AMAD MUSA HINGOL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader appears on advance copy, waives service of notice of Rule for respondent-State.

(2.) Heard learned advocates for the respective parties.

(3.) By way of present application filed under Sec. 5 of the Limitation Act, 1963, the applicants have prayed to condone delay of 1233 days caused in preferring captioned First Appeal on the reasons stated in the application.