DISTRICT SUPERINTENDENT OF POLICE Vs. JITENDRASINH GULABSINH JETHAVA

JUDGEMENT

(1.) PRESENT Civil Application has been preferred under sec.5 of the Limitation Act to condone delay of 19 days in preferring the Second Appeal challenging the judgement and order dtd.9/1/2009 passed by the Additional District Judge, Surendranagar in Regular First Appeal No. 181 of 2005.

(2.) THOUGH served, nobody appears on behalf of the respondents. Hence, there is no opposition to the present application. Even considering the averments in the application and so as to give one additional opportunity to the applicants to submit the case on merits rather than non-suiting them on the technical ground of delay, the delay of 19 days in preferring the Second Appeal is hereby condoned. Rule is made absolute accordingly. No costs.