State Of Gujarat vs Parsinh Fatabhai
2021 Latest Caselaw 17920 Guj

        C/CA/736/2021                                    ORDER DATED: 30/11/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 736 of 2021
                                   In
                     F/FIRST APPEAL NO. 6392 of 2021
================================================================
                                STATE OF GUJARAT
                                      Versus
                                PARSINH FATABHAI
================================================================
Appearance:
GOVERNMENT PLEADER(1) for the Applicant(s) No. 1,2,3
MR VIJAY N RAVAL(2025) for the Respondent(s) No. 1
================================================================
  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 30/11/2021
                                  ORAL ORDER

Heard Mr. Manraj Barot, learned AGP for the applicants.

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 impugned judgment and award of the trial Court.

Considering the averments made in this application, the delay is condoned. The application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj