Nutanben Mafatbhai Patel vs Udaybhai Shivaji
2021 Latest Caselaw 14614 Guj

      C/CA/1948/2019                                  ORDER DATED: 20/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1948 of 2019

                       In F/FIRST APPEAL NO. 20179 of 2019

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                          NUTANBEN MAFATBHAI PATEL
                                   Versus
                              UDAYBHAI SHIVAJI
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Appearance:
MR C P CHANIYARA(6836) for the Applicant(s) No. 1,2
MR RATILAL V SAKARIA(6613) for the Applicant(s) No. 1,2
SHABANA N ANSARI(9648) for the Applicant(s) No. 1,2
MR RATHIN P RAVAL(5013) for the Respondent(s) No. 3
NOTICE SERVED BY DS(5) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE PARESH UPADHYAY
        and
        HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                                 Date : 20/09/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE PARESH UPADHYAY)

1. This is an application for condonation of delay in filing appeal challenging the judgment and award passed by the Motor Accident Claims Tribunal.

2. Heard learned advocates for the contesting parties.

3. Delay is condoned. This application is allowed. Rule is made absolute.

(PARESH UPADHYAY, J)

(A. C. JOSHI,J) MOBHATI/PS/19