Mahesh Keshavjibhai Ganatra ... vs Deleted As Per Order Passed Below ...
2021 Latest Caselaw 15088 Guj

      C/CA/1007/2021                                 ORDER DATED: 24/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1007 of 2021

                        In F/FIRST APPEAL NO. 7418 of 2021

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               MAHESH KESHAVJIBHAI GANATRA THACKER
                              Versus
             DELETED AS PER ORDER PASSED BELOW EXH 22
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Appearance:
MR. HEMAL SHAH(6960) for the Applicant(s) No. 1
for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 3
RULE UNSERVED(68) for the Respondent(s) No. 2
RUSHABH H MUNSHAW(8958) for the Respondent(s) No. 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. Presence of respondent No.2 is not necessary for the purpose of disposal of this application.

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