Gujarat State Road Transport ... vs Vanitaben Hasmukhrai Kava
2021 Latest Caselaw 14864 Guj

      C/CA/958/2020                                ORDER DATED: 22/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 958 of 2020

                       In F/FIRST APPEAL NO. 645 of 2020

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           GUJARAT STATE ROAD TRANSPORT CORPORATION
                             Versus
                   VANITABEN HASMUKHRAI KAVA
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Appearance:
MR RITURAJ M MEENA(3224) for the Applicant(s) No. 1
for the Respondent(s) No. 5
MR. HEMAL SHAH(6960) for the Respondent(s) No. 1,2,3
RULE UNSERVED(68) for the Respondent(s) No. 4
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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.4 is not necessary for the purpose of 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