Mangalbhai Ranchhodbhai Vaghela vs Sureshbhai Manibhai Patel
2022 Latest Caselaw 1316 Guj

      C/CA/1947/2021                                 ORDER DATED: 04/02/2022




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1947 of 2021

                       In F/FIRST APPEAL NO. 29634 of 2021

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                   MANGALBHAI RANCHHODBHAI VAGHELA
                                Versus
                      SURESHBHAI MANIBHAI PATEL
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Appearance:
MR AJAY L PANDAV(3660) for the Applicant(s) No. 1
RULE SERVED for the Respondent(s) No. 1,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 04/02/2022

                                  ORAL ORDER

Heard Mr.Ajay L.Pandav, learned advocate for the applicant. There is no appearance on behalf of the respondents though served.

This is an application under section 5 of the Limitation Act to condone the delay which has occurred in preferring an appeal to assail the judgment and order of the trial Court.

Having heard learned advocates for the parties and considering the averments made in the application, delay is condoned. Rule is made absolute.

(A.G.URAIZEE, J) H.M. PATHAN