Vasim Alias Mahmad Hanif ... vs Bharatbhai Rayamalbhai Kuvadia
2021 Latest Caselaw 13900 Guj

          C/CA/1128/2020                                 ORDER DATED: 13/09/2021




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CIVIL APPLICATION NO. 1128 of 2020

                            In F/FIRST APPEAL NO. 6874 of 2020

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                VASIM ALIAS MAHMAD HANIF RAJAKBHAI KURESHI
                                  Versus
                     BHARATBHAI RAYAMALBHAI KUVADIA
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Appearance:
NISHIT A BHALODI(9597) for the Applicant(s) No. 1
MR CHIRAYU A MEHTA(3256) for the Respondent(s) No. 2
RULE UNSERVED(68) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                     Date : 13/09/2021

                                      ORAL ORDER

Heard learned advocate for the applicant and learned advocate for respondent no.2. The presence of respondent no.1- owner of the offending vehicle 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