Satishbhai Ramchandra Savlani vs Chetansinh Bhupatsinh Sarvaiya
2021 Latest Caselaw 14690 Guj

      C/CA/633/2021                                   ORDER DATED: 21/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 633 of 2021

                      In F/FIRST APPEAL NO. 5670 of 2021

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                      SATISHBHAI RAMCHANDRA SAVLANI
                                   Versus
                      CHETANSINH BHUPATSINH SARVAIYA
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Appearance:
MR AMAR D MITHANI(484) for the Applicant(s) No. 1
MR VIBHUTI NANAVATI(513) for the Respondent(s) No. 5
RULE SERVED(64) for the Respondent(s) No. 1,2,3,4
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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 claimant. Though served, none appears on behalf of the rest 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.

(A.G.URAIZEE, J) SURESH SOLANKI