Suhana Asharf Khalpa vs Dharasing Arjunlal Gurjar
2021 Latest Caselaw 14870 Guj

      C/CA/616/2021                                ORDER DATED: 22/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 616 of 2021

                      In F/FIRST APPEAL NO. 18836 of 2020

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                          SUHANA ASHARF KHALPA
                                  Versus
                        DHARASING ARJUNLAL GURJAR
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Appearance:
MR.HIREN M MODI(3732) for the Applicant(s) No. 1
MR RATHIN P RAVAL(5013) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 1,2
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  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