The Deputy Collector vs Punambhai Masurbhai ( Heir Of ...
2022 Latest Caselaw 1585 Guj

      C/CA/2293/2020                                 ORDER DATED: 10/02/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 2293 of 2020

                       In F/FIRST APPEAL NO. 20338 of 2020

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              THE DEPUTY COLLECTOR & 2 other(s)
                           Versus
    PUNAMBHAI MASURBHAI ( HEIR OF MASURBHAI KALUBHAI ) & 1
                           other(s)
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Appearance:
MS URMILA DESAI AGP for the Applicant(s) No. 1,2,3
DECEASED LITIGANT for the Respondent(s) No. 2
MR N V RAVAL(11267) for the Respondent(s) No. 1
MR VIJAY N RAVAL(2025) for the Respondent(s) No.
1,2.1,2.2,2.3,2.4,2.5,2.6,2.7
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 10/02/2022

                                  ORAL ORDER

Heard learned Ms. Desai, AGP for the applicants and Mr. Vijay Raval, learned advocate for the concerned respondents.

The applicant has preferred present application under Section 5 of the Limitation Act 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) SURESH SOLANKI