Baldevbhai Vitthalbhai Parmar vs Sanjaybhai Mahendrabhai Patel
2021 Latest Caselaw 15082 Guj

        C/CA/642/2019                               ORDER DATED: 24/09/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 642 of 2019
                                   In
                     F/FIRST APPEAL NO. 8088 of 2019
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                        BALDEVBHAI VITTHALBHAI PARMAR
                                    Versus
                        SANJAYBHAI MAHENDRABHAI PATEL
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Appearance:
MR.KARNA H DHOMSE(6684) for the Applicant(s) No. 1
MR VC THOMAS(5476) for the Respondent(s) No. 3
NOTICE SERVED(4) for the Respondent(s) No. 1
UNSERVED EXPIRED (N)(9) 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 advocate for the contesting parties.

Presence of respondent No.2 is not necessary for disposal of this application.

Present application for condonation of delay which has occurred in preferring the First Appeal to challenge the impugned judgment and award dated 20.07.2018 passed by MACT, Vadodara in MACP No.1133/2008.

Considering the averments made in the application, delay is condoned. Civil Application stands disposed of.

(A.G.URAIZEE, J)

Manoj