Gujarat High Court
Collector Of Stamp & 2 vs Tulsi Rice And Pulse Mills Through ... on 6 July, 2017
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/CA/5690/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 5690 of 2017
In LETTERS PATENT APPEAL (STAMP NUMBER) NO. 788 of 2017
In SPECIAL CIVIL APPLICATION NO. 360 of 2010
=========================================
COLLECTOR OF STAMP & 2....Applicant(s)
Versus
TULSI RICE AND PULSE MILLS THROUGH PARTNER....Respondent(s)
=============================================
Appearance:
MR KM ANTANI, AGP for the Applicant(s) No. 1 3
MR DJ BHATT, ADVOCATE for the Respondent(s) No. 1
=============================================
CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 06/07/2017
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) This application is filed to condone delay of 153 days in preferring Letters Patent Appeal aggrieved by the order dated 18.10.2016 passed by the learned Single Judge in Special Civil Application No.360 of 2010.
Heard learned Assistant Government Pleader for the applicant and learned advocate for the respondent.
Further looking at the reasons stated in the application, we are of the view that it is a fit case to condone delay. The delay of 153 days is condoned. Accordingly, the Civil Application is allowed as prayed for. Registry to number the appeal, if otherwise in order and place on board next week.
(R. SUBHASH REDDY, CJ) (VIPUL M. PANCHOLI, J.) satish Page 1 of 1 HC-NIC Page 1 of 1 Created On Sun Jul 23 15:26:35 IST 2017