Padam Goods Carrier vs Hemiben Jivabhai Khambhala
2021 Latest Caselaw 14392 Guj

      C/CA/1092/2020                                    ORDER DATED: 17/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1092 of 2020

                        In F/FIRST APPEAL NO. 5286 of 2020

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                            PADAM GOODS CARRIER
                                     Versus
                          HEMIBEN JIVABHAI KHAMBHALA
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Appearance:
MR HARNISH V DARJI(3705) for the Applicant(s) No. 1
NISHIT A BHALODI(9597) for the Respondent(s) No. 1,2,3,4
RULE SERVED(64) for the Respondent(s) No. 5
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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 advocate for the respondents.

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