SOLANKI PARBATSINH ALIAS NARVATSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Vrunda Shah, learned AGP waives service of notice of Rule for the respondent - State.

(2.) Heard Mr. Manish Shah, learned advocate for the applicant and Ms. Vrunda Shah, learned AGP for the respondent.

(3.) The present application under Sec. 5 of the Limitation Act has preferred to condone the delay of 1102 days which has occurred in preferring First Appeal to assail the impugned judgment and award of the Trial Court.