BHIKHABHAI NAIYABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule for the Respondent-State.

(2.) This is an application, filed under Sec. 5 of the Limitation Act, seeking condonation of delay of 11 days, caused in filing the appeal.

(3.) Having heard the learned Advocates for the parties and having satisfied with the grounds urged for not filing the appeal within the period of limitation, this application deserves to be allowed.