Laxmiba Rajendrasinh Alias ... vs Premsangji Ransinhji Sodha
2021 Latest Caselaw 14591 Guj

      C/CA/1174/2021                                     ORDER DATED: 20/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1174 of 2021

                       In F/FIRST APPEAL NO. 23484 of 2020

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  LAXMIBA RAJENDRASINH ALIAS RAJESH PREMSANGJI SODHA W/O
      DECD RAJENDRASINH @ RAJESH PREMSANGJI SODHA
                           Versus
                PREMSANGJI RANSINHJI SODHA
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Appearance:
MR. HEMAL SHAH(6960) for the Applicant(s) No. 1
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