Kavitaben Kasubhai Ninama vs Dineshkumar Chunilal Damor
2021 Latest Caselaw 13781 Guj

      C/CA/354/2021                                 ORDER DATED: 09/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 354 of 2021

                      In F/FIRST APPEAL NO. 1786 of 2021

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                        KAVITABEN KASUBHAI NINAMA
                                  Versus
                       DINESHKUMAR CHUNILAL DAMOR
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Appearance:
CHETANKUMAR K SHAH(7364) for the Applicant(s) No. 1
MR RITURAJ M MEENA(3224) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 1,2
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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. Rule

is made absolute to the aforesaid extent.

(A.G.URAIZEE, J) SURESH SOLANKI