STATE OF GUJARAT Vs. JESINGBHAI BHURABHAI DAMOR

JUDGEMENT

(1.) Heard Mr. Sahil Trivedi, learned Assistant Government Pleader for the applicant and Mr. PC Chaudhary, learned advocate for the respondent nos. 1.1 to 1.3.

(2.) Rule. Mr. PC Chaudhary, learned advocate waives service of notice of Rule on behalf of the respondent nos. 1.1 to 1.3.

(3.) Present application under Sec. 5 of the Limitation Act has been preferred by the applicant to condone the delay of 137 occurred in filing the application for bringing the legal heirs of respondent no.1 on record of Appeal.