ASHOKBHAI KALABHAI SAU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) By this application under sec. 5 of the Limitation Act, 1963, the applicant seeks condonation of delay caused in filing present appeal.

(3.) Having regard to the submissions advanced by the learned advocate 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 present appeal has been sufficiently explained.