Bakori Girdhabhai Gordhanbhai vs Gujarat Government
2021 Latest Caselaw 18413 Guj

        C/CA/1724/2021                               ORDER DATED: 14/12/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 1724 of 2021
                                     In
                      F/FIRST APPEAL NO. 24510 of 2021
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                         BAKORI GIRDHABHAI GORDHANBHAI
                                     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
. for the Respondent(s) No. 1
RULE SERVED BY DS(65) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 14/12/2021
                                  ORAL ORDER

Heard Mr. Tejas P. Satta, learned advocate for the applicant and Mr. Manraj Barot, learned AGP for the 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 impugned judgment and award of the reference Court.

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

(A.G.URAIZEE, J)

Manoj