NANDUBEN KANABHAI RADADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Nitin Amin on behalf of the applicants and learned Assistant Government Pleaders Mr.Ashutosh Dave, Mr.Pranav Dhagat and Mr.Akash Chhaya in respective Civil Applications on behalf of the respondent-State.

(2.) Rule. Learned AGPs waive service of Rule on behalf of the respondent-State.

(3.) By way of these applications, the applicants pray for condoning delay of 932 days which has occurred in preferring First Appeals against common judgement and decree passed by learned 8th Additional Sr. Civil Judge, Bhavnagar dtd. 1/1/2018 in LRCs No.98/2006, No.102/2006, No.106/2006, No.107/2006 and No.108/2006, respectively.