Gujarat High Court
Gujarat Water Supply And Sewerage Board ... vs Jorubhai Jijibhai Dabhi & 3 on 6 June, 2016
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/CA/787/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 787 of 2016
In LETTERS PATENT APPEAL (STAMP NUMBER) NO. 9 of 2016
In SPECIAL CIVIL APPLICATION NO. 9484 of 2013
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GUJARAT WATER SUPPLY AND SEWERAGE BOARD & 2....Applicant(s)
Versus
JORUBHAI JIJIBHAI DABHI & 3....Respondent(s)
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Appearance:
MR HS MUNSHAW, ADVOCATE for the Applicant(s) No. 1 3
MR DIPAK R DAVE, ADVOCATE for the Respondent(s) No. 2
RULE SERVED for the Respondent(s) No. 1 , 3 4
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 06/06/2016
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) The Civil Application is filed to condone delay of 106 days in preferring Letters Patent Appeal against the order dated 21.08.2015 passed by the learned Single Judge in Special Civil Application No.9484 of 2013.
Heard learned advocate for respondent no.2. Having regard to the reasons stated in the application in support of the affidavit, the delay is condoned. The Civil Application is allowed. Rule is made absolute. Registry to give number to the main appeal and list the matter next week.
(R. SUBHASH REDDY, CJ) (VIPUL M. PANCHOLI, J.) satish Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Jun 08 00:25:32 IST 2016