Gujarat High Court
State Of Gujarat vs Lalitaben Vasantbhai Chaudhary on 16 September, 2022
Author: A.J.Desai
Bench: A.J.Desai
C/CA/1522/2022 ORDER DATED: 16/09/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO. 1522 of 2022
In
F/LETTERS PATENT APPEAL NO. 17435 of 2022
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STATE OF GUJARAT
Versus
LALITABEN VASANTBHAI CHAUDHARY
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Appearance:
MR TIRTHRAJ PANDYA, AGP for the Applicant(s) No. 1,2
MR RAMNANDAN SINGH(1126) for the Respondent(s) No. 1
RULE NOT RECD BACK for the Respondent(s) No. 2
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CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
and
HONOURABLE MRS. JUSTICE MAUNA M. BHATT
Date : 16/09/2022
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE A.J.DESAI)
1. Mr. Ramnandan Singh, learned advocate, states that he has received instruction for respondent No.1. He states that he may be permitted to file his appearance. Accordingly, he is permitted to file his appearance.
2. This is an application for condonation of delay of 36 days in filing appeal.
3. Heard learned counsel for the parties.
4. Considering the contents of the application, it cannot be said that the delay caused in filing the appeal has remained totally Page 1 of 2 Downloaded on : Fri Sep 16 22:07:16 IST 2022 C/CA/1522/2022 ORDER DATED: 16/09/2022 unexplained. Therefore, we are of the view that the delay caused in filing appeal deserves to be condoned. Accordingly, the application is allowed. Delay is condoned. Rule is made absolute.
5. Appeal be listed for hearing on 23.09.2022.
(A.J.DESAI, J) (MAUNA M. BHATT,J) *F.S.KAZI.....
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