NITINBHAI KHIMAJIBHAI DADHANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Tejas Satta for the applicants and learned Assistant Government Pleader Ms. Surbhi Bhati on behalf of the respondent-State.

(2.) Rule. Learned AGP waives service of rule on behalf of the respondent-State.

(3.) By way of this application, the applicants pray for condoning delay of 399 days which has occurred in preferring First Appeal against judgement dtd. 24/9/2018 and decree dtd. 4/10/2018 passed by the learned Principal Senior Civil Judge, Dhoraji ( Reference Court) in Land Reference Case No. 36 of 2012.