Rupeshbhai Dilipbhai Patel vs Sursingbhai Gokulbhai Thakor
2023 Latest Caselaw 7470 Guj

                                                                                   NEUTRAL CITATION




       C/CA/142/2023                              ORDER DATED: 09/10/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 142 of
                                 2023
                                  In
                   F/FIRST APPEAL NO. 25514 of 2022
                                 With
                  R/CIVIL APPLICATION NO. 143 of 2023
                                   In
                   F/FIRST APPEAL NO. 25518 of 2022
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                         RUPESHBHAI DILIPBHAI PATEL
                                   Versus
                       SURSINGBHAI GOKULBHAI THAKOR
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Appearance:
MR PARESH M DARJI(3700) for the Applicant(s) No. 1
MR A R DWIVEDI(11319) for the Respondent(s) No. 2
MR R G DWIVEDI(6601) for the Respondent(s) No. 2
MR RATHIN P RAVAL(5013) for the Respondent(s) No. 4
MR. RAHUL R DHOLAKIA(6765) for the Respondent(s) No. 3
RULE SERVED for the Respondent(s) No. 1,5,6
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 CORAM:HONOURABLE MR. JUSTICE ASHUTOSH SHASTRI
       and
       HONOURABLE MR. JUSTICE HEMANT M.
       PRACHCHHAK

                              Date : 09/10/2023

                          ORAL ORDER

(PER : HONOURABLE MR. JUSTICE ASHUTOSH SHASTRI)

1. Civil Application No.142 of 2023 is filed by the applicant seeking condonation of delay of 56 days caused in preferring First Appeal No.25514 of 2022 against the judgment and award dated 20.01.2022 passed by the Motor Accident Claims Tribunal (Auxiliary), Anand in Motor Accident Claims Petition No.14 of 2011 and Civil Application No.143 of 2023 is filed by the applicant seeking condonation of delay of 53 days caused in

NEUTRAL CITATION

C/CA/142/2023 ORDER DATED: 09/10/2023

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preferring First Appeal No.25518 of 2022 against the judgment and award dated 20.01.2022 passed by the Motor Accident Claims Tribunal (Auxiliary), Anand in Motor Accident Claims Petition No.7 of 2011.

2. In view of the submissions made by the learned advocates appearing on behalf of both the sides and the averments made in the applications, we deem it proper to consider the explanation which has been put forth. Hence, we are of the opinion that delay deserves to be condoned and stands condoned in terms of paragraph 6(a).

3. In view of the above, present applications stand disposed of. Rule is made absolute to the aforesaid extent.

(ASHUTOSH SHASTRI, J)

(HEMANT M. PRACHCHHAK,J) V.R. PANCHAL