Antarba Ratansinh Chavda vs Gabhuji Rajaji Thakor
2021 Latest Caselaw 14420 Guj

      C/CA/1178/2020                                 ORDER DATED: 17/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1178 of 2020

                         In F/FIRST APPEAL NO. 845 of 2020

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                          ANTARBA RATANSINH CHAVDA
                                    Versus
                            GABHUJI RAJAJI THAKOR
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Appearance:
MR. YOGENDRA THAKORE(3975) for the Applicant(s) No. 1
MR. ALKESH N SHAH(3749) for the Respondent(s) No. 5
RULE SERVED(64) for the Respondent(s) No. 1,2,3
RULE UNSERVED(68) for the Respondent(s) No. 4
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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 respondent No.5. Presence of rest of the respondents are not required for the purpose of disposal of this 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) ALI