Deputy Collector vs Vaghela Kamlaba Rupaji
2022 Latest Caselaw 2380 Guj

      C/CA/957/2021                                ORDER DATED: 02/03/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 957 of 2021

                      In F/FIRST APPEAL NO. 11549 of 2021

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                            DEPUTY COLLECTOR
                                  Versus
                          VAGHELA KAMLABA RUPAJI
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Appearance:
MR SOAHAM JOSHI AGP for the Applicant(s) No. 1
RULE SERVED for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 02/03/2022

                                 ORAL ORDER

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

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