General Manager Ongc vs Khetusinh Shivsinh
2022 Latest Caselaw 1586 Guj

      C/CA/1322/2021                                 ORDER DATED: 10/02/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1322 of 2021

                        In F/FIRST APPEAL NO. 2096 of 2020

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                            GENERAL MANAGER ONGC
                                    Versus
                              KHETUSINH SHIVSINH
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Appearance:
MS NIYATI CHAUHAN FOR MR RITURAJ M MEENA(3224) for the
Applicant(s) No. 1
RULE SERVED 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 learned advocate for the applicant. There is no appearance on behalf of the respondents, 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.

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