PATEL MANGUBEN KANTILAL Vs. GENERAL MANAGER

JUDGEMENT

(1.) RULE. Learned AGP waives service of notice of rule on behalf of respondent-State.

(2.) Present Civil Application is filed for the purpose of seeking condonation of delay of 902 days which has occurred in filing Cross-Objection.

(3.) Learned advocate Mr. Ankur Kiri for Mr. A.V. Prajapati, learned advocate appearing for the applicants on instructions made a statement that if delay is condoned, the claimants/applicants will not claim interest for the said delayed period and it has been submitted that main appeal is already admitted by virtue of order dtd. 11/9/2017. Hence, requested to condone the delay so as to see that cross-objection can be taken into consideration at the time when First Appeal is taken up.