Avasarbhai Amarsinhbhai vs State Of Gujarat
2022 Latest Caselaw 2618 Guj

      C/CA/376/2022                               ORDER DATED: 08/03/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CIVIL APPLICATION NO. 376 of 2022
                  In F/FIRST APPEAL NO. 21942 of 2021
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                      AVASARBHAI AMARSINHBHAI
                               Versus
                         STATE OF GUJARAT
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Appearance:
MR AV PRAJAPATI(672) for the Applicant(s) No. 1
MR SOAHAM JOSHI, AGP for the respondent-State
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                           Date : 08/03/2022
                            ORAL ORDER

Heard Mr.AV Prajapati, learned advocate for the applicant and Mr.Soaham Joshi, learned AGP for the respondent-State.

Rule returnable forthwith. Mr.Soaham Joshi, learned AGP waives service of notice of rule for the respondent- State.

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. The applicant has explained the delay in para Nos.2 to 7.

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