State Of Gujarat vs Talar Nathabhai Kalubhai
2021 Latest Caselaw 17710 Guj

        C/CA/1146/2021                            ORDER DATED: 24/11/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 1146 of 2021
                                     In
                      F/FIRST APPEAL NO. 14218 of 2021
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                             STATE OF GUJARAT
                                   Versus
                         TALAR NATHABHAI KALUBHAI
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Appearance:
GOVERNMENT PLEADER(1) for the Applicant(s) No. 1,2,3
MR VIJAY N RAVAL(2025) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 24/11/2021
                               ORAL ORDER

Heard Mr. Manraj Barot, learned AGP for the applicants and Mr. Vijay N. Raval, learned advocate for the respondent.

This application under Section 5 of Limitation Act to condone the delay which has occurred in preferring an appeal to challenge the judgment and award of the reference Court.

For the reasons stated in the application, the delay is condoned. Application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj