Nanjibhai Ranchhodbhai vs Maheshbhai Tapubhai
2021 Latest Caselaw 14367 Guj

       C/CA/2758/2019                              ORDER DATED: 17/09/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 2758 of 2019
                    In F/FIRST APPEAL NO. 22181 of 2019

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                        NANJIBHAI RANCHHODBHAI
                                 Versus
                         MAHESHBHAI TAPUBHAI
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Appearance:
MS AMRITA AJMERA(5204) for the Applicant(s) No. 1
MR AB GATESHANIYA(3766) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2
RULE UNSERVED(68) for the Respondent(s) No. 3
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 17/09/2021

                               ORAL ORDER

Heard learned advocate Ms. Amrita Ajmera for the applicant. Rule is served upon respondent No.2

The delay which has occurred in preferring the First Appeal is to the extent of 132 days. While the averments made in the application explains passage of time which is due to bona fide reasons, a weighing aspect is that cognate appeal arising out of the same judgment and award impugned in the main First Appeal herein, has been admitted by this court.

Sufficient cause is made out. Delay is condoned. Civil Application is allowed. Rule is made absolute.

The main First Appeal be listed with First Appeal No. 274 of 2020 and other allied appeals.

(N.V.ANJARIA, J) C.M. JOSHI