State Of Gujarat Through ... vs Gohil Mahipatsinh Hemubha
2021 Latest Caselaw 17309 Guj

      C/CA/515/2021                                ORDER DATED: 16/11/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 515 of 2021

                      In F/FIRST APPEAL NO. 4010 of 2020

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                STATE OF GUJARAT THROUGH COLLECTOR
                               Versus
                     GOHIL MAHIPATSINH HEMUBHA
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Appearance:
MR MANRAJ BAROT, AGP for the Applicant(s) No. 1,2,3
RULE SERVED(64) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 16/11/2021
                                ORAL ORDER

Heard learned AGP for the applicant-State. Though served, none appears on behalf of the respondents.

The present application under Section 5 of the Limitation Act is preferred to condone the delay which is 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