Gujarat State Road Transport ... vs Bharat Alias Bakulbhai Ramjibhai ...
2021 Latest Caselaw 14594 Guj

      C/CA/956/2020                                  ORDER DATED: 20/09/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CIVIL APPLICATION NO. 956 of 2020
                   In F/FIRST APPEAL NO. 631 of 2020
==========================================================
           GUJARAT STATE ROAD TRANSPORT CORPORATION
                              Versus
             BHARAT ALIAS BAKULBHAI RAMJIBHAI DODIYA
==========================================================
Appearance:
MS NIYATI CHAUHAN FOR MR RITURAJ M MEENA(3224) for the
Applicant(s) No. 1
RULE NOT RECD BACK(63) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 1
RULE UNSERVED(68) for the Respondent(s) No. 2
==========================================================

  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 20/09/2021

                              ORAL ORDER

Heard learned advocate for the applicant and learned advocate for the claimants. Presence of respondent No.2 is not necessary for the purpose of disposal of present application. So far as respondent No.3 is concerned the same has already deleted by learned Tribunal.

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