VIRA LAKHMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Asmita Patel, learned AGP waives service of notice of Rule on behalf of respondent- State.

(2.) Heard Mr. Nitin M. Amin, learned advocate for the applicants and Ms. Asmita Patel, learned AGP for the respondent-State.

(3.) This is an application under Sec. 5 of the Limitation Act to condone delay of 1124 days which has occurred in preferring First Appeal to assail impugned judgment and award of the Reference Court.