Gujarat State Road Transport Co ... vs Narvatbhai Samantsinh Rathod
2021 Latest Caselaw 14566 Guj

      C/CA/3653/2019                                     ORDER DATED: 20/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 3653 of 2019

                       In F/FIRST APPEAL NO. 26903 of 2019

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                 GUJARAT STATE ROAD TRANSPORT CO LTD
                                Versus
                    NARVATBHAI SAMANTSINH RATHOD
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Appearance:
MR NIRAL R MEHTA(3001) for the Applicant(s) No. 1
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 applicant. Though served, there is no appearance on behalf of the respondents.

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.

(A.G.URAIZEE, J) SURESH SOLANKI