STATE OF GUJARAT Vs. KUMARBHAI JINABHAI

JUDGEMENT

(1.) When the matters are called out twice, Mr.Amin, learned advocate for the opponent has chosen not to remain present.

(2.) The present applications have been filed seeking condonation of delay of 321 days in filing the First Appeals.

(3.) Opposing the present applications, the Opponent has neither filed any Affidavit nor anyone remained present for and on behalf of the opponent.