Vaishaliben Mukeshbhai Jani vs Parmar Yogendrasinh Pravinsinh
2021 Latest Caselaw 14195 Guj

      C/CA/1396/2021                                 ORDER DATED: 15/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1396 of 2021

                       In F/FIRST APPEAL NO. 15840 of 2021

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                         VAISHALIBEN MUKESHBHAI JANI
                                    Versus
                       PARMAR YOGENDRASINH PRAVINSINH
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Appearance:
MR. HEMAL SHAH(6960) for the Applicant(s) No. 1,2,3,4
SERVED BY RPAD (N)(6) for the Respondent(s) No. 1,2,3,4,5,6
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 15/09/2021
                                  ORAL ORDER

Heard learned advocate for the applicant.

Though served, none appears on behalf of the respondents.

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