STATE OF GUJARAT Vs. LAJBARKHAN SHERDALKHAN PATHAN

JUDGEMENT

(1.) The present petition is filed by the petitioner - State - original defendant challenging the impugned order dtd. 30/4/2021 passed below Exh.13 in Civil Misc. Application No.41 of 2021 by the Principal District and Sessions Judge, Ahmedabad (Rural) at Mirzapur - Ahmedabad, whereby the appellate Court below has dismissed the application for condonation of delay of 3230 days preferred in filing appeal against the judgment dtd. 3/5/2012 passed in Regular Civil Suit No.50 of 2012 by the trial Court i.e. 2 nd Additional Senior Civil Judge, Ahmedabad (Rural) at Mirzapur - Ahmedabad, which is in favour of the respondent - original plaintiff.

(2.) The brief facts of the original plaintiff in the suit leading to this petition are epitomized as under :

(3.) Heard Mr. Chintan Dave, learned Assistant Government Pleader for the State Authorities - original defendant/applicant and Mr. Deven Parikh, learned senior advocate with Mr. Rutul Desai, learned advocate for the respondent - original plaintiff/opponent at length. Rule. Learned advocate Mr.Rutul Desai waives service of notice of rule on behalf of the respondent. With consent of both the learned advocates, the matter is heard and decided today.