Gujarat High Court
State Of Gujarat vs Lh Of Maharana Pruthvirajsinhji B Pamar on 1 October, 2021
Author: S.H.Vora
Bench: S.H.Vora
C/CA/1248/2021 ORDER DATED: 01/10/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO. 1248 of 2021
In F/SECOND APPEAL NO. 15410 of 2021
==========================================================
STATE OF GUJARAT
Versus
LH OF MAHARANA PRUTHVIRAJSINHJI B PAMAR
==========================================================
Appearance:
MR BHARGAV PANDYA, AGP (1) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1
==========================================================
CORAM:HONOURABLE MR. JUSTICE S.H.VORA
Date : 01/10/2021
ORAL ORDER
Though rule issued to the respondent is served, none appears.
By way of this application, the applicant seek condonation of delay of 4 days caused in filing Second Appeal.
Considering the averments made in the application, present Civil Application is allowed and delay of 4 days caused in filing Second Appeal is hereby condoned. Rule is made absolute to the aforesaid extent.
(S.H.VORA, J) SATISH Page 1 of 1 Downloaded on : Sat Oct 02 06:39:31 IST 2021