Late Charitranandji ... vs Mahant Purnanadji
2022 Latest Caselaw 1162 Guj

      C/CA/1322/2020                          ORDER DATED: 02/02/2022



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/CIVIL APPLICATION NO. 1322 of 2020
                   In F/FIRST APPEAL NO. 7326 of 2020
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    LATE CHARITRANANDJI NARAYANNANDJI MILKAT AHMEDABAD
    THROUGH TRUSTEE PURSHOTTAMANANDJI GURUDAYANANDJI
                           Versus
                    MAHANT PURNANADJI
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Appearance:
MR SAGAR SHAH FOR KURVEN K DESAI(7786) for the Applicant(s) No. 1
for the Respondent(s) No. 1
MR TUSHAR L SHETH(3920) for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                          Date : 02/02/2022

                           ORAL ORDER

Heard Mr. Sagar Shah, learned advocate for Mr. Desai, learned advocate for the applicant and Mr. Tushar L. Sheth, learned advocate for the respondent No.1. There is no appearance on behalf of the respondent No.2, though served.

The applicant has preferred present application under Section 5 of the Limitation Act to condone the delay which has occurred in preferring First Appeal to assail the impugned judgment and award passed by the City Civil Court, Ahmedabad.

Considering the averments made in this application, the delay is condoned. The application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) SURESH SOLANKI