State Of Gujarat vs Galabbhai Kalubhai Pagi Since ...
2021 Latest Caselaw 17404 Guj

      C/CA/1593/2021                                  ORDER DATED: 17/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1593 of 2021

                       In F/FIRST APPEAL NO. 20124 of 2021

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                       STATE OF GUJARAT
                             Versus
        GALABBHAI KALUBHAI PAGI SINCE DECD THROUGH LHR
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Appearance:
MR MANRAJ BAROT, AGP for the Applicant(s) No. 1,2,3
DECEASED LITIGANT(100) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1.1,1.2,1.3,1.4,1.5
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 17/11/2021
                                  ORAL ORDER

Heard Mr.Manraj Barot, learned AGP for the applicant and Mr.Saurabh Amin, learned advocate for the respondent.

The present application under Section 5 of the Limitation Act is preferred to condone the delay which has occurred in preferring First Appeal to assail the impugned judgment and award.

Mr.Barot, learned AGP submits that the reasons for delay have been set out in the application, and therefore, the delay may be condoned.

Mr.Saurabh Amin, learned advocate strongly opposes the application and submits that the delay is not sufficiently explained in the application, and therefore, the delay may not be condoned.

C/CA/1593/2021 ORDER DATED: 17/11/2021

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