Gujarat High Court
State Of Gujarat vs Dilavarsinh Natubha Jadeja on 6 May, 2019
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
C/CA/409/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO. 409 of 2019
In F/LETTERS PATENT APPEAL NO. 7438 of 2019
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STATE OF GUJARAT
Versus
DILAVARSINH NATUBHA JADEJA
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Appearance:
MR CHINTAN DAVE, ASSISTANT GOVERNMENT PLEADER(1) for the
Applicant(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 1,2
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 06/05/2019
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE) This application under section 5 of the Limitation Act is filed to condone the delay of 95 days occurred in preferring the letters patent appeal against the judgment and order dated 26.10.2018 passed by learned Single Judge in Special Civil Application No. 12541 of 2014 and other allied matters.
Heard learned Assistant Government Pleader for the applicant.
Though served, none appears on behalf of the opponents.
Considering the averments made on oath in para-3 and 5 of the application, we are satisfied that the applicant has shown Page 1 of 2 Downloaded on : Sun Jun 30 11:31:36 IST 2019 C/CA/409/2019 ORDER sufficient cause to condone the delay.
Accordingly, delay is condoned. Civil Application is allowed. Letters patent appeal be listed on 13th June, 2019.
(ANANT S. DAVE, ACJ) (BIREN VAISHNAV, J) A.M. PIRZADA Page 2 of 2 Downloaded on : Sun Jun 30 11:31:36 IST 2019