Gujarat High Court
Deputy Collector vs Lrs Of Late Rabari Jagmalbhai ... on 17 November, 2021
Bench: A.G.Uraizee
C/CA/1231/2021 ORDER DATED: 17/11/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO. 1231 of 2021
In F/FIRST APPEAL NO. 11543 of 2021
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DEPUTY COLLECTOR
Versus
LRS OF LATE RABARI JAGMALBHAI ISHRABHAI
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Appearance:
MR MANRAJ BAROT, AGP for the Applicant(s) No. 1
RULE NOT RECD BACK(63) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1.1
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CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
Date : 17/11/2021
ORAL ORDER
Heard learned AGP for the applicant. Though served, none appears on behalf of the respondent.
The present application under Section 5 of the Limitation Act is preferred to condone the delay which has occurred in preferring First Appeal to assail the impugned judgment and award.
Considering the averments made in this application, the delay is condoned. The application stands disposed of. Rule is made absolute.
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