Ambaben Kalubhai Baria vs Harishchandra Prabhatsinh ...
2021 Latest Caselaw 14438 Guj

      C/CA/936/2020                                  ORDER DATED: 17/09/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CIVIL APPLICATION NO. 936 of 2020
                  In F/FIRST APPEAL NO. 4112 of 2020
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                        AMBABEN KALUBHAI BARIA
                                Versus
                  HARISHCHANDRA PRABHATSINH CHAVDA
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Appearance:
MR VIJAL P DESAI(5505) for the Applicant(s) No. 1,2
MR VIBHUTI NANAVATI(513) 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 advocates for the respondent.

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) SURESH SOLANKI