Gujarat High Court
Cyril Joy Gonsalves vs Assistant General Manager & on 4 March, 2016
Author: Anant S. Dave
Bench: R.Subhash Reddy, Anant S. Dave
C/CA/1864/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1864
of 2016
In
MISC.CIVIL APPLICATION (STAMP NUMBER) NO. 368 of 2016
In LETTERS PATENT APPEAL (STAMP NUMBER) NO. 1444 of
2015
In SPECIAL CIVIL APPLICATION NO. 4627 of 2001
With
MISC.CIVIL APPLICATION (STAMP NUMBER) NO. 368 of 2016
In
LETTERS PATENT APPEAL (STAMP NUMBER) NO. 1444 of 2015
=============================================
==
CYRIL JOY GONSALVES....Applicant(s)
Versus
ASSISTANT GENERAL MANAGER & 1....Respondent(s)
=============================================
==
Appearance:
MS M O NARSINGHANI, ADVOCATE for the Applicant(s) No. 1
=============================================
==
CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH
REDDY
and
HONOURABLE MR.JUSTICE ANANT S. DAVE
Date : 04/03/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE ANANT S. DAVE) ORDER IN CIVIL APPLICATION NO. 1864 OF 2016
1. Heard learned counsel for the applicant.
2. This application under Section 5 of Limitation Act is preferred by applicant with a prayer to condone the delay of 05 days in filing the Misc. Civil Application.
3. For the reasons stated in paragraphs 3 to 6 of the Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Mar 10 00:39:33 IST 2016 C/CA/1864/2016 ORDER application and considering the submissions made by learned counsel for the applicant, we find sufficient cause to condone the delay of 05 days in filing the Mis. Civil Application.
4. Civil application is allowed.
ORDER IN Misc. Civil Application (St) No.368 of 2016
1. Heard learned counsel for the applicant.
2. This application is filed by the applicant with following prayer:
"(A) Your Lordship be pleased to admit and allow the captioned Miscellaneous Civil Application and allow the applicant to remove the office objections within stipulated time."
3. For the grounds stated in paragraphs 3 and4 of the application, we are inclined to accept the prayer and time of one week is granted to remove the office objections and matter be restored to its original file subject to compliance.
4. Misc. Civil Application (stamp) is disposed of accordingly.
(R. SUBHASH REDDY, CJ) (ANANT S.DAVE, J.) SMITA Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Mar 10 00:39:33 IST 2016