Valimamad Taiyab Sama vs Rameshbhai Ranabhai Kagi
2021 Latest Caselaw 14593 Guj

      C/CA/600/2021                                   ORDER DATED: 20/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 600 of 2021

                      In F/FIRST APPEAL NO. 3993 of 2020

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                          VALIMAMAD TAIYAB SAMA
                                  Versus
                         RAMESHBHAI RANABHAI KAGI
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Appearance:
MR.HIREN M MODI(3732) for the Applicant(s) No. 1
RULE NOT RECD BACK(63) for the Respondent(s) No. 4
RULE SERVED(64) for the Respondent(s) No. 2,3,5
RULE UNSERVED(68) 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 applicant. Presence of respondent Nos. 1 and 4 is not required for the purpose of disposal of present application. There is no appearance on behalf of other 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) SURESH SOLANKI