Yogendrabhai Narottamdas ... vs Amrutbhai Sartanbhai Desai
2021 Latest Caselaw 13925 Guj

          C/CA/949/2021                                ORDER DATED: 13/09/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/CIVIL APPLICATION NO. 949 of 2021

                          In F/FIRST APPEAL NO. 11733 of 2021

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              YOGENDRABHAI NAROTTAMDAS DUDHELA KANSARA
                               Versus
                     AMRUTBHAI SARTANBHAI DESAI
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Appearance:
MANAN K PANERI(7959) for the Applicant(s) No. 1,2,3,4
MR HEMANTKUMAR S SHETH(11096) for the Applicant(s) No. 1,2,3,4
MS. VRUNDA C SHAH(6702) for the Respondent(s) No. 2
RULE SERVED(64) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                   Date : 13/09/2021

                                     ORAL ORDER

Draft amendment is allowed to be carried out forthwith. 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 stands disposed of. Rule is made absolute to the aforesaid extent.

(A.G.URAIZEE, J) Radhika