SOLANKI KANTISINH JAISINGHSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms Vrunda Shah, learned AGP waives service of notice of rule on behalf of the respondent No.1.

(2.) Heard Mr. Manish S. Shah, learned advocate for the applicant and Ms. Vrunda Shah, learned AGP for the respondent No.1.

(3.) This is an application under Sec. 5 of Limitation Act to condone the delay of 999 days which has occurred in preferring First Appeal to assail the judgment and award of the reference Court.