Gujarat State Road Transport ... vs Nileshbhai Mansukhlal Sheth
2021 Latest Caselaw 14190 Guj

      C/CA/961/2020                                ORDER DATED: 15/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 961 of 2020

                       In F/FIRST APPEAL NO. 634 of 2020

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           GUJARAT STATE ROAD TRANSPORT CORPORATION
                              Versus
                  NILESHBHAI MANSUKHLAL SHETH
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Appearance:
MR RITURAJ M MEENA(3224) for the Applicant(s) No. 1
for the Respondent(s) No. 3
NISHIT A BHALODI(9597) for the Respondent(s) No. 1
RULE UNSERVED(68) for the Respondent(s) No. 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. Though served, none appears on behalf of respondent No.2. However, his appearance is not necessary 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