Jinabhai Ashabhai Vaghri vs Rupsing Dhanabhai Parmar
2021 Latest Caselaw 15199 Guj

        C/CA/262/2021                            ORDER DATED: 27/09/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 262 of 2021
                                   In
                     F/FIRST APPEAL NO. 10163 of 2020
================================================================
                         JINABHAI ASHABHAI VAGHRI
                                   Versus
                        RUPSING DHANABHAI PARMAR
================================================================
Appearance:
MR H M SHAH(3997) for the Applicant(s) No. 1,2
MR NIRAL R MEHTA(3001) for the Respondent(s) No. 2
RULE SERVED(64) for the Respondent(s) No. 1
================================================================
  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 27/09/2021
                              ORAL ORDER

Heard learned advocate for the parties.

The present application is filed for condonation of delay occurred in preferring the first appeal against the judgment and order dated 05.10.2019 passed by the learned M.A.C.T. and 3rd Additional Judge, Anand in M.A.C.P. No.256/2016.

For the reasons stated in the application, the same is allowed. Delay is condoned. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj