PATEL ARVINDBHAI CHHAGANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard Mr.Manish S. Shah, learned advocate for the applicants and Mr. Akash Chhaya, learned AGP for the respondent-State.

(3.) The present application under Sec. 5 of the Limitation Act is preferred to condone the delay of 2621 days which has occurred in preferring First Appeal to assail the impugned judgment and award of the Trial Court.