Gujarat State Road Transport ... vs Varshaben Jayantilal Hirani
2021 Latest Caselaw 13932 Guj

          C/CA/1190/2020                                 ORDER DATED: 13/09/2021




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CIVIL APPLICATION NO. 1190 of 2020

                             In F/FIRST APPEAL NO. 597 of 2020

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               GUJARAT STATE ROAD TRANSPORT CORPORATION
                                 Versus
                      VARSHABEN JAYANTILAL HIRANI
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Appearance:
MR RITURAJ M MEENA(3224) for the Applicant(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 1,2,3
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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 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. The application is disposed of accordingly.

(A.G.URAIZEE, J) Radhika