Ukaji Venaji Prajapati vs Ahmedabad Municipal Corporation
2022 Latest Caselaw 2637 Guj

        C/CA/2108/2021                               ORDER DATED: 08/03/2022



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 2108 of 2021
                                     In
                      F/FIRST APPEAL NO. 30753 of 2021
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                                UKAJI VENAJI PRAJAPATI
                                         Versus
                       AHMEDABAD MUNICIPAL CORPORATION
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Appearance:
MR HEMAL K ACHARYA(6021) for the Applicant(s) No. 1
MR HAMESH C NAIDU(5335) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 08/03/2022
                    ORAL ORDER

Heard Mr. Hemal K. Acharya, learned advocate for the applicant and Mr. Vivek Shah, learned advocate for Mr. Hamesh C. Naidu, learned advocate for the respondent.

This is an application under Section 5 of Limitation Act for condonation of delay of 37 days which has occurred in preferring appeal to assail the impugned judgment and order of the City Civil Court, Ahmedabad. The applicant has explained the delay in para-2 & 3 of the pesent application.

Considering the averments made in the application, I am of the view that the applicant has satisfactorily explained the delay.

In view of the above, present application succeeds and is hereby allowed. The delay, which has occurred in preferring appeal to assail the impugned judgment and order of the City Civil Court, Ahmedabad is hereby condoned. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj