State Of Gujarat vs Rajanbhai Kantibhai Patel
2023 Latest Caselaw 139 Guj

       C/CA/2494/2022                                 ORDER DATED: 05/01/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION NO. 2494 of 2022

                        In F/FIRST APPEAL NO. 28120 of 2022

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                                STATE OF GUJARAT
                                      Versus
                            RAJANBHAI KANTIBHAI PATEL
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Appearance:
MR ASHUTOSH DAVE, ASSISTANT GOVERNMENT PLEADER for the
Applicant(s) No. 1,2,3
MR KM SHETH(838) for the Respondent(s) No. 1
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     CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                  Date : 05/01/2023

                                   ORAL ORDER

1. Heard learned AGP Mr. Ashutosh Dave on behalf of the appellant-

State and learned Advocate Mr. K. M. Sheth on behalf of the respondent.

2. Issue Rule returnable forthwith. Learned Advocate Mr. Sheth

would waive service of rule on behalf of the respondent.

3. By way of the present application, the applicants pray for

condoning the delay of 77 days in preferring first appeal in challenging

judgment and award passed by the learned Principal Senior Civil Judge,

Vadodara in Land Reference Case No. 24 & 25 of 2016 dated

C/CA/2494/2022 ORDER DATED: 05/01/2023

30.07.2021.

4. Considering the submissions made by learned AGP Mr. Dave and

having regard to the averments on record, in the considered opinion of

this Court sufficient cause is made out in condoning the delay, hence, the

same stands condoned. Registry to list the first appeal for hearing on the

13.01.2023.

(NIKHIL S. KARIEL,J) Mrs. J. J. Kedia