State Of Gujarat vs Heirs Of Decd Ramjibhai Gokalbhai ...
2021 Latest Caselaw 18028 Guj

      C/CA/773/2020                                   ORDER DATED: 02/12/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 773 of 2020

                      In F/FIRST APPEAL NO. 42471 of 2019

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                     STATE OF GUJARAT
                           Versus
 HEIRS OF DECD RAMJIBHAI GOKALBHAI TANK DAMJIBHAI RAMJIBHAI
                           TANK
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Appearance:
MR MANRAJ BAROT, AGP (1) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 02/12/2021
                                ORAL ORDER

Heard Mr.Manraj Barot, learned AGP for the applicant. Though served, none appears on behalf of respondents.

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