Daksh Mahendrakumar Parmar, ... vs Block Health Officer
2022 Latest Caselaw 1578 Guj

        C/CA/709/2020                         ORDER DATED: 10/02/2022



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 709 of 2020
                                   In
                     F/FIRST APPEAL NO. 4630 of 2019
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  DAKSH MAHENDRAKUMAR PARMAR, MINOR REPR. THRU MOTHER
     NATURAL GUARDIAN, TEJALBEN MAHENDRABHAI PARMAR
                          Versus
                  BLOCK HEALTH OFFICER
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Appearance:
MR PRAKASH G PANDYA(3041) for the Applicant(s) No. 1,2
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP for the
Respondent(s) No. 3
MR HS MUNSHAW(495) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                          Date : 10/02/2022
                           ORAL ORDER

Heard Mr. Prakash G. Pandya, learned advocate for the applicants, Ms. H.S. Munshaw , learned advocate for respondent Nos. 1 & 2 and Ms. Urmila N. Desai, learned AGP for respondent No.3.

This is an application under Section 5 of Limitation Act to condone the delay which has occurred in preferring the appeal to assail the judgment and order of the trial Court rendered in Civil Suit No.264/2010.

Having heard learned advocates for the parties and having considered the averments made in the application. The delay is condoned. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj