Parsottam Somabhai Rathod vs Driver Salimbhai Daudbhai Sandhi
2021 Latest Caselaw 14260 Guj

        C/CA/310/2020                                ORDER DATED: 16/09/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 310 of 2020
                                   In
                     F/FIRST APPEAL NO. 14139 of 2019
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                          PARSOTTAM SOMABHAI RATHOD
                                     Versus
                        DRIVER SALIMBHAI DAUDBHAI SANDHI
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Appearance:
HCLS COMMITTEE(4998) for the Applicant(s) No. 1
RAVI B SHAH(5346) for the Applicant(s) No. 1
MR AJAY R MEHTA(453) for the Respondent(s) No. 3
MR MAULIK J SHELAT(2500) for the Respondent(s) No. 6
RULE SERVED(64) for the Respondent(s) No. 1,2,4,5
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  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.6 and learned advocate for respondent No.3. There is no appearance for rest of the respondent despite service of notice of rule.

Present application is preferred for condonation of delay which has occurred in preferring the appeal to assail the judgment award of the tribunal.

Considering the averments made in the application, the delay is condoned. Application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj