Hitesh Ratibhai Kanpariya vs Nathabhai Gautambhai Damor
2021 Latest Caselaw 14887 Guj

      C/CA/687/2021                             ORDER DATED: 22/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CIVIL APPLICATION NO. 687 of 2021
                  In F/FIRST APPEAL NO. 7227 of 2020

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                       HITESH RATIBHAI KANPARIYA
                                 Versus
                      NATHABHAI GAUTAMBHAI DAMOR
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Appearance:
MR. HEMAL SHAH(6960) for the Applicant(s) No. 1
MR GC MAZMUDAR(1193) for the Respondent(s) No. 5
MR HG MAZMUDAR(1194) for the Respondent(s) No. 5
RULE SERVED(64) for the Respondent(s) No. 3,4
RUSHABH H MUNSHAW(8958) 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