Samimbanu Alias Alifabanu ... vs Daudkhan Ahmadkhan Pathan
2021 Latest Caselaw 14890 Guj

      C/CA/1204/2021                                 ORDER DATED: 22/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1204 of 2021

                       In F/FIRST APPEAL NO. 14367 of 2021

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            SAMIMBANU ALIAS ALIFABANU HASHANALI DIWAN
                              Versus
                  DAUDKHAN AHMADKHAN PATHAN
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Appearance:
MR PRADEEP R MISHRA(10206) for the Applicant(s) No. 1
MS POOJA H HOTCHANDANI(7765) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 3
RULE UNSERVED(68) 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. Presence of respondent Nos.1 and 2 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