Gujarat High Court
Brijesh Kantilal Somaiya vs Chief Officer & on 6 April, 2017
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/CA/2782/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2782 of 2017
In
LETTERS PATENT APPEAL (STAMP NUMBER) NO. 2051 of 2016
In
SPECIAL CIVIL APPLICATION NO. 14983 of 2011
TO
CIVIL APPLICATION NO. 2794 of 2017
In
LETTERS PATENT APPEAL (STAMP NUMBER) NO. 2063 of 2016
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BRIJESH KANTILAL SOMAIYA....Applicant(s)
Versus
CHIEF OFFICER & 1....Respondent(s)
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Appearance:
MR UT MISHRA, ADVOCATE for the Applicant(s) No. 1
MR HRIDAY BUCH, ADVOCATE for the Respondent(s) No. 1
NOTICE NOT RECD BACK for the Respondent(s) No. 2
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH
REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 06/04/2017
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY)
1. These applications are filed to condone the delay of 126 days in preferring the Letters Patent Appeals, aggrieved by the order dated 19.07.2016 passed by the learned single Judge in Special Civil Applications No.14983/2011 to 15001/2011.
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2. We have perused the reasons stated in the applications and also heard learned counsel Mr. H.C. Buch appearing for respondent no.1, who has not opposed the delay seriously.
3. Further, looking at the reasons stated in the applications, we are of the view that this is a fit case to condone the delay. Accordingly, the delay is condoned. The Civil Applications are allowed.
(R. SUBHASH REDDY, CJ) (VIPUL M. PANCHOLI, J.) Pravin Page 2 of 2 HC-NIC Page 2 of 2 Created On Sun Aug 13 17:16:28 IST 2017