Shanti Procon Llp vs Heirs Of Decd Dhiraj Rakesh Sharma
2023 Latest Caselaw 1936 Guj

     C/CA/3218/2022                             ORDER DATED: 27/02/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CIVIL APPLICATION NO. 3218 of 2022
                                  In
                   F/FIRST APPEAL NO. 18947 of 2022
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                               SHANTI PROCON LLP
                                      Versus
                      HEIRS OF DECD DHIRAJ RAKESH SHARMA
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Appearance:
MR VIVEK V BHAMARE(6710) for the Applicant(s) No. 1
for the Respondent(s) No. 1
MR RITURAJ M MEENA(3224) for the Respondent(s) No. 3
RULE SERVED for the Respondent(s) No. 1.1,1.2,1.3,2
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 CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                           Date : 27/02/2023
                            ORAL ORDER

Heard learned Advocate Mr. Kamal K. Patel for learned Advocate Mr. Vivek V. Bhamare on behalf of the applicant and learned Advocate Mr. Rituraj M. Meena on behalf of the respondent No.3. Though served, none appear for respondent Nos.1.1 to 1.3.2.

By way of this application, the applicant prays for condoning the delay of 191 days which has occurred in preferring First Appeal against the judgment and order dated 22.10.2019 passed by the learned Commissioner under the Workmen Compensation Act, Jamnagar in W.C. (FATAL) No.10 of 2016.

Considering the submissions made by learned Advocate for the applicant and having regard the averments on record in the considered opinion of this Court, sufficient cause, having

C/CA/3218/2022 ORDER DATED: 27/02/2023

been made out for condoning the delay. The application deserves consideration.

The delay of 191 days in preferring First Appeal is condoned.

Registry to list the First Appeal No.18947 of 2022 on 7th March, 2023 for admission.

(NIKHIL S. KARIEL,J)

Manoj Kumar Rai