Gujarat High Court
Gujarat State Road Transport ... vs Babubhai Hamirbhai Solanki (Deleted As ... on 29 January, 2020
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/CA/375/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO. 375 of 2019
In F/FIRST APPEAL NO. 2189 of 2019
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GUJARAT STATE ROAD TRANSPORT CORPORATION
Versus
BABUBHAI HAMIRBHAI SOLANKI (DELETED AS PER ORDER PASSED
BELOW EXH. 46)
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Appearance:
MR HS MUNSHAW(495) for the Applicant(s) No. 1
for the Respondent(s) No. 1,1.5,3
MR VIBHUTI NANAVATI(513) for the Respondent(s) No. 7
NOTICE SERVED(4) for the Respondent(s) No.
1.1,1.2,1.3,1.4,2,3.1,3.2,3.3,3.4,3.5,4,5
NOTICE UNSERVED(8) for the Respondent(s) No. 6
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 29/01/2020
ORAL ORDER
Heard learned advocate Ms. Megha Dave for learned advocate Mr. H. S. Munshaw for the applicant Corporation and learned advocate Mr. Vibhuti Nanavati for respondent No.7.
Respondent No.1 to 5 are served, however, none appears. Respondent No.6 who is owner of the vehicle is not served, whose presence could be dispensed with for the purpose of deciding the present application, which is for condonation of delay.
Delay of 38 days is prayed to be condoned which has taken place in filling the First Appeal against the judgment and award passed by the Motor Accident Claims Tribunal. The applicant Corporation is impersonated body where decision making process invariably consumes some time.
Accordingly, delay of 38 days is condoned. Civil Application stands disposed of.
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