Hamidulla Abdulgafar Saiyed ... vs Dayaneshwar Narsingrao Duga ...
2021 Latest Caselaw 14384 Guj

      C/CA/973/2020                                  ORDER DATED: 17/09/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CIVIL APPLICATION NO. 973 of 2020
                  In F/FIRST APPEAL NO. 42676 of 2019
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            HAMIDULLA ABDULGAFAR SAIYED (PATHAN)
                           Versus
      DAYANESHWAR NARSINGRAO DUGA (MARATHA) (DELETED)
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Appearance:
MR MAKBUL I MANSURI(2694) for the Applicant(s) No. 1
for the Respondent(s) No. 1
MR TANMAY B KARIA(6833) for the Respondent(s) No. 3
RULE NOT RECD BACK(63) for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 17/09/2021

                              ORAL ORDER

Heard learned advocate for the applicant and

learned advocates for the respondent. The presence of

respondent No.2, is not required for the purpose of

disposal of present application.

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