Jigneshbhai Hashmukhlal Shah vs Harinath Satyanarayan ...
2021 Latest Caselaw 14677 Guj

      C/CA/670/2021                                   ORDER DATED: 21/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 670 of 2021

                      In F/FIRST APPEAL NO. 6140 of 2021

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                    JIGNESHBHAI HASHMUKHLAL SHAH
                                Versus
                  HARINATH SATYANARAYAN CHATURVEDI
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Appearance:
MR MIHIR VAKHARIYA(8336) for the Applicant(s) No. 1
MR NIRAV C SANGHAVI(5950) for the Applicant(s) No. 1
NOTICE NOT RECD BACK(3) for the Respondent(s) No. 2,3
NOTICE SERVED(4) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 21/09/2021

                                 ORAL ORDER

Heard learned advocate for the applicant. Presence of respondent No.1 driver of the truck 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