Kantaben Valubhai Alias ... vs Maheshbhai Tapubhai
2021 Latest Caselaw 14387 Guj

       C/CA/2900/2019                                ORDER DATED: 17/09/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 2900 of 2019
                    In F/FIRST APPEAL NO. 22179 of 2019

==========================================================
                        KANTABEN VALUBHAI ALIAS VALJIBHAI
                                     Versus
                             MAHESHBHAI TAPUBHAI
==========================================================
Appearance:
DELETED(20) for the Applicant(s) No. 4
MS AMRITA AJMERA(5204) for the Applicant(s) No. 1,2,3,5
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
==========================================================

  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