State Of Gujarat vs Parvatiben Bachubhai
2022 Latest Caselaw 476 Guj

Citation : 2022 Latest Caselaw 476 Guj
Judgement Date : 13 January, 2022

Gujarat High Court

State Of Gujarat vs Parvatiben Bachubhai on 13 January, 2022

Bench: A.G.Uraizee

      C/CA/4434/2019                                   ORDER DATED: 13/01/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 4434 of 2019

                       In F/FIRST APPEAL NO. 32633 of 2019

==========================================================
                               STATE OF GUJARAT
                                     Versus
                             PARVATIBEN BACHUBHAI
==========================================================
Appearance:
MR SOAHAM JOSHI AGP for the Applicant(s) No. 1
RULE SERVED BY DS(65) for the Respondent(s) No. 1,2,3,4,5,6
==========================================================

  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 13/01/2022

                                  ORAL ORDER

Heard Mr.Soaham Joshi, learned AGP for the applicant. There is no appearance on behalf of the 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