State Of Gujarat vs Kalabhai Chhatrsinh Alias ...
2023 Latest Caselaw 1956 Guj

       C/CA/2779/2022                          ORDER DATED: 28/02/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 2779 of 2022
                                    In
                     F/FIRST APPEAL NO. 28293 of 2022
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                          STATE OF GUJARAT
                                Versus
             KALABHAI CHHATRSINH ALIAS CHHATRABHAI GOHIL
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Appearance:
MR TRUPESH KATHAIRIYA, AGP for the Applicant(s) No. 1,2,3
RULE SERVED for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                           Date : 28/02/2023
                            ORAL ORDER

Heard learned AGP Mr. Trupesh Kathairiya on behalf of the applicant-State.

By way of this application, the applicant seeks to condone delay of 70 days which has occurred in preferring First Appeal against the judgment and order dated 30.07.2021 passed by the learned Principal Senior Civil Judge, Vadodara in Land Reference Case No. 26 to 29 of 2016.

Considering the submissions made by learned AGP and having regard to the averments on record the delay has been satisfactorily explained, hence, the same is hereby condoned. Rule is made absolute.

Registry to list First Appeal on 14th March, 2023.

(NIKHIL S. KARIEL,J)

Manoj Kumar Rai