Ranabhai Alias Gagubhai Gigabhai ... vs State Of Gujarat
2023 Latest Caselaw 2260 Guj

      C/CA/3294/2022                            ORDER DATED: 14/03/2023




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CIVIL APPLICATION NO. 3294 of 2022
                            In
            F/SECOND APPEAL NO. 32803 of 2022

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  RANABHAI ALIAS GAGUBHAI GIGABHAI MODHWADIYA
                     Versus
                STATE OF GUJARAT
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Appearance:
MR ASHISH M DAGLI(2203) for the Applicant(s) No. 1,2,3,4
MR TUSHAR L SHETH(3920) for the Respondent(s) No. 2
RULE SERVED for the Respondent(s) No. 1
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CORAM: HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                        Date : 14/03/2023

                           ORAL ORDER

1. This is an application for condonation of delay of 81 days in filing Second Appeal against the judgment and order dated 12th April, 2022 passed in Regular Civil Appeal no.11 of 2018 by the 2nd Addl. District Judge, Keshod.

2. Heard learned advocates for the respective parties.

3. Considering the contents of the application, it cannot be said that the delay caused in filing the appeal has remained totally unexplained. Therefore, this Court is of the view that the delay caused in filing second appeal deserves to be condoned. Accordingly, the application is allowed. Delay is condoned. Rule made absolute.

(RAJENDRA M. SAREEN, J.) AMAR RATHOD...