Laxmiben Govindbhai Rathod vs Mohanbhai Badhabhai Makwana
2021 Latest Caselaw 14058 Guj

        C/FA/18418/2018                              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. 18418 of 2018
================================================================

LAXMIBEN GOVINDBHAI RATHOD Versus MOHANBHAI BADHABHAI MAKWANA ================================================================ Appearance:

NISHIT A BHALODI for the PETITIONER(s) No. MR DAKSHESH MEHTA for the RESPONDENT(s) No. MR. RUSHANG D MEHTA for the RESPONDENT(s) No. RULE SERVED 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 Mr. Dakshesh Mehta, 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 20.22.2017 passed by learned MACT at Jetpur in MACP No.27/2012.

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