Bhopaji Khengarji Marwadi vs Marwadi Lalajibha Gimjibhai
2021 Latest Caselaw 14541 Guj

     C/CA/739/2021                                   ORDER DATED: 20/09/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/CIVIL APPLICATION NO. 739 of 2021

                     In F/FIRST APPEAL NO. 4286 of 2021

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                       BHOPAJI KHENGARJI MARWADI
                                 Versus
                       MARWADI LALAJIBHA GIMJIBHAI
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Appearance:
MR KK THAKKAR(2834) for the Applicant(s) No. 1,2,3,4,5,6
RULE NOT RECD BACK(63) for the Respondent(s) No. 4
RULE SERVED(64) for the Respondent(s) No. 3
RULE UNSERVED(68) for the Respondent(s) No. 1
UNSERVED EXPIRED (R)(69) for the Respondent(s) No. 2
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 20/09/2021

                                ORAL ORDER

Learned advocate for the applicant seeks permission to delete respondent No.4.

Permission as prayed for is granted. The respondent No.4 stands deleted from the array of the respondents.

Registry to do needful to correct the cause title. Heard learned advocate for the applicants. There is no appearance on behalf of the respondent No.3. However, presence of respondent No.3 is not required for the purpose of disposal of present 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,

C/CA/739/2021 ORDER DATED: 20/09/2021

the delay is condoned. The application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) SURESH SOLANKI