Minor Avinash Rasulbhai Dindod vs Durgashankar Kaniram Shankar ...
2021 Latest Caselaw 13906 Guj

          C/CA/1087/2020                                 ORDER DATED: 13/09/2021




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CIVIL APPLICATION NO. 1087 of 2020

                            In F/FIRST APPEAL NO. 5544 of 2020

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                      MINOR AVINASH RASULBHAI DINDOD
                                  Versus
                  DURGASHANKAR KANIRAM SHANKAR DELETED
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Appearance:
NISHIT A BHALODI(9597) for the Applicant(s) No. 1,2,3,4,5
for the Respondent(s) No. 1,4
MR RATHIN P RAVAL(5013) for the Respondent(s) No. 3
RULE NOT RECD BACK(63) for the Respondent(s) No. 2
RULE SERVED(64) for the Respondent(s) No. 4.1,4.2,4.3,4.4
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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.3. Respondent no.2 who is the owner of the vehicle is unserved and none appeared for the other respondents despite service of notice, however, their presence 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