Kesarbai Lakhabhai Vanker ... vs Karim Ismail Chavda
2021 Latest Caselaw 14158 Guj

        C/CA/3364/2019                                 ORDER DATED: 15/09/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CIVIL APPLICATION NO. 3364 of 2019

                         In F/FIRST APPEAL NO. 22649 of 2019

==========================================================
      KESARBAI LAKHABHAI VANKER (HARIJAN) W/O LAKHABHAI HARJI
                         VANKAR(HARIJAN)
                              Versus
                       KARIM ISMAIL CHAVDA
==========================================================
Appearance:
MR. HEMAL SHAH(6960) for the Applicant(s) No. 1,2,3,4
for the Respondent(s) No. 5
MR SUNIL B PARIKH(582) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 1,2,4
==========================================================

 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                   Date : 15/09/2021
                                    ORAL ORDER

Heard learned advocates for the respective parties.

The present application under Section 5 of the Limitation Act is preferred to condone the delay which is occurred in preferring First Appeal to assail the impugned judgment and award.

Considering the averments made in this application, the delay is condoned. The application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) ALI