STATE OF GUJARAT Vs. JORUBHAI LAKHUBHAI

JUDGEMENT

(1.) Heard learned AGP Ms.Surbhi Bhati for the applicant State and learned Advocate Ms.Shaili Shah appearing for learned Advocate Mr.G. M. Amin on behalf of the respondent.

(2.) Issue Rule returnable forthwith. Learned Advocate Ms.Shaili Shah appearing for learned Ad'vocate Mr.G. M. Amin on behalf of the respondent waives service of notice of Rule.

(3.) By way of these applications the applicant prays for condoning the delay of 321 days occurred in filing First Appeals No.10071, 10072, 10088, 10092, 10060, 10086 and 10094 of 2022 and delay of 322 days occurred in filing First Appeal No.10090 of 2022 against the judgement and order dtd. 16/2/2019 passed by the learned Principal Senior Civil Judge, Rajula, District Amreli - Reference Court.