State Of Gujarat vs Lh Of Ravjibhai Rupabhai Gohil
2023 Latest Caselaw 1957 Guj

       C/CA/2778/2022                            ORDER DATED: 28/02/2023




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 2778 of 2022
                                    In
                      F/FIRST APPEAL NO. 28292 of 2022
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                               STATE OF GUJARAT
                                     Versus
                        LH OF RAVJIBHAI RUPABHAI GOHIL
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Appearance:
MR TRUPESH KATHAIRIYA, AGP for the Applicant(s) No. 1,2,3
for the Respondent(s) No. 1
MR KM SHETH(838) for the Respondent(s) No. 1.1,1.2,1.3
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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 and learned Advocate Mr. K.M. Sheth on behalf of the respondents.

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