The State Of Gujarat vs Parmar Savitaben
2021 Latest Caselaw 4719 Guj

           C/FA/1003/2021                                  ORDER




   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/FIRST APPEAL NO. 1003 of 2021
                           With
        CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                             In
              R/FIRST APPEAL NO. 1003 of 2021
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                   THE STATE OF GUJARAT
                           Versus
                     PARMAR SAVITABEN
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Appearance:
GOVERNMENT PLEADER(1) for the Appellant(s) No. 1,2
for the Defendant(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                            Date : 24/03/2021
                             ORAL ORDER

Civil Application No.686 of 2020 praying for condonation of delay occurred in filing First Appeal arising from the common impugned judgment and award wherein Rule was made returnable on 24.03.2020, has not been notified thereafter because of lockdown. Hence, Registry is directed to notify Civil Application No.686 of 2020 in F/First Appeal No.39964 of 2019 alongwith this First Appeal for the purpose of admission hearing. Stand over to 09.04.2021.

(UMESH A. TRIVEDI, J) TUVAR