Legal Heirs Of Deceased Vinodbhai ... vs Lh Of Decd Jayantibhai Bhikhabhai ...
2021 Latest Caselaw 13784 Guj

    C/FA/28035/2019                               IA ORDER DATED: 09/09/2021




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
  CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2 of 2019
                In F/FIRST APPEAL NO. 28035 of 2019
==========================================================

LEGAL HEIRS OF DECEASED VINODBHAI KANJIBHAI BHATIA Versus LH OF DECD JAYANTIBHAI BHIKHABHAI KOLI ========================================================== Appearance:

MR Y J PATEL for the PETITIONER(s) No. for the RESPONDENT(s) No. MR SUNIL B PARIKH for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 09/09/2021

IA 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 is allowed. Rule is made absolute to the

aforesaid extent.

(A.G.URAIZEE, J) SURESH SOLANKI