General Manager Union Of India vs Vanzara Rameshbhai Hirabhai
2025 Latest Caselaw 771 Guj

Gujarat High Court

General Manager Union Of India vs Vanzara Rameshbhai Hirabhai on 10 July, 2025

                                                                                                                NEUTRAL CITATION




                              C/CA/3336/2025                                    ORDER DATED: 10/07/2025

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                             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO.
                                            3336 of 2025

                                         In F/FIRST APPEAL NO. 13717 of 2025

                                                      With
                                       R/CIVIL APPLICATION NO. 3371 of 2025
                                                        In
                                         F/FIRST APPEAL NO. 13502 of 2025
                       =============================================
                                         GENERAL MANAGER UNION OF INDIA
                                                     Versus
                                       VANZARA RAMESHBHAI HIRABHAI & ORS.
                       =============================================
                       Appearance:
                       MRS KRISHNA G RAWAL(1315) for the Applicant(s) No. 1
                       DELETED for the Respondent(s) No. 1
                       MR.HIREN M MODI(3732) for the Respondent(s) No. 2,3
                       =============================================
                        CORAM:HONOURABLE MS. JUSTICE NISHA M. THAKORE
                                       Date : 10/07/2025
                                    COMMON ORAL ORDER

Heard Ms. Krishna Rawal, learned advocate for the applicant. Learned advocate has invited my attention to the order dated 4.7.2025 passed in First Appeal No.1852 of 2025 and allied matters and has submitted that arising out of the common judgment and award, which Union intents to challenge in the present appeal as well, this Court has admitted the appeal and appropriate orders have been passed in application seeking stay. She has therefore, urged this Court to condone the delay and hear the appeal on merits.

2. Learned advocate Mr. Hiren Modi has instruction to appear on behalf of the respondents - original claimants. Learned advocate could not dispute the aforesaid submission

NEUTRAL CITATION

C/CA/3336/2025 ORDER DATED: 10/07/2025

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and has urged this Court to pass appropriate order.

3. Considering the aforesaid submissions and having noted the order dated 4.7.2025 being passed in the cognate appeal wherein this Court had an occasion to examine application for condonation of delay and considering the averments and submissions made has found sufficient cause being established on record, the delay has been condoned, the present applications filed seeking condonation of delay of similar number of days assailing the same common judgment and award, the delay caused in preferring the respective appeals are hereby condoned. Present applications stand disposed of.

4. Learned advocate Mr. Hiren Modi is directed to enter his Vakalatnama by 14.07.2025 in Civil Application No.3371 of 2025. On entering Vakalatnama, Registry is directed to reflect the name of learned advocate Mr. Hiren Modi appearing for the respondents- original claimants in the main appeal.

(NISHA M. THAKORE,J) RATHOD KAUSHIKSINH