State Of Gujarat vs Parmar Kanabhai Nathabhai
2021 Latest Caselaw 18635 Guj

      C/CA/1015/2021                                 ORDER DATED: 21/12/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1015 of 2021

                       In F/FIRST APPEAL NO. 11169 of 2021

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                              STATE OF GUJARAT
                                    Versus
                          PARMAR KANABHAI NATHABHAI
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Appearance:
MR MANRAJ BAROT AGP for the Applicant(s) No. 1,2,3
MR N V RAVAL(11267) for the Respondent(s) No. 1,2
MR VIJAY N RAVAL(2025) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 21/12/2021

                                  ORAL ORDER

Heard Mr. Manraj Barot, learned AGP for the applicants and Mr. Raval, learned advocate for the respondents.

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