Shashi Kumar Mohata vs Branch Head Consumer Services ...
2022 Latest Caselaw 3784 Guj

      C/CA/652/2020                               ORDER DATED: 30/03/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CIVIL APPLICATION NO. 652 of 2020
                  In F/FIRST APPEAL NO. 41416 of 2019
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                     SHASHI KUMAR MOHATA
                             Versus
         BRANCH HEAD CONSUMER SERVICES GROUP CITI BANK
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Appearance:
MR VIJAY M SHUKLA(5636) 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 : 30/03/2022
                              ORAL ORDER

Heard Mr.Vijay Shukla, learned advocate for the applicant Though served, none appears on behalf of the respondents.

The present application under Section 5 of the Limitation Act is preferred to condone the delay of 197 days which has occurred in preferring First Appeal to assail the impugned judgment and award dated 16.04.2019 passed by the learned City Civil Court, Ahmedabad in Civil Suit No.5586 of 1998. The applicant has explained the delay in paragraph Nos.2 and 3 of the present application.

Considering the averments made in this application, the delay is condoned. The application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) ALI