State Of Gujarat vs Manani Amarshibhai Tarshibhai
2022 Latest Caselaw 103 Guj

        C/CA/4433/2019                              ORDER DATED: 04/01/2022



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 4433 of 2019
                                     In
                      F/FIRST APPEAL NO. 35255 of 2019
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                              STATE OF GUJARAT
                                    Versus
                         MANANI AMARSHIBHAI TARSHIBHAI
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Appearance:
MR SOAHAM JOSHI, AGP (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