Saidaben Amilsha Shekh Wd/O Late ... vs Jivraj Mogaji Parmar
2021 Latest Caselaw 14700 Guj

      C/CA/1220/2021                                  ORDER DATED: 21/09/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/CIVIL APPLICATION NO. 1220 of 2021
                   In F/FIRST APPEAL NO. 20015 of 2020
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   SAIDABEN AMILSHA SHEKH WD/O LATE AMILSHA JILSHA SHEKH
                           Versus
                   JIVRAJ MOGAJI PARMAR
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Appearance:
MR. HEMAL SHAH(6960) for the Applicant(s) No. 1,2,3,4,5,6,7
RULE SERVED(64) for the Respondent(s) No. 3,4,5
RULE UNSERVED(68) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 21/09/2021

                                  ORAL ORDER

Heard learned advocate for the applicants. Though served. there is no appearance on behalf of the respondent Nos. 3, 4 and 5. Presence of respondent No.1 and 2 is not required for the purpose of disposal of presence 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