Narendrasinh Jashvantsinh ... vs Andarsinh Laxmansinh Parmar
2021 Latest Caselaw 15200 Guj

        C/CA/1123/2020                           ORDER DATED: 27/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 1123 of 2020
                                     In
                      F/FIRST APPEAL NO. 42782 of 2019
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                    NARENDRASINH JASHVANTSINH PARMAR
                                  Versus
                      ANDARSINH LAXMANSINH PARMAR
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Appearance:
MR MOHSIN M HAKIM(5396) for the Applicant(s) No. 1
MR CHIRAYU A MEHTA(3256) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 1,2
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  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 08.05.2019 passed by the learned M.A.C.T. (Aux.) Vadodara in M.A.C.P. No.1490/2015.

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

(A.G.URAIZEE, J)

Manoj