Rekhaben Ghanshyamgiri Goswami vs Umeshbhai Sureshchandra Maheta
2021 Latest Caselaw 14558 Guj

      C/CA/2120/2020                                    ORDER DATED: 20/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 2120 of 2020

                       In F/FIRST APPEAL NO. 19337 of 2020

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                   REKHABEN GHANSHYAMGIRI GOSWAMI
                                Versus
                   UMESHBHAI SURESHCHANDRA MAHETA
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Appearance:
MR PARESH M DARJI(3700) for the Applicant(s) No. 1,2,3,4,5
MS KARUNA V RAHEVAR(3818) 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 : 20/09/2021

                                  ORAL ORDER

Heard learned advocate for the applicants and learned advocate 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