Jayshreeben Dipakbhai Depani vs Govindbhai Fulabhai Bariya
2021 Latest Caselaw 14561 Guj

           C/CA/30/2020                                ORDER DATED: 20/09/2021




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/CIVIL APPLICATION NO. 30 of 2020

                      In F/CROSS OBJECTION NO. 39635 of 2019

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                           JAYSHREEBEN DIPAKBHAI DEPANI
                                      Versus
                            GOVINDBHAI FULABHAI BARIYA
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Appearance:
MR. HEMAL SHAH(6960) for the Applicant(s) No. 1,2,3
MR MAULIK J SHELAT(2500) for the Respondent(s) No. 2
MR SUNIL B PARIKH(582) for the Respondent(s) No. 4
RULE SERVED(64) for the Respondent(s) No. 1,3
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  CORAM:HONOURABLE MR. JUSTICE PARESH UPADHYAY
        and
        HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                                   Date : 20/09/2021

                                    ORAL ORDER

(PER : HONOURABLE MR. JUSTICE PARESH UPADHYAY)

1. This is an application for condonation of delay in filing appeal challenging the judgment and award passed by the Motor Accident Claims Tribunal.

2. Heard learned advocates for the respective parties

3. Delay is condoned. This application is allowed. Rule is made absolute.

(PARESH UPADHYAY, J)

(A. C. JOSHI,J) SALIM/39