Gujarat High Court
Becharbhai Revabhai Prajapati vs Param Quarry Works Partner Sirishbhai ... on 3 December, 2021
Author: A.G.Uraizee
Bench: A.G.Uraizee
C/CA/321/2021 ORDER DATED: 03/12/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO. 321 of 2021
In
F/FIRST APPEAL NO. 20757 of 2020
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BECHARBHAI REVABHAI PRAJAPATI
Versus
PARAM QUARRY WORKS PARTNER SIRISHBHAI NARSINHBHAI PATEL
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Appearance:
RAVI B SHAH(5346) for the Applicant(s) No. 1,2
MR. HARDIK K RAVAL(6366) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2
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CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
Date : 03/12/2021
ORAL ORDER
Heard learned advocates for the parties. There is no appearance on behalf of the respondent No.2 though served.
This application under Section 5 of Limitation Act to condone the delay which has occurred in preferring an appeal to challenge the judgment and order of the Commissioner.
Considering the averments made in this application, the delay is condoned. The application stands disposed of.
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