SHIMBHIBEN ARJANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Urmila Desai, learned AGP waives service of notice of rule on behalf of the respondents.

(2.) Heard Mr. Nitin M. Amin, learned advocate for the applicants and Ms. Desai, learned AGP for the respondents.

(3.) This is an application under Sec. 5 of the Limitation Act to condone delay of 2068 days which has occurred in preferring First Appeal to assail impugned judgment and award of the Reference Court.