LAWS(GJH)-2023-2-543

RAMANBHAI RANCHODBHAI PATEL Vs. NAVINBHAI BHARATBHAI HARSORA

Decided On February 06, 2023
Ramanbhai Ranchodbhai Patel Appellant
V/S
Navinbhai Bharatbhai Harsora Respondents

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 1129 days in filing of the above First Appeal.

(2.) It is submitted that receiving the certified copies only, the applicants could approach the concerned Court and had to make arrangements for payment of Court fees and other expenses. All these factors have contributed to the above delay.

(3.) In the case of Collector, Land Acquisition, Anantnag and Another v. Mst . Katiji and Others reported in AIR 1987 SC 1353 it has been observed as under :-