Executive Engineer vs Jaganbhai Lallubhai ...
2021 Latest Caselaw 18634 Guj

      C/CA/1490/2021                                 ORDER DATED: 21/12/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1490 of 2021

                       In F/FIRST APPEAL NO. 15325 of 2021

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                   EXECUTIVE ENGINEER
                           Versus
 JAGANBHAI LALLUBHAI ADMINISTRATOR OF JAHANGIRABAD PARAB
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Appearance:
MS NIYATI CHAUHAN FOR MR RITURAJ M MEENA(3224) for the
Applicant(s) No. 1
MR MANRAJ BAROT AGP for the Respondent(s) No. 2
RULE SERVED(64) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 21/12/2021

                                  ORAL ORDER

Heard Ms. Niyati Chauhan, learned advocate for Mr. Rituraj Meena, learned advocate for the applicant and Mr. Manraj Barot, learned AGP for the respondent No.2. There is no appearance on behalf of the respondent No.1.

The applicant has preferred present application under Section 5 of the Limitation Act to condone the delay which has occurred in preferring First Appeal to assail the impugned judgment and award.

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

(A.G.URAIZEE, J) SURESH SOLANKI