Mahendrabhai Samjibhai vs Gujarat Government
2021 Latest Caselaw 17975 Guj

      C/CA/1706/2021                                 ORDER DATED: 01/12/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1706 of 2021

                       In F/FIRST APPEAL NO. 24222 of 2021

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                            MAHENDRABHAI SAMJIBHAI
                                    Versus
                             GUJARAT GOVERNMENT
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Appearance:
MR KRUSHNAKANT D PATEL(10632) for the Applicant(s) No. 1
MR TEJAS P SATTA(3149) for the Applicant(s) No. 1
MR MANRAJ BAROT, AGP for the Respondent-State
RULE SERVED BY DS(65) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 01/12/2021
                                  ORAL ORDER

Heard Mr.Tejas Satta, learned advocate for the applicant and Mr.Manraj Barot, learned AGP for the respondent-State.

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 order.

Considering the averments made in this application, the delay is condoned. The application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) ALI