STATE OF GUJARAT Vs. SUKETU AMRATLAL DESAI

JUDGEMENT

(1.) This application under Section 5 of the Limitation Act, 1963, has been preferred by the applicants with a prayer to condone the delay of 126 days in preferring Letters Patent Appeal.

(2.) Having heard Ms.Nisha Thakore, learned Assistant Government Pleader for the applicants and having perused the averments made in the application, we find that sufficient cause is made out to condone the delay. Accordingly, the same is condoned by allowing this application. Rule is made absolute.