Harji Valji Hirani (Patel) vs Hanif Fakirmamad Sumara
2021 Latest Caselaw 14254 Guj

        C/CA/665/2020                             ORDER DATED: 16/09/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 665 of 2020
                                   In
                     F/FIRST APPEAL NO. 39622 of 2019
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                         HARJI VALJI HIRANI (PATEL)
                                  Versus
                        HANIF FAKIRMAMAD SUMARA
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Appearance:
MR. HEMAL SHAH(6960) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 16/09/2021
                               ORAL ORDER

Heard learned advocate for the applicant. There is no appearance on behalf of the respondent despite service of notice of rule.

Present application is preferred to condone the delay which has occurred in filing the First appeal to assail the judgment and award of the tribunal.

For the reasons stated in the application, application is allowed. Delay is condoned. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj