Daxaben Shantilal Lakhmani vs Sufiyan Abdullah Pathan
2021 Latest Caselaw 14164 Guj

      C/CA/1017/2020                             ORDER DATED: 15/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/CIVIL APPLICATION NO. 1017 of 2020
                    In F/FIRST APPEAL NO. 858 of 2020
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                       DAXABEN SHANTILAL LAKHMANI
                                 Versus
                        SUFIYAN ABDULLAH PATHAN
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Appearance:
MR PRADEEP R MISHRA(10206) for the Applicant(s) No. 1,2,3,4
MS POOJA H HOTCHANDANI(7765) for the Applicant(s) No. 1,2,3,4
MR CHIRAYU A MEHTA(3256) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 4,5
RULE UNSERVED(68) for the Respondent(s) No. 1,2
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 15/09/2021
                              ORAL ORDER

Heard learned advocate for the applicant and learned advocate for the claimant. Presence of respondent Nos.1 and 2 are not required for disposal of this application.

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