State Of Gujarat vs Bariya Bhikhabhai Sufrabhai
2023 Latest Caselaw 6029 Guj

                                                                                  NEUTRAL CITATION




     C/CA/450/2023                                ORDER DATED: 18/08/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/CIVIL APPLICATION NO. 450 of 2023
                                     In
                      F/FIRST APPEAL NO. 25535 of 2022

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                            STATE OF GUJARAT
                                  Versus
                       BARIYA BHIKHABHAI SUFRABHAI
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Appearance:
MS HETAL PATEL, AGP for the Applicant(s) No. 1,2
RULE SERVED for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                              Date : 18/08/2023

                                ORAL ORDER

1. By this application under section 5 of the

Limitation Act, 1963, the applicant seeks

condonation of delay of 620 days caused in

filing the captioned First Appeal against the

judgment and order dated 06.09.2018 passed by

learned Principal Senior Civil Judge, Shehera

in Land Reference Case Nos.25, 28, 33, 34 and

35 of 2017.

2. Heard learned advocate Assistant

Government Pleader Ms.Hetal Patel for the

NEUTRAL CITATION

C/CA/450/2023 ORDER DATED: 18/08/2023

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applicants. Though served no one appears for

the opponent.

3. Having regard to the submissions advanced

by the learned advocate for the applicants and

more particularly considering the averments

made in the memorandum of application, the

Court is of the view that the delay caused in

filing the First Appeal has been sufficiently

explained.

4. The application, therefore, succeeds and

is, accordingly, allowed. The delay caused in

filing the First Appeal is hereby condoned.

(BHARGAV D. KARIA, J)

PALAK