Gujarat High Court
Ishwarbhai Shankarbhai Parmar vs Divisional Controller - Gujarat State ... on 3 May, 2016
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/CA/757/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 757 of
2016
In LETTERS PATENT APPEAL (STAMP NUMBER) NO. 1508 of 2015
In SPECIAL CIVIL APPLICATION NO. 14503 of 2014
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ISHWARBHAI SHANKARBHAI PARMAR....Applicant(s)
Versus
DIVISIONAL CONTROLLER - GUJARAT STATE ROAD TRANSPORT
CORPORATION & 1....Respondent(s)
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Appearance:
MR JS BRAHMBHATT, ADVOCATE for the Applicant(s) No. 1
MR GM JOSHI, ADVOCATE for the Respondent(s) No. 1
RULE SERVED 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 : 03/05/2016
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY)
1. This application is filed under Section 5 of the Indian Limitation Act for condonation of delay of 27 days in preferring the appeal against the order dated 20.10.2015 passed by the learned Single Judge in Special Civil Application No.14503 of 2014.
2. Heard learned counsel for the applicant - appellant and learned counsel for the respondent and perused the reasons stated in the application supported by the affidavit.
3. Having regard to the reasons stated in the Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu May 05 01:58:21 IST 2016 C/CA/757/2016 ORDER application supported by the affidavit, sufficient cause is made out to condone the delay. The delay of 27 days is, therefore, condoned. Civil application is allowed. Rule is made absolute.
(R. SUBHASH REDDY, CJ) (VIPUL M. PANCHOLI, J.) Jani Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu May 05 01:58:21 IST 2016