Keshavlal Bhagvanji vs Gujarat Government
2021 Latest Caselaw 18419 Guj

        C/CA/1710/2021                          ORDER DATED: 14/12/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 1710 of 2021
                                     In
                      F/FIRST APPEAL NO. 24226 of 2021
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                         KESHAVLAL BHAGVANJI
                                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