State Of Gujarat Through Deputy ... vs Parmar Lakhubhai Badarbhai
2021 Latest Caselaw 4633 Guj

              C/CA/20/2021                          ORDER




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CIVIL APPLICATION NO. 20 of 2021
                                 In
               F/FIRST APPEAL NO. 28710 of 2020
===================================
      STATE OF GUJARAT THROUGH DEPUTY SECRETARY
                               Versus
                PARMAR LAKHUBHAI BADARBHAI
===================================
Appearance:
MS ASMITA PATEL, ASSISTANT GOVERNMENT PLEADER(1) for
the Applicant(s) No. 1,2,3
RULE SERVED(64) for the Respondent(s) No. 1
===================================
CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI
                        Date : 23/03/2021
                           ORAL ORDER

Shri Vijay Raval, learned advocate has instructions to appear for the respondent - original claimant in this application. He is directed to file his appearance within a period of two weeks from today. Registry is directed to accept the same as and when it is filed.

Considering the explanation offered in the memo of application as also the delay caused in preferring the application is already condoned in cognate applications arising from the very common impugned judgment and award, delay of 502 days caused in preferring in the aforesaid First Appeal is hereby condoned.

With this, present application is allowed. Rule is made absolute accordingly.

(UMESH A. TRIVEDI, J.)

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