Harijan Amrutbhai Ramjibhai vs State Of Gujarat
2021 Latest Caselaw 18416 Guj

        C/CA/1714/2021                             ORDER DATED: 14/12/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 1714 of 2021
                                     In
                      F/FIRST APPEAL NO. 24027 of 2021
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                         HARIJAN AMRUTBHAI RAMJIBHAI
                                    Versus
                              STATE OF GUJARAT
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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
GOVERNMENT PLEADER(1) for the Respondent(s) No. 1,2
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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.

(A.G.URAIZEE, J)

Manoj