State Of Gujarat vs Kamleshkumar Fatesinh Baria
2021 Latest Caselaw 18422 Guj

        C/CA/1550/2021                              ORDER DATED: 14/12/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 1550 of 2021
                                     In
                      F/FIRST APPEAL NO. 19334 of 2021
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                              STATE OF GUJARAT
                                    Versus
                         KAMLESHKUMAR FATESINH BARIA
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Appearance:
GOVERNMENT PLEADER(1) for the Applicant(s) No. 1,2,3
..... for the Respondent(s) No. 1
MR VIJAY N RAVAL(2025) 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. Manraj Barot, learned AGP for the applicants and Mr. Vijay N. Raval, learned advocate for the respondent.

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 award of the reference Court.

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

(A.G.URAIZEE, J)

Manoj