Telephone Exchange Mahemdavad vs Bhimsinh Pratapbhai Patel
2023 Latest Caselaw 2597 Guj

     C/CA/1394/2019                                 ORDER DATED: 28/03/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 1394 of 2019

                      In F/FIRST APPEAL NO. 10989 of 2019

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                      TELEPHONE EXCHANGE MAHEMDAVAD
                                    Versus
                          BHIMSINH PRATAPBHAI PATEL
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Appearance:
MR MANISH J PATEL(2131) for the Applicant(s) No. 1,2
MS.NIDHI P BAROT(6675) for the Respondent(s) No. 1,2
RULE SERVED for the Respondent(s) No. 3,4
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 CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                Date : 28/03/2023

                                 ORAL ORDER

1. Heard learned advocate Ms. Namrata Mulchandani for

learned advocate Mr. Manish Patel for the applicants and

learned advocate Mr. Rajdeepsinh Makwana for learned

advocate Ms. Nidhi Barot for the respondents no. 1 and 2.

Though served, none appears for the respondent nos. 3 and 4.

2. By way of this application, the applicants pray for

condoning the delay of 20 days which has occurred in

preferring First Appeal against the judgment and order

passed in Workman Compensation (fatal) Application No. 35

of 2002 passed by the learned Commissioner, Workman

C/CA/1394/2019 ORDER DATED: 28/03/2023

Compensation Act ex-facie, Labour Court No.2, Godhara dated

08.01.2019.

3. Considering the submissions made by learned advocate

for the applicants and having regard to the averments made in

the application, in the considered opinion of this Court,

sufficient cause having been made out, the delay which has

occurred, is hereby condoned.

4. Registry to list the First Appeal for admission on

11.04.2023.

5. The present application is allowed. Rule is made

absolute accordingly.

(NIKHIL S. KARIEL,J) Bhoomi