Likhmaram Dedaram Jat ... vs Khatik Shravankumar Mohanlal
2022 Latest Caselaw 1003 Guj

    C/CA/1937/2020                               ORDER DATED: 31/01/2022




    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CIVIL APPLICATION NO. 1937 of 2020
                             In
              F/FIRST APPEAL NO. 5502 of 2020

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         LIKHMARAM DEDARAM JAT (CHAUDHARY)
                          Versus
            KHATIK SHRAVANKUMAR MOHANLAL
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Appearance:
MR KK THAKKAR(2834) for the Applicant(s) No. 1,2
DHRUV TOLIYA(9249) for the Respondent(s) No. 2
MR HARDIK P MEHTA(6943) for the Respondent(s) No. 3
RULE SERVED for the Respondent(s) No. 1
RULE UNSERVED for the Respondent(s) No. 4
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 CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                       Date : 31/01/2022

                          ORAL ORDER

Learned advocate for the applicants seeks permission to delete respondent no.4 for the purpose of this application. Permission, as prayed for, is granted. Respondent no.4 stands deleted.

This application is filed under Section 5 of the Limitation Act for condonation of 214 days delay caused in preferring the aforesaid First Appeal.

Learned advocates representing the parties submitted that arsing from the common judgment and award cognate Appeal, being First Appeal No.3549 of 2020, is already admitted after condoning the delay of 214 days in Civil Application No.1617of 2021.

In view thereof, I see no reason not to condone the

C/CA/1937/2020 ORDER DATED: 31/01/2022

delay caused in preferring the First Appeal. Hence, the present application is allowed and the delay caused in preferring the First Appeal is hereby condoned. Rule is made absolute accordingly.

(UMESH A. TRIVEDI, J.)

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