Gauriben Manjibhai Solanki vs Rakeshbhai Rameshbhai Jayswal
2021 Latest Caselaw 14686 Guj

      C/CA/733/2021                                   ORDER DATED: 21/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 733 of 2021

                      In F/FIRST APPEAL NO. 42367 of 2019

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                        GAURIBEN MANJIBHAI SOLANKI
                                  Versus
                      RAKESHBHAI RAMESHBHAI JAYSWAL
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Appearance:
MR. HEMAL SHAH(6960) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 21/09/2021

                                 ORAL ORDER

Heard learned advocate for the applicant. Though served, none appears on behalf of the 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