Deputy Forest Officer vs Rukiyabai Wd/O Jabbar Sama
2021 Latest Caselaw 14187 Guj

      C/CA/967/2020                             ORDER DATED: 15/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CIVIL APPLICATION NO. 967 of 2020
                  In F/FIRST APPEAL NO. 3683 of 2020
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                        DEPUTY FOREST OFFICER
                                 Versus
                      RUKIYABAI WD/O JABBAR SAMA
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Appearance:
MR BHARAT VAYS, AGP for the applicant-State
RULE NOT RECD BACK(63) for the Respondent(s) No. 1,2,3,4,5,6
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                            Date : 15/09/2021
                             ORAL ORDER

Heard learned advocate for the applicant.

The record reveals that all the respondents are served, though the remarks of the Registry indicate that the rule is not received back. Despite service, there is no appearance on behalf of the respondents.

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