The Land Acquistition / ... vs Rameshbhai Mahasukhbhai Suthar
2021 Latest Caselaw 17860 Guj

      C/CA/2366/2020                                 ORDER DATED: 29/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 2366 of 2020

                       In F/FIRST APPEAL NO. 21496 of 2020

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          THE LAND ACQUISTITION / REHABILITATION OFFICER
                              Versus
                RAMESHBHAI MAHASUKHBHAI SUTHAR
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Appearance:
MR MANRAJ BAROT, AGP (1) for the Applicant(s) No. 1,2,3
MR N V RAVAL(11267) for the Respondent(s) No. 1,2
MR VIJAY N RAVAL(2025) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 29/11/2021
                                  ORAL ORDER

Heard Mr.Manraj Barot, AGP for the applicant and Mr.NV Raval, learned advocate for 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 order.

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