State Of Gujarat vs Lh Of Damor Lalaji Bhuraji
2021 Latest Caselaw 18681 Guj

      C/CA/1047/2021                                 ORDER DATED: 22/12/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1047 of 2021

                       In F/FIRST APPEAL NO. 12828 of 2021

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                              STATE OF GUJARAT
                                    Versus
                          LH OF DAMOR LALAJI BHURAJI
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Appearance:
MR VANRAJ BAROT, AGP (1) for the Applicant(s) No. 1,2
for the Respondent(s) No. 1,1.5.1,1.5.2,1.5.3,1.5.4
MR AV PRAJAPATI(672) for the Respondent(s) No. 1.1,1.2,1.3,1.4
UNSERVED EXPIRED (R)(69) for the Respondent(s) No. 1.5
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 22/12/2021

                                  ORAL ORDER

Heard Mr.Vanraj Barot, learned AGP for the applicants and Mr.A.V.Prajapati, learned advocate for the respondents.

This is an application under section 5 of the Limitation Act to condone the delay which has occurred in preferring an appeal to challenge the judgment and order of Reference Court.

Having heard learned advocates for the parties and having considered the averments made in the application, I am of the view that delay needs to be condoned.

For the foregoing reasons, application is allowed. Delay is condoned. Rule is made absolute.

(A.G.URAIZEE, J) H.M. PATHAN