Dilip Dinkarrai Talati vs Decd Dhulabhai Kalubhai Bariya ...
2023 Latest Caselaw 4916 Guj

     C/CA/531/2023                                        ORDER DATED: 26/06/2023




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/CIVIL APPLICATION NO. 531 of 2023

                      In R/FIRST APPEAL NO. 2644 of 2023

==========================================================
                     DILIP DINKARRAI TALATI
                              Versus
           DECD DHULABHAI KALUBHAI BARIYA SINCE DECD
==========================================================
Appearance:
MR DHRUV K DAVE(6928) for the Applicant(s) No. 1
for the Respondent(s) No. 1,2,2.1,2.2,3
==========================================================

 CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                               Date : 26/06/2023

                                ORAL ORDER

Heard learned advocate Mr. Dhruv K. Dave for

the applicant.

Legal heirs of late Shantaben Dhulabhai

Bariya are already brought on record by order of

even date passed in Civil Application No.2 of

2021 with Civil Application No.3 of 2021.

This application is for condonation of delay.

As other cognate appeal being First Appeal

C/CA/531/2023 ORDER DATED: 26/06/2023

No.680 of 2020 arising out of the same judgment

and award passed by the Workmen Compensation

Commissioner is pending, delay in preferring the

First Appeal is condoned without issuing notice

to the claimants.

Civil Application stands disposed of.

(BHARGAV D. KARIA, J) RAGHUNATH R NAIR