Balabhai Manjibhai Munagara vs Ronak Stone Crusher
2021 Latest Caselaw 14590 Guj

      C/CA/1250/2020                                      ORDER DATED: 20/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1250 of 2020

                        In F/FIRST APPEAL NO. 3265 of 2020

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                         BALABHAI MANJIBHAI MUNAGARA
                                    Versus
                            RONAK STONE CRUSHER
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Appearance:
MR KRUNAL L SHAHI(6519) for the Applicant(s) No. 1,2
MR RATHIN P RAVAL(5013) for the Respondent(s) No. 2
NOTICE SERVED(4) for the Respondent(s) No. 1
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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. There is no appearance on behalf of respondent No.1. However, presence of respondent No.1 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, the delay is condoned. The application stands disposed of.

(A.G.URAIZEE, J) SURESH SOLANKI