Jarinaben Widow Of Shabbirbhai ... vs Dipakbhai Vakalabhai Shukla
2021 Latest Caselaw 15057 Guj

      C/CA/1414/2021                            ORDER DATED: 24/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 1414 of 2021
                     In F/FIRST APPEAL NO. 17830 of 2020
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            JARINABEN WIDOW OF SHABBIRBHAI MALEK & 1 other(s)
                                     Versus
                 DIPAKBHAI VAKALABHAI SHUKLA & 1 other(s)
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Appearance:
MR DHRUV K DAVE(6928) for the Applicant(s) No. 1,2,3,4
RULE NOT RECD BACK(63) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2,3
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   CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                                Date : 24/09/2021
                                 ORAL ORDER

Heard learned advocate for the applicant.

Mr.Dhruv Dave, learned advocate for the applicant seeks permission to delete respondent No.1, who happens to be driver of the offending vehicle. Though served, none appears on behalf of respondent Nos.2 and 3.

permission as prayed for is granted. The amendment to be carried out forthwith.

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