Shantaben Gopalbhai Bariya vs Abbaskhan Akbarkhan Khokhar
2021 Latest Caselaw 14845 Guj

      C/CA/606/2021                                ORDER DATED: 22/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 606 of 2021

                      In F/FIRST APPEAL NO. 5638 of 2021

==========================================================
               SHANTABEN GOPALBHAI BARIYA & 1 other(s)
                             Versus
              ABBASKHAN AKBARKHAN KHOKHAR & 2 other(s)
==========================================================
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
MR TANMAY B KARIA(6833) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 1,2
==========================================================

  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 22/09/2021
                                ORAL ORDER

Heard learned advocates for the respective parties. Though served, none appears on behalf of the respondent Nos.1 and 2.

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) ALI