Gujarat High Court
Port Officer vs Raghubhai Govindbhai C/O Nayanbhai K ... on 6 December, 2017
Author: M.R. Shah
Bench: M.R. Shah, Biren Vaishnav
C/CA/15850/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 15850 of
2017
In LETTERS PATENT APPEAL (STAMP NUMBER) NO. 2561 of 2017
In SPECIAL CIVIL APPLICATION NO. 2116 of 2009
With
CIVIL APPLICATION NO. 15851 of 2017
In
LETTERS PATENT APPEAL (STAMP NUMBER) NO. 2562 of 2017
TO
CIVIL APPLICATION NO. 15855 of 2017
In
LETTERS PATENT APPEAL (STAMP NUMBER) NO. 2566 of 2017
With
CIVIL APPLICATION NO. 15946 of 2017
In
LETTERS PATENT APPEAL (STAMP NUMBER) NO. 2608 of 2017
TO
CIVIL APPLICATION NO. 15950 of 2017
In
LETTERS PATENT APPEAL (STAMP NUMBER) NO. 2612 of 2017
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PORT OFFICER....Applicant(s)
Versus
RAGHUBHAI GOVINDBHAI C/O NAYANBHAI K JOSHI....Respondent(s)
==========================================================
Appearance:
MS SEJAL K MANDAVIA, ADVOCATE for the Applicant(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 06/12/2017
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C/CA/15850/2017 ORDER
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH)
1. As common question of law and facts arise in these group of applications, all these applications are heard, decided and disposed of together by this common order.
2. RULE. In all these applications, Shri Yogen Pandya, learned advocate waives service of notice of rule on behalf of the respective private respondents - original petitioners.
3. In the facts and circumstances and with the consent of the learned advocates appearing for the respective parties, all these applications are taken up for final hearing today.
4. All these applications under Section 5 of the Limitation Act have been preferred by the common applicant, requesting to condone the delay in preferring the Letters Patent Appeals challenging the impugned judgment and order passed by the learned Single Judge passed in respective Special Civil Applications.
5. Having heard learned advocates for the respective parties and considering the fact that against the impugned Page 2 of 3 HC-NIC Page 2 of 3 Created On Wed Dec 06 23:02:27 IST 2017 C/CA/15850/2017 ORDER judgment and order even the concerned workmen have also preferred the Letters Patent Appeals, and therefore, the issue is at large before this Court, the delay caused in preferring respective appeals is hereby condoned. Rule is made absolute accordingly to the aforesaid extent in each of the applications. No costs.
The Registry is directed to notify the main Letters Patent Appeals for admission hearing on 07th December, 2017.
(M.R. SHAH, J.) (BIREN VAISHNAV, J.) Bimal Page 3 of 3 HC-NIC Page 3 of 3 Created On Wed Dec 06 23:02:27 IST 2017