Ashaben Wd/O Narendrasinh ... vs Lalabhai Javanbhai Parmar
2021 Latest Caselaw 14006 Guj

        C/CA/1209/2021                           ORDER DATED: 14/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 1209 of 2021
                                    In
                      F/FIRST APPEAL NO. 3955 of 2021
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            ASHABEN WD/O NARENDRASINH JUJARSINH PARMAR
                                Versus
                     LALABHAI JAVANBHAI PARMAR
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Appearance:
MR PARESH M DARJI(3700) for the Applicant(s) No. 1,2,3,4
RULE NOT RECD BACK(63) for the Respondent(s) No. 2
RULE SERVED(64) for the Respondent(s) No. 1,3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 14/09/2021
                    ORAL ORDER

Heard Mr. Paresh M. Darji, learned advocate for the applicants. There is no appearance on behalf of the respondent No.1 and 3 despite service of notice of rule.

Presence of respondent No.2 who happens to be owner of the offending vehicle is not necessary for the purpose of disposal of the present application.

The present application is filed for condonation of delay occurred in preferring the first appeal to assail the judgment and order dated 08.05.2019 passed by learned MACT (Aux.), Arvalli at Modasa in MACP No.2282/2013 (Old MACP No.409/2013).

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