Jayendrabhai Jagannathbhai ... vs Majid Mahammad Badshah
2021 Latest Caselaw 14855 Guj

      C/CA/694/2021                                 ORDER DATED: 22/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 694 of 2021

                       In F/FIRST APPEAL NO. 6611 of 2021

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                      JAYENDRABHAI JAGANNATHBHAI JOSHI
                                    Versus
                          MAJID MAHAMMAD BADSHAH
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Appearance:
MR KK THAKKAR(2834) for the Applicant(s) No. 1
MS KARUNA V RAHEVAR(3818) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 2
UNSERVED EXPIRED (R)(69) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                Date : 22/09/2021
                                 ORAL ORDER

Heard learned advocates for the respective parties. Presence of respondent No.1 is not necessary for the purpose of the disposal of this 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) ALI