Goswami Virampuri Bhagvanbhai vs Thakor Narsangji Pujaji
2021 Latest Caselaw 14580 Guj

      C/CA/3031/2019                                 ORDER DATED: 20/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 3031 of 2019

                       In F/FIRST APPEAL NO. 25374 of 2019

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                       GOSWAMI VIRAMPURI BHAGVANBHAI
                                   Versus
                          THAKOR NARSANGJI PUJAJI
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Appearance:
MR AV PRAJAPATI(672) for the Applicant(s) No. 1,2,3,4
RULE SERVED(64) for the Respondent(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 20/09/2021
                                  ORAL ORDER

Heard learned advocate for the applicants. 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. Rule is made absolute.

(A.G.URAIZEE, J) ALI