Vanitaben Chhaganlal Boricha vs Bukhari Vasimhusen Akbarmiya
2021 Latest Caselaw 13937 Guj

          C/CA/1131/2020                                 ORDER DATED: 13/09/2021




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CIVIL APPLICATION NO. 1131 of 2020

                            In F/FIRST APPEAL NO. 6884 of 2020

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                            VANITABEN CHHAGANLAL BORICHA
                                        Versus
                            BUKHARI VASIMHUSEN AKBARMIYA
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Appearance:
NISHIT A BHALODI(9597) for the Applicant(s) No. 1,2,3
MR DAKSHESH MEHTA(2430) for the Respondent(s) No. 3
RULE NOT RECD BACK(63) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                     Date : 13/09/2021

                                      ORAL ORDER

Heard learned advocate for the applicant and the learned advocate for the respondent no.3. Notice is not received back qua other respondents, 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