State Of Gujarat vs Rambhaben Gangadasbhai
2022 Latest Caselaw 57 Guj

      C/CA/4439/2019                                    ORDER DATED: 03/01/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 4439 of 2019

                       In F/FIRST APPEAL NO. 35253 of 2019

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                              STATE OF GUJARAT
                                    Versus
                           RAMBHABEN GANGADASBHAI
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Appearance:
MR URMILA DESAI, AGP (1) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2,3,4,5,6
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 03/01/2022
                                  ORAL ORDER

Heard Ms.Urmila Desai, learned AGP for the applicant. Though served, none appears on behalf of the respondents.

The present application under Section 5 of the Limitation Act is preferred 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) ALI