Zala Jitendrasinh Bharatsinh vs Ilaben Rameshchandra Raval(Wife ...
2021 Latest Caselaw 15051 Guj

      C/CA/3298/2019                                  ORDER DATED: 24/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 3298 of 2019

                       In F/FIRST APPEAL NO. 25515 of 2019

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                  ZALA JITENDRASINH BHARATSINH
                              Versus
         ILABEN RAMESHCHANDRA RAVAL(WIFE OF DECEASED)
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Appearance:
MR EE SAIYED(725) for the Applicant(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 1,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 24/09/2021
                                  ORAL ORDER

Heard Ms.Rashida Baji, learned advocate appearing for Mr.E.E. Saiyed, learned advocate for the applicant. Though served, none appears on behalf of the respondents.

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.

(A.G.URAIZEE, J) ALI