BHUPATSINH SAMANTSINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Manraj Barot, learned AGP waives service of notice of Rule for the respondent-State.

(2.) Heard Mr. Utsav C. Sheth, learned advocate for Mr. Manish S. Shah, learned advocate for the applicant and Mr. Manraj Barot, learned AGP for the respondent.

(3.) The present application under Sec. 5 of the Limitation Act has preferred to condone the delay of 1110 days which has occurred in preferring First Appeal to assail the impugned judgment and award of the Trial Court.