Bhachibai Isaq Jat vs Driver Not Known
2021 Latest Caselaw 14728 Guj

     C/FA/1871/2019                                 IA ORDER DATED: 21/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


  CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2 of 2019
                In F/FIRST APPEAL NO. 1871 of 2019
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BHACHIBAI ISAQ JAT Versus DRIVER NOT KNOWN ========================================================== Appearance:

MR NILESH M SHAH for the PETITIONER(s) No. for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 21/09/2021

IA 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