Manharben Samantbhai Khuman vs State Of Gujarat
2021 Latest Caselaw 18675 Guj

      C/CA/1954/2021                              ORDER DATED: 22/12/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/CIVIL APPLICATION NO. 1954 of 2021
                   In F/FIRST APPEAL NO. 30308 of 2021
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                       MANHARBEN SAMANTBHAI KHUMAN
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR GM AMIN(124) for the Applicant(s) No. 1
MR MANRAJ BAROT, AGP for the Respondents-State
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 22/12/2021
                               ORAL ORDER

Heard Ms.Viral Modi, learned advocate appearing for Mr.G.M. Amin, learned advocate for the applicant and Mr.Manraj Barot, learned AGP for the respondents-State.

Rule. Mr.Manraj Barot, learned AGP waives service of notice of rule for the respondents-State.

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.

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

(A.G.URAIZEE, J) ALI