Durlabhjibhai Manjibhai ... vs Vinodbhai Jayantibhai Rathod
2021 Latest Caselaw 15060 Guj

      C/CA/2359/2020                                 ORDER DATED: 24/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 2359 of 2020

                        In F/FIRST APPEAL NO. 21139 of 2020

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                       DURLABHJIBHAI MANJIBHAI CHUDASMA
                                     Versus
                         VINODBHAI JAYANTIBHAI RATHOD
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Appearance:
NISHIT A BHALODI(9597) for the Applicant(s) No. 1
for the Respondent(s) No. 1
MS AMI N BHATT(3372) for the Respondent(s) No. 5
RULE SERVED(64) for the Respondent(s) No. 3,4
RULE UNSERVED(68) for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 24/09/2021
                                  ORAL ORDER

Heard learned advocates for the respective parties. Presence of respondent No.2 is not necessary.

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