Shaileshkumar Jayantilal Patel vs Jadeja Digvijaysinh ...
2021 Latest Caselaw 15055 Guj

      C/CA/2709/2020                                 ORDER DATED: 24/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 2709 of 2020

                       In F/FIRST APPEAL NO. 24220 of 2020

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                    SHAILESHKUMAR JAYANTILAL PATEL
                                 Versus
                  JADEJA DIGVIJAYSINH DHARMENDRASINH
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Appearance:
NISHIT A BHALODI(9597) for the Applicant(s) No. 1
MR. KIRTAN H MISTRY(10012) for the Respondent(s) No. 1,2
RULE SERVED(64) for the Respondent(s) No. 3,4
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 24/09/2021
                                  ORAL ORDER

Heard learned advocates for the respective parties.

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