Gujarat High Court
Gujarat State Road Transport ... vs Pushpaben Bharatbhai Parmar W/O ... on 8 February, 2018
Author: C.L.Soni
Bench: C.L. Soni
C/CA/14051/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 14051 of
2017
In
FIRST APPEAL (STAMP NUMBER) NO. 2930 of 2017
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GUJARAT STATE ROAD TRANSPORT CORPORATION....Applicant(s)
Versus
PUSHPABEN BHARATBHAI PARMAR W/O DECEASED BHARATBHAI & 5
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Appearance:
MRS FALGUNI D PATEL, ADVOCATE for the Applicant(s) No. 1
RULE SERVED for the Respondent(s) No. 1 - 6
CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Date : 08/02/2018
ORAL ORDER
1. The present application is to condone the delay of 120 days occurred in filing the first appeal against the judgment and award rendered by the Motor Accident Claims Tribunal in Motor Accident Claim Petition No.223/2013.
2. Though served with the rule, the opponents have chosen not to appear before the Court.
3. The Court having heard learned advocate for applicant and having considered the explanation given in the application, finds that the sufficient cause is made out to condone the delay of 120 days.
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4. In view of the above, the application is allowed. The delay of 120 days occurred in filing the first appeal is condoned. Rule is made absolute.
5. Office shall now notify the first appeal for hearing on 15th February 2018.
(C.L.SONI, J.) vijay Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Feb 08 23:31:23 IST 2018