Gujarat High Court
Paschim Gujarat Vij Company Limited vs Paras Ship Breakers Through Bapalal ... on 8 February, 2021
Author: Biren Vaishnav
Bench: Biren Vaishnav
C/CA/2406/2020 ORDER
IN THEHIGHCOURTOF GUJARATAT AHMEDABAD
R/CIVILAPPLICATIONNO. 2406of 2020
In
F/FIRSTAPPEALNO. 11056of 2020
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PASCHIMGUJARATVIJ COMPANYLIMITED Versus PARASSHIPBREAKERSTHROUGHBAPALALJADAVJISHAHORHIS SUCCESSORIN OFFICE ========================================================== Appearance:
MRDIPAKR DAVE(1232)for the Applicant(s)No. 1 MRJK PARMAR(587)for the Respondent(s)No. 1 ========================================================== CORAM: HONOURABLE MR. JUSTICE BIREN VAISHNAV Date: 08/02/2021 ORALORDER
1. Heard Ms.Dipak Dave learned advocate for the applicant and Mr.J.K.Parmar learned advocate for the respondent no.1.
2. This is an application for condoning delay of 136 days. Mr.Parmar vehemently opposed to condone the delay.
3. In view of the averments made in the memo of the application, sufficient cause is shown to condone the delay. Hence, delay of 136 days in filing the First Appeal is condoned.
4. Application is allowed. Rule is made absolute.
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