Balvantsinh Gulabsinh Chauhan vs Dilipkumar Manilal Parmar
2021 Latest Caselaw 14684 Guj

      C/CA/615/2021                                   ORDER DATED: 21/09/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CIVIL APPLICATION NO. 615 of 2021
                  In F/FIRST APPEAL NO. 4851 of 2021
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                      BALVANTSINH GULABSINH CHAUHAN
                                  Versus
                        DILIPKUMAR MANILAL PARMAR
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Appearance:
MR A R DWIVEDI(11319) for the Applicant(s) No. 1,2
MR PRADEEP R MISHRA(10206) for the Applicant(s) No. 1,2
RULE NOT RECD BACK(63) for the Respondent(s) No. 2
RULE SERVED(64) for the Respondent(s) No. 1,3,4,5
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 21/09/2021

                               ORAL ORDER

Heard learned advocate for the applicant and learned advocate for the claimants. Though served, none appears on behalf of the rest of the respondent Nos. 1,3,4 and 5. Presence of respondent No.2 - owner of the offending vehicle 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. Rule is made absolute.

(A.G.URAIZEE, J) SURESH SOLANKI