STATE OF GUJARAT Vs. JETHABHAI BHAGVANBHAI

JUDGEMENT

(1.) By this application under Sec. 5 of the Limitation Act, 1963, the applicant seeks condonation of delay of 102 days caused in filing the application for bringing legal heirs of opponent No.1-Jethabhai Bhagvanbhai are ordered to be brought on record of First Appeal.

(2.) Having regard to the submissions advanced by the learned AGP for the applicant and more particularly, considering the averments made in the memorandum of application, the Court is of the view that the delay caused in filing the application for bringing legal heirs has been sufficiently explained.

(3.) The application, therefore, succeeds and is, accordingly, allowed. The delay caused in filing the application for bringing heirs of Opponent No.1-Jethabhai Bhagvanbhai are ordered to be brought on record of First Appeal. Civil Application is disposed of.