYA
                                     Versus
                             RAJESHBHAI A AGRAVAL
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Appearance:
MR.HIREN M MODI(3732) for the Applicant(s) No. 1,2
MR SUNIL B PARIKH(582) for the Respondent(s) No. 4
MR YOGI K GADHIA(5913) for the Respondent(s) No. 2
RULE SERVED(64) for the Respondent(s) No. 1,3
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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