Oil And Natural Gas Corporation ... vs Special Land Acquisition Officer
2022 Latest Caselaw 1220 Guj

      C/CA/894/2020                              ORDER DATED: 03/02/2022



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CIVIL APPLICATION NO. 894 of 2020
                  In F/FIRST APPEAL NO. 36077 of 2019
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                 OIL AND NATURAL GAS CORPORATION LTD
                                Versus
                   SPECIAL LAND ACQUISITION OFFICER
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Appearance:
MS TANISHA AGRAWAL FOR GUPTA LAW ASSOCIATES(9818) for the
Applicant(s) No. 1
RULE SERVED BY DS for the Respondent(s) No. 1,2
MS URMILA DESAI, AGP for the respondent-State
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 03/02/2022
                              ORAL ORDER

Heard Ms.Tanisha Agrawal, learned advocate appearing for Gupta Law Associates for the applicant and Ms.Urmila Desai, AGP for the respondent-State. Though served, none appears on behalf of the rest of the respondents.

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 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