Bhuj Agriculture Produce Market ... vs State Government
2022 Latest Caselaw 1317 Guj

      C/CA/1946/2021                                 ORDER DATED: 04/02/2022




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1946 of 2021

                       In F/FIRST APPEAL NO. 36580 of 2019

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          BHUJ AGRICULTURE PRODUCE MARKET COMMITTEE
                             Versus
                       STATE GOVERNMENT
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Appearance:
MR SHIVANG M SHAH(5916) for the Applicant(s) No. 1
MS DHARA M SHAH(5546) for the Applicant(s) No. 1
MS URMILA DESAI, AGP for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 04/02/2022

                                  ORAL ORDER

Heard learned advocate for the applicant and Ms.Urmila Desai, learned AGP for the respondent No.1. There is no appearance on behalf of respondent No.2 though served.

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

Having heard learned advocates for the parties and considering the averments made in the application, delay is condoned. Rule is made absolute.

(A.G.URAIZEE, J) H.M. PATHAN