DIPAK BHANUSHANKER TRIVEDI Vs. JILLA GRAM VIKAS AGENCY

JUDGEMENT

(1.) Present application has been preferred by the applicant- original plaintiff to condone the delay of 1 (one) day in preferring the Second Appeal against the judgment and decree confirmed by the learned Principal District Judge, Junagadh vide judgment and order in Regular Civil Appeal No.27 of 2004, dated 6.8.2009.

(2.) Having heard the learned advocate Shri M.D.Rana, appearing on behalf of the applicant, original plaintiff and Ms.Kyati Hathi, learned advocate appearing on behalf of respondent and considering the fact that there is a delay of 1 (one) day only in preferring the Second Appeal and even otherwise considering the averments, delay of 1 (one) day in preferring the Second Appeal is hereby condoned.

(3.) Rule is made absolute accordingly. No costs.