Vaghela (Thakor) Kakubha Lebaji ... vs Executive Engineer/General ...
2022 Latest Caselaw 478 Guj

      C/CA/2095/2021                                ORDER DATED: 13/01/2022



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 2095 of 2021
                 In F/CROSS OBJECTION NO. 10607 of 2021
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   VAGHELA (THAKOR) KAKUBHA LEBAJI LEGAL HEIR OF VAGHELA
                     (THAKOR) LEBJI OKJI
                           Versus
      EXECUTIVE ENGINEER/GENERAL MANAGER & 1 other(s)
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Appearance:
MR JINESH H KAPADIA(5601) for the Applicant(s) No. 1
MR TUSHAR CHAUDHARY(5316) for the Applicant(s) No. 1
MR SOAHAM JOSHI AGP for the Respondent(s) No. 2
MR SUDHIR M MEHTA(2058) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 13/01/2022
                    ORAL ORDER

Heard Mr. Jinesh Kapadia, learned advocate for the applicant, Mr. Sudhir M. Mehta, learned advocate for the respondent No.1 and Mr. Soaham Joshi, learned AGP for the respondent No.2.

Rule returnable forthwith. Mr. Sudhir M. Mehta, learned advocate waives service of notice of rule on behalf of the respondent No.1 and Mr. Soaham Joshi, learned AGP waives service of notice of rule on behalf of the respondent No.2.

The applicant has preferred present application under Section 5 of the Limitation Act to condone the delay which has occurred in preferring Cross-objection in First Appeal which has preferred by the respondent No.1 to assail the impugned judgment and award of the Reference Court.

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