Laljibhai Kanabhai Parmar vs Himmatbhai Zaverbhai Gohil
2021 Latest Caselaw 13886 Guj

          C/CA/484/2021                                ORDER DATED: 13/09/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/CIVIL APPLICATION NO. 484 of 2021

                          In F/FIRST APPEAL NO. 7133 of 2020

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                             LALJIBHAI KANABHAI PARMAR
                                        Versus
                            HIMMATBHAI ZAVERBHAI GOHIL
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Appearance:
KAASH K THAKKAR(7332) for the Applicant(s) No. 1
TATVDEEP J JANI(7227) for the Applicant(s) No. 1
MR ANAL S SHAH(3988) for the Respondent(s) No. 5
RULE SERVED(64) for the Respondent(s) No. 1,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                   Date : 13/09/2021

                                     ORAL ORDER

Heard learned advocate for the applicant. There is no appearance on behalf of the respondents nos. 1 to 4, despite service of notice, however, their appearance is not necessary for the disposal of this application.

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) Radhika