Gujarat State Road Transport ... vs Vipulbhai Hasmukhrai Kava
2021 Latest Caselaw 14258 Guj

          C/CA/957/2020                                ORDER DATED: 16/09/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/CIVIL APPLICATION NO. 957 of 2020

                           In F/FIRST APPEAL NO. 642 of 2020

==========================================================
               GUJARAT STATE ROAD TRANSPORT CORPORATION
                                  Versus
                       VIPULBHAI HASMUKHRAI KAVA
==========================================================
Appearance:
MR RITURAJ M MEENA(3224) for the Applicant(s) No. 1
Advocate Not Given for the Respondent(s) No. 3
MR. HEMAL SHAH(6960) for the Respondent(s) No. 1
RULE UNSERVED(68) for the Respondent(s) No. 2
==========================================================

  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                   Date : 16/09/2021

                                     ORAL ORDER

Heard learned advocate for the applicant and learned advocate for respondent no.1 Respondent no.2- owner of the offending vehicle is not served, however, his presence is not necessary for the disposal of this application.

Present application is preferred for condonation of delay which has occurred in preferring appeal to challenge the impugned judgment and award passed by the Tribunal.

Considering the averments made in the application and the facts of the case, delay is hereby condoned. The application stands disposed of. Rule is made absolute to the aforesaid extent.

(A.G.URAIZEE, J) Radhika