State Of Gujarat vs Premjibhai Virjibhai
2022 Latest Caselaw 102 Guj

        C/CA/4435/2019                          ORDER DATED: 04/01/2022



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 4435 of 2019
                                     In
                      F/FIRST APPEAL NO. 35249 of 2019
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                          STATE OF GUJARAT
                                Versus
                         PREMJIBHAI VIRJIBHAI
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Appearance:
GOVERNMENT PLEADER(1) for the Applicant(s) No. 1
MR KM SHETH(838) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                            Date : 04/01/2022
                             ORAL ORDER

Heard learned advocates for the parties.

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 impugned judgment and award of the reference Court.

Considering the averments made in this application, the delay is condoned. The application stands disposed of.

(A.G.URAIZEE, J)

Manoj