Gujarat Industrial Development ... vs Hasmukhbhai Bhagabhai Patel
2021 Latest Caselaw 17316 Guj

       C/CA/2400/2020                                 ORDER DATED: 16/11/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION NO. 2400 of 2020

                        In F/FIRST APPEAL NO. 17507 of 2020

==========================================================
      GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION THROUGH
                        REGIONAL MANAGER
                              Versus
                  HASMUKHBHAI BHAGABHAI PATEL
==========================================================
Appearance:
MR RD DAVE(264) for the Applicant(s) No. 1
MR MANRAJ BAROT, AGP for the Respondent(s) No. 2
RULE SERVED(64) for the Respondent(s) No. 1
==========================================================

  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                  Date : 16/11/2021
                                   ORAL ORDER

Heard learned advocate for the applicant and learned AGP for the respondent-State. Though served, none appears on behalf of the respondent No.1.

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