Sushilaben Rameshbhai Patel vs Riyazuddin Gyasuddin Shaikh
2021 Latest Caselaw 14382 Guj

      C/CA/1012/2020                                  ORDER DATED: 17/09/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/CIVIL APPLICATION NO. 1012 of 2020
                   In F/FIRST APPEAL NO. 3978 of 2020
==========================================================
                       SUSHILABEN RAMESHBHAI PATEL
                                  Versus
                       RIYAZUDDIN GYASUDDIN SHAIKH
==========================================================
Appearance:
MR H M SHAH(3997) for the Applicant(s) No. 1,2,3
MR MAULIK J SHELAT(2500) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 1
RULE UNSERVED(68) for the Respondent(s) No. 2
==========================================================

  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 17/09/2021

                               ORAL ORDER

Heard Mr. H.M. Shah, learned advocate for the

applicants and Mr. Maulik J. Shelat, learned advocates for

the respondent No.3.

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.

Rule is made absolute.

(A.G.URAIZEE, J) SURESH SOLANKI