DAHYO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service for the Respondent-State.

(2.) This is an application, filed under Sec. 5 of the Limitation Act, seeking condonation of delay of 280 days, caused in filing the appeal.

(3.) Learned Advocate, Mr. Barot, submitted that for the reasons stated in this application, the applicant could not file the appeal within the stipulated time period.