Bavchandbhai Mavjibhai ... vs Lhr Of Decd Kamirbhai Amibhai ...
2021 Latest Caselaw 15095 Guj

      C/CA/120/2020                                ORDER DATED: 24/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 120 of 2020

                      In F/FIRST APPEAL NO. 17086 of 2019

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              BAVCHANDBHAI MAVJIBHAI BARVALIYA (PATEL)
                              Versus
               LHR OF DECD KAMIRBHAI AMIBHAI KURESHI
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Appearance:
HL PATEL ADVOCATES(2034) for the Applicant(s) No. 1,2
for the Respondent(s) No. 1
NISHIT A BHALODI(9597) for the Respondent(s) No. 1.1
NOTICE SERVED(4) for the Respondent(s) No. 1.2,2,3
UNSERVED EXPIRED (N)(9) for the Respondent(s) No. 1.3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 24/09/2021
                                ORAL ORDER

Heard learned advocates for the respective parties.

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.

(A.G.URAIZEE, J) ALI