Gujarat High Court
Mohini Pessuram Tilwani vs Union Of India on 29 May, 2019
Author: Sangeeta K. Vishen
Bench: Sangeeta K. Vishen
C/SCA/10252/2018 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (FOR EXTENSION OF TIME) NO. 2 of 2019
In R/SPECIAL CIVIL APPLICATION NO. 10252 of 2018
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INDIAN DAIRY MACHINERY COMPANY LIMITED Versus MOHINI PESSURAM TILWANI ========================================================== Appearance:
MR DB CHAUHAN for the PETITIONER(s) No. MR DG CHAUHAN for the PETITIONER(s) No. MR JAL SOLI UNWALA, ADVOCATE with MS. NIYATI OZA, ADVOCATE for MR. MN MARFATIA for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MS. JUSTICE SANGEETA K. VISHEN Date : 29/05/2019 IA ORDER
1. Heard Mr.D.G.Chauhan learned Advocate for the applicants and Mr.Jal Soli Unwala learned Advocate assisted by Ms.Niyati Oza learned Advocate for the respondent.
2. By way of the present application, the applicants have prayed for extension of time limit for filing Letters Patent Appeal against the direction contained in judgment dated 30.04.2019 passed by this Court. The learned Single Judge while allowing the petition has stayed the direction contained in aforesaid judgment for a period of four weeks.
3. Mr.Chauhan learned Advocate for the applicants submitted that owing to the Page 1 of 2 Downloaded on : Tue Jun 25 23:57:20 IST 2019 C/SCA/10252/2018 IA ORDER administrative reasons, amongst others, appeal could not be filed and requests that the four weeks time be extended suitably.
4. Mr.Unwala learned Advocate appearing with Ms.Niyati Oza learned Advocate for the respondent has opposed the present application stating that despite the fact that it was open for the applicants to prefer appeal, they chose not to do so and having not done so, extension of time, as prayed for, may not be granted.
5. Having regard to the submissions as well as the averments made in the present application, the time limit of four weeks granted by the learned Single Judge, staying the judgment dated 30.04.2019, is extended upto 14th June, 2019.
6. In view of the aforesaid direction, present Misc. Civil Application is disposed of.
Direct service is permitted.
(SANGEETA K. VISHEN,J) TUVAR Page 2 of 2 Downloaded on : Tue Jun 25 23:57:20 IST 2019