Shantaben Prabhatsinh Zala vs Dahyabhaimunnaji Vanzara
2021 Latest Caselaw 15089 Guj

        C/CA/1599/2019                             ORDER DATED: 24/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 1599 of 2019
                                     In
                       F/FIRST APPEAL NO. 5026 of 2019
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                         SHANTABEN PRABHATSINH ZALA
                                   Versus
                          DAHYABHAIMUNNAJI VANZARA
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Appearance:
MR R G DWIVEDI(6601) for the Applicant(s) No. 1,2,3
MS POOJA H HOTCHANDANI(7765) for the Applicant(s) No. 1,2,3
MS AMI N BHATT(3372) for the Respondent(s) No. 3
RULE NOT RECD BACK(63) for the Respondent(s) No. 1,2
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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 Nos.1 & 2 are 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 20.10.2018 passed by MACT (Aux.), Vadodara at Savli in MACP No.900/2015.

Considering the averments made in the application, delay is condoned. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj