Sangita Hasmukhbhai Galu vs Dakubhai Jagabhai Bheda
2021 Latest Caselaw 14057 Guj

        C/FA/18434/2018                         IA ORDER DATED: 14/09/2021



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
   CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2 of 2018
                                In
                  F/FIRST APPEAL NO. 18434 of 2018
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SANGITA HASMUKHBHAI GALU Versus DAKUBHAI JAGABHAI BHEDA ================================================================ Appearance:

NISHIT A BHALODI for the PETITIONER(s) No. for the RESPONDENT(s) No. MS KARUNA V RAHEVAR for the RESPONDENT(s) No. ================================================================ CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE Date : 14/09/2021 IA ORDER

Heard Mr. Nishit A. Bhalodi, learned advocate for the applicant and Ms. Karuna V. Rahevar, learned advocate for the respondent.

The present application is filed for condonation of delay occurred in preferring the first appeal to assail the judgment and order dated 23.11.2017 passed by learned MACT, Jetpur in MACP No.108/2012.

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