Sunilbhai Karshanbhai vs Nabibhai Hussainbhai
2021 Latest Caselaw 14270 Guj

          C/CA/1171/2020                                 ORDER DATED: 16/09/2021




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CIVIL APPLICATION NO. 1171 of 2020

                           In F/FIRST APPEAL NO. 42762 of 2019

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                                 SUNILBHAI KARSHANBHAI
                                         Versus
                                  NABIBHAI HUSSAINBHAI
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Appearance:
MS AMRITA AJMERA(5204) for the Applicant(s) No. 1
NOTICE SERVED(4) 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 respondents despite service of notice, however, their 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.

(A.G.URAIZEE, J) Radhika