Gafur Umer Halepotra F/O Late Umar ... vs Sidhik Gafur Sama
2021 Latest Caselaw 14386 Guj

      C/CA/668/2020                                   ORDER DATED: 17/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 668 of 2020

                      In F/FIRST APPEAL NO. 41520 of 2019

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    GAFUR UMER HALEPOTRA F/O LATE UMAR GAFUR HALEPOTRA
                           Versus
                    SIDHIK GAFUR SAMA
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Appearance:
MR. HEMAL SHAH(6960) for the Applicant(s) No. 1,2,3,4,5
MR MAULIK J SHELAT(2500) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 17/09/2021

                                 ORAL ORDER

Heard learned advocate for the applicants and

learned advocate for the respondent No.3. Though

served, none appears on behalf of the respondent Nos. 1

and 2.

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