Prabhatbhai Mansurbhai vs State Of Gujarat
2022 Latest Caselaw 3924 Guj

        C/CA/593/2022                                ORDER DATED: 01/04/2022



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 593 of 2022
                                   In
                     F/FIRST APPEAL NO. 22894 of 2021
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                                PRABHATBHAI MANSURBHAI
                                            Versus
                                     STATE OF GUJARAT
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Appearance:
MR TEJAS P SATTA(3149) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 01/04/2022
                    ORAL ORDER

1. Heard Mr. Jayesh Patel, learned advocate for Mr. Tejas P. Satta, learned advocate for the applicant and Mr. Soaham Joshi, learned AGP for the respondent No.1.

2. Rule returnable forthwith. Mr. Soaham Joshi, learned AGP waives service of notice of rule on behalf of the respondent No.1.

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

4. The perusal of the application reveals that the applicant has explained the delay in present application. I am of the view that the applicant has satisfactorily explained the delay. Hence, the delay deserves to be condoned.

5. In view of the above, present application is allowed. Delay, which has occurred in preferring an appeal to assail the impugned judgment and award of the reference Court, is hereby condoned. Rule is made absolute.

(A.G.URAIZEE, J) Manoj