State Of Gujarat vs Rambhai Bhojabhai
2021 Latest Caselaw 18507 Guj

        C/CA/1178/2021                          ORDER DATED: 16/12/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 1178 of 2021
                                     In
                      F/FIRST APPEAL NO. 11181 of 2021
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                          STATE OF GUJARAT
                                Versus
                          RAMBHAI BHOJABHAI
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Appearance:
GOVERNMENT PLEADER(1) for the Applicant(s) No. 1,2
MR NIGAM R SHUKLA(855) for the Respondent(s) No. 1
MS ARCHANA U AMIN(2462) for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                            Date : 16/12/2021
                             ORAL ORDER

Heard Mr. Manraj Barot, learned AGP for the applicants, Mr. Nigam R. Shukla, learned advocate for respondent No.1 and Ms. Archana U. Amin, learned advocate for respondent No.2.

The present application under Section 5 of the Limitation Act is preferred to condone the delay which has occurred in assailing the judgment and order 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