Hemiben Haribhai Muliya vs Kelvin Dineshbhai Vaghasiya
2021 Latest Caselaw 14177 Guj

      C/CA/2970/2019                             ORDER DATED: 15/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/CIVIL APPLICATION NO. 2970 of 2019
                   In F/FIRST APPEAL NO. 27961 of 2019
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                         HEMIBEN HARIBHAI MULIYA
                                  Versus
                       KELVIN DINESHBHAI VAGHASIYA
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Appearance:
NISHIT A BHALODI(9597) for the Applicant(s) No. 1
Advocate not given for the Respondent(s) No. 3
MS KIRTI S PATHAK(9966) for the Respondent(s) No. 4
RULE SERVED(64) 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 advocates for the applicant and learned advocate for the respondent No.4.

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