MAHENDRASINGH FULSINGH ZHALA Vs. JAMES MANILAL RATHOD

JUDGEMENT

(1.) Ms. Palak Jadeja, learned advocate states that she has received instructions to appear for and on behalf of the respondent No.1 and sought permission to appear on behalf of the respondent No.1 Permission; as sought for; stands granted. She shall file her Vakalatnama before the Registry. Registry shall accept the same.

(2.) Rule returnable forthwith. Ms. Palak Jadeja, learned advocate waives service of notice of rule for and on behalf of the respondent No.1 and Mr. Hardik Soni, learned APP waives service of notice of rule for and on behalf of the respondent -State

(3.) The applicant has preferred this application seeking condonation of delay of 120 days occurred in preferring Restoration Application in Criminal Revision Application No. 822 of 2016