ATULBHAI POONAMCHAND PATEL Vs. VARSANGBHAI DEVKARANBHAI RABARI

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 518 days caused in filing the First Appeal.

(2.) Mr. Nishit A.Bhalodi, learned advocate for the applicant states that the delay has been caused in procuring the certified copy, which was required to be sent to the Advocate for filing the appeal and because of the communication gap, the same could not be done in time.

(3.) In the case of Collector, Land Acquisition, Anantnag and Another v. Mst. Katiji and Others reported in AIR 1987 SC 1353 it has been observed as under :-