Hasmukhbhai Bhagwanbhai Patel vs Jahidbhai Rafikbhai Mansuri
2021 Latest Caselaw 14005 Guj

        C/CA/1250/2021                               ORDER DATED: 14/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 1250 of 2021
                                    In
                      F/FIRST APPEAL NO. 15383 of 2021
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                         HASMUKHBHAI BHAGWANBHAI PATEL
                                      Versus
                           JAHIDBHAI RAFIKBHAI MANSURI
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Appearance:
MR.KARNA H DHOMSE(6684) for the Applicant(s) No. 1,2
MR VISHAL C MEHTA(6152) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 14/09/2021
                                  ORAL ORDER

Heard Mr. Karna H. Dhomse, learned advocate for the applicants and Mr. Vishal C. Mehta, learned advocate for the respondent No.1. There is no appearance on behalf of the respondent No.2 despite service of notice of rule.

The present application is filed for condonation of delay occurred in preferring the first appeal to assail the judgment and order dated 12.10.2017 passed by learned MACT, Vadodara in MACP No.109/2015.

For the reasons stated in the application, the same is allowed. Delay in preferring the First Appeal is condoned. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj