Chetan Rameshbhai Alias Ramubhai vs Maheshbhai Tapubhai
2021 Latest Caselaw 14399 Guj

       C/CA/2899/2019                              ORDER DATED: 17/09/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 2899 of 2019
                    In F/FIRST APPEAL NO. 22182 of 2019

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                    CHETAN RAMESHBHAI ALIAS RAMUBHAI
                                Versus
                          MAHESHBHAI TAPUBHAI
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Appearance:
MS AMRITA AJMERA(5204) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2
RULE UNSERVED(68) for the Respondent(s) No. 3
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 17/09/2021

                               ORAL ORDER

Heard learned advocate Ms. Amrita Ajmera for the applicant. Rule

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