Lh Of Decd Hareshkumar Nathabhai ... vs Dalpatsinh Malsinh Alias Nalsinh ...
2021 Latest Caselaw 14371 Guj

      C/CA/883/2020                                  ORDER DATED: 17/09/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CIVIL APPLICATION NO. 883 of 2020
                  In F/FIRST APPEAL NO. 41684 of 2019
==========================================================
             LH OF DECD HARESHKUMAR NATHABHAI JOSHI
                              Versus
             DALPATSINH MALSINH ALIAS NALSINH CHAUHAN
==========================================================
Appearance:
MR KARTIK G BAROT FOR MR JIGAR G GADHAVI(5613) for the
Applicant(s) No. 1,1.1,1.2
MR HS MUNSHAW(495) for the Respondent(s) No. 2
NOTICE SERVED(4) for the Respondent(s) No. 1
==========================================================
  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 17/09/2021

                              ORAL ORDER

Heard Mr. Kartik G. Barot, learned advocate for Mr.

Jigar Gadhavi, learned advocate for the applicants.

The present application under Section 5 of the

Limitation Act is preferred to condone the delay which is

occurred in preferring First Appeal to assail the

impugned judgment and award.

Considering the averments made in this application,

the delay is condoned. The application stands disposed of.

(A.G.URAIZEE, J) SURESH SOLANKI